Section 23B in The West Bengal Fire Services Act, 1950
23B. [ Dismantling of temporary structure or pandal. [[Section 23B first inserted by W.B. Act 21 of 1960, then substituted by W.B. Act 7 of 1996. Previous Section 23B was as under :-
'23B. Penalty for contravening provisions of section 4B or 4C. - Any member of the fire brigade who contravenes any provision of section 4B or section 4C shall be punishable, on conviction before a Magistrate, with fine which may extend to one hundred rupees.']]- The Director or the superior nominated authority with the assistance of the local authority and under police protection shall dismantle a temporary structure or pandal erected in contravention of the provisions of sub-section (1), and the cost of such dismantling shall be charged to the person who so erects the temporary structure or pandal, as the case may be.]
