Section 37AA in The West Bengal Fire Services Act, 1950
37AA. [ Power of the Director to remove inflammable chemicals or articles. [Section 37AA inserted by W.B. Act 10 of 1977.]
(1)Whenever any storage of inflammable chemicals or articles is made in any building or place in such manner as in the opinion of the Director is highly hazardous and is likely to endanger public safety, the Director may direct the owner or occupier of such building or place to remove such inflammable chemicals or articles within such time as may be specified in the direction.(2)If such inflammable chemicals or articles are not removed within the time specified in the direction, the Director may remove such inflammable chemicals or articles with the help of police and such chemicals or articles shall be forfeited to the Government.]
