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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(2) in The West Bengal Fire Services Act, 1950

(2)Subject to the provisions of sub-section (1), the provisions of this Act shall be in addition to, and, save as otherwise expressly provided in this Act, shall not be in derogation of, the provisions of any relevant municipal law in force in any area in which this Act comes into force.][Schedule] [SCHEDULE' substituted by W. B. Act 27 of 1951.](See section 36.)License under the West Bengal Fire Services Act, 1950No. of 19License is hereby granted to...........................................under the West Bengal Fire Services Act, 1950, -to use the building or place being No. (a).............................as a warehouse for storing or pressing or keeping
(b)............................
..............................................................to use the building or place being No. (a).........................................as a workshop,subject to the conditions noted on the back and such other conditions as may be prescribed. It is hereby acknowledged that a sum of Rupees.................................................................being the license fee due by the said..................................................for the period from............................................ to.....................................[in respect of the aforesaid license has been received] [Words substituted for the words 'in respect of the aforesaid licence at the rate of Rs..... per annum has been received' by W.B. Act 21 of 1960.]..................................................Name of owner...................................................Name of occupier......................................................Collector of Stamp Revenue, Calcutta.....................................................Collector of the district of.....................................................Executive Officer of the Corporation of Calcutta......................................................Chairman of the Commissioners of Municipality of.................................The..................day of........................
(a)Here insert the location.
(b)Here insert the name of the article.
(On the back of the license)Conditions