Section 40(1b) in The West Bengal Fire Services Act, 1950
(1b)[ the form of any license referred to in section 9 and the conditions to be specified in such license for selling fire-works;] [Clause (1b) inserted by W.B. Act 21 of 1960.][* * * * * * *] [[Clause (a) omitted by W.B. Act 7 of 1996. The clause was as under :-'(a) the conditions referred to in section 13 to which a building or place shall conform before a license can be granted;'.]](aa)[ the manner of authentication referred to in sub-section (3a) of section 15;] [Clause (aa) inserted by W.B. Act 27 of 1951.][* * * * * * *] [[Clause (aaa) first inserted by W.B. Act 27 of 1951, then omitted by W.B. Act 7 of 1996. The clause was as under :-'(aaa) the conditions, other than those expressly mentioned, referred to in section 17;'.]](b)[ the annual fee referred to in sub-section (1) of section 18;] [[Clause (b) substituted by W.B. Act 7 of 1996. Previous clause (b) was as under :-'(b) the rate per cent, of the annual value of a building or place, at which the annual fee for using such building or place as a warehouse or as a workshop is to be calculated under sub-section (2) of section 18;'.]][* * * * * * *] [[Clause (c) omitted by W.B. Act 7 of 1996. The clause was as under :-'(c) the maximum for the annual fee under the first proviso to sub-section (2) of section 18;'.]](cc)[ the manner of allowing rebate in annual fee under sub-section (2) of section 18;] [[Clause (cc) first inserted by W.B. Act 13 of 1957, then substituted by W.B. Act 7 of 1996. Previous clause (cc) was as under :-'(cc) the types of fire-fighting appliances referred to in the second proviso to sub-section (2) of section 18 and the rates at which rebates referred to in that sub-section shall be calculated;'.]][* * * * * * *] [[Clause (d) omitted by W.B. Act 7 of 1996. The clause was as under :-'(d) the times at which payments shall be made and deductions which may be made under sub-section (2) of section 23;'.]](e)[ the conditions [and the determination of the fee] [Clause (e) inserted by W.B. Act 27 of 1951.] referred to in sub-section (1) of section 23A and the period of time referred to in the proviso to sub-section (2) of section 23A;](f)the minimum standards for fire prevention and fire safety measures; [[Clause (f) first inserted by W.B. Act 11 of 1952, then present clauses (f) to (i) substituted for clause (f) by W.B. Act 7 of 1996. Previous clause (f) was as under :-'(f) the period within which the Commissioner of the Corporation of Calcutta or the Chairman of the Commissioners of a Municipality or the Chief Executive Officer of the Municipal Corporation of Chandernagore shall furnish information to the Collector referred to in sub-section (2) of section 37B.'.]](g)the qualifications, experience or other matter for granting licence to act as licensed agency under section 11F;(h)the authority to whom appeal shall be preferred, the manner in which appeal shall be filed, and the manner of deciding appeal, under section 38;(i)any other matter which may be, or is required to be, provided by rules.]
