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[Cites 0, Cited by 0] [Section 37AA] [Entire Act]

State of West Bengal - Subsection

Section 37AA(1) in The West Bengal Fire Services Act, 1950

(1)Whenever any storage of inflammable chemicals or articles is made in any building or place in such manner as in the opinion of the Director is highly hazardous and is likely to endanger public safety, the Director may direct the owner or occupier of such building or place to remove such inflammable chemicals or articles within such time as may be specified in the direction.