Section 42 in The West Bengal Fire Services Act, 1950
42. [ Act to have overriding effect.] [Sections 41 and 42 inserted by W.B. Act 7 of 1996.]
(1)The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force or in any instrument having effect by virtue of any law other than this Act.(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(1)The warehouse/the workshop shall at all times be open to inspection by such officer or officers, being member or members of the fire brigade, as may be appointed by the Director of Fire Services.(2)The warehouse/the workshop shall conform to the conditions prescribed under section 13 of the West Bengal Fire Services Act, 1950.(3)No article referred to in clause (1) of section 2 of the West Bengal Fire Services Act, 1950, shall be made, prepared, dried or treated in any manner on the top or roof of any building constituting or forming part of a warehouse.(4)(In case the warehouse is used for the pressing or screwing of jute or cotton.) No person shall be allowed to use as residence any part of the warehouse or to bring into the warehouse any match-boxes or match-sticks or any artificial light not duly and thoroughly protected or to smoke within the warehouse, while jute or cotton is stored therein.
