Section 11E(3) in The West Bengal Fire Services Act, 1950
(3)The special fee referred to in sub-section (1) shall be payable by the owner of a high-risk building at the time of submission of application to a local authority for approval of the building plan under the building rules :Provided that in the case of every high-risk building referred to in sub-section (1), the construction of which has been completed on any date before the date of coming into force of this Chapter or, in the case of any such building the construction of which has been completed on or after the date of coming into force of this Chapter, the special fee, unless it has already been paid in accordance with the provisions of any other law in force on the date immediately before the date appointed under sub-section (1), shall be payable, -(a)in the former case, by the owner or, if the owner is not traceable, the occupier, and(b)in the latter case, by the owner,of the building within three months from the date of receipt by the owner or occupier, as the case may be, of the notice of demand in this behalf.
