Section 5B in The West Bengal Fire Services Act, 1950
5B. [ Person or authority to provide all assistance to deal with fire and rescue service. [[Section 5B first inserted by W.B. Act 21 of 1960, then substituted by W.B. Act 7 of 1996. Previous Section 5B was as under :-
'5B. Power to enter into agreement with persons maintaining firefighting arrangements for assistance. - The State Government may enter into an agreement with any person or authority maintaining any fire-fighting arrangements in any area in which this Act is in force, for securing, on such terms as may be specified in the agreement, the assistance of such person or authority in dealing with fires in such area.'.]]- The Director or the superior nominated authority may require any person or authority maintaining any firefighting arrangements to provide all assistance to deal with fire or rescue service.]
