Section 15(2) in The West Bengal Fire Services Act, 1950
(2)[ Every license granted under section 12 shall be required to be renewed annually; application for renewal of license along with duly endorsed 'Fire Safety Certificate' and such other documents as may be prescribed shall be made to the Collector, who shall renew the license on such scrutiny as he may consider necessary and on payment of the prescribed annual fees :] [[Sub-Section (2) first substituted by W. B. Act 27 of 1951, then again substituted by W.B. Act 7 of 1996. Former sub-Section (2) was as under :-'(2) Upon such application as aforesaid being made, the Collector shall refer the case to the Director and shall grant or refuse the license as may be recommended by the Director.'.]]Provided that if an applicant so desires, he may renew the license for three years at a time on payment of the prescribed fees.
