Section 11B in The West Bengal Fire Services Act, 1950
11B. [ Owner or occupier of building to make or carry out arrangements necessary for fire prevention etc. [Chapter IIIA containing Sections 11A to 11K inserted by W.B. Act 7 of 1996.]
- Subject to the provisions of the relevant municipal law and the building rules in force and in consultation with the Director, a local authority may, by general or special order, require the owner or occupier of any building of any or all categories to make or carry out such arrangements as may be necessary for fire prevention and fire safety in that area.]
