Section 20 in The West Bengal Fire Services Act, 1950
20. [ Suspension or withdrawal of license. [[Section 20 substituted by W.B. Act 7 of 1996. Previous Section 20 was as under :-
'20. Collector may apply to Magistrate for cancellation of license. - (1) Whenever the Collector receives credible information that any condition to which the license of any warehouse or workshop is subject, has been broken by the holder thereof, the Collector shall communicate in writing the substance of such information to a Magistrate and the Magistrate may issue a summons upon the holder of the license to show cause why the license should not be cancelled or suspended and may suspend such license pending hearing of the case.(2)The Magistrate shall not make the order suspending such license unless he is satisfied that it is necessary to prevent or obviate immediate danger or injury of a serious kind.(3)The summons issued under this section shall be served upon the said holder of the license named therein in the manner provided in the Code of Criminal Procedure, 1898, for the service of summons.'.]]- A license issued under section 14 may, without prejudice to any other action that may be taken against the licensee, be suspended or withdrawn by the Collector after giving the licensee an opportunity of being heard, if, in the opinion of the Collector, it is necessary to do so in the public interest or if there has been a breach of any prescribed condition.]
