Section 15(5) in The West Bengal Fire Services Act, 1950
(5)An appeal shall lie to the Commissioner [against] [Word substituted for the word 'from' by W.B. Act 7 of 1996.] an order refusing a license or the renewal of a license. [The period of limitation for presenting such appeal shall be thirty days from the date of receipt of the communication referred to in sub-section (4) ;Provided that no appeal shall be entertained unless the memorandum of appeal bears [(such court-fee stamp as may be prescribed.)] [Portion within third brackets inserted by W.B. Act 21 of 1960.].]
