Section 19 in The West Bengal Fire Services Act, 1950
19. Change in occupation of warehouse or workshop to be notified.
- Whenever [* * * *] [Words 'and so often as' omitted by W.B. Act 7 of 1996.] a change in the occupation of any [premises requiring a license under section 12] [Words and figure substituted for the words 'warehouse or workshop' by W.B. Act 7 of 1996.] occurs, the person entering into occupation of the same shall, within two weeks of his so entering into occupation, give notice in writing to the Collector of such change of occupation, and shall thereupon pay [such fee as may be prescribed;] [Words substituted for the words 'a fee of ten rupees;' by W.B. Act 7 of 1996.] and his name shall accordingly be substituted in the license in respect of the [premises requiring a license under section 12] [Words and figure substituted for the words 'warehouse or workshop' by W.B. Act 7 of 1996.] [in lieu of the name of the previous occupier.] [Words substituted for the words 'for the name of the last occupier.' by W.B. Act 7 of 1996.]
