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State of West Bengal - Section

Section 13 in The West Bengal Fire Services Act, 1950

13. [ Premises to conform to prescribed conditions. [[Section 13 substituted by W.B. Act 7 of 1996. Former Section 13 was as under :-

'13. Conditions to which a building or place is to conform before issue of license. - No license to use any building or place as a warehouse or as a workshop shall be granted unless such building or place conforms to such conditions as may be prescribed.']]- No license to use any premises for the purpose referred to in section 12 shall be granted unless such premises conforms to such conditions as may be prescribed.]