Section 37B in The West Bengal Fire Services Act, 1950
37B. [ Power of Collector to call for information relating to annual valuation. [Section 37B inserted by W.B. Act 11 of 1952.]
(1)The Collector may call for all necessary information relating to the annual valuation of any building or place used as a warehouse or workshop from the [Commissioner of the Corporation of Calcutta or the Chairman of the Commissioners of any municipality in which this Act is in force or the Chief Executive Officer of the Municipal Corporation of Chandernagore, as the case may be,] for the purpose of calculation of fees in respect of licenses under section 18.(2)The [Commissioner of the Corporation of Calcutta or the Chairman of the Commissioners of any municipality in which this Act is in force or the Chief Executive Officer of the Municipal Corporation of Chandernagore, as the case may be,] [Words substituted for the words 'Corporation of Calcutta and the Commissioners of any Municipality in which this Act is in force' by W. B. Act 21 of 1960.] shall comply with such requisition and furnish such information to the Collector within the prescribed period.]
