Section 5E in The West Bengal Fire Services Act, 1950
5E. [ Penalty for causing obstruction to fire brigade to draw water for fire-fighting purposes. [Section 5E inserted by W.B. Act 7 of 1996.]
- Any person or agency causing obstruction to fire brigade to draw water for fire-fighting purposes from any reservoir or source located in any premises shall be punishable, on conviction, with fine not exceeding fifty thousand rupees or with imprisonment for a term which may extend to six months or with both.]
