Section 31 in The West Bengal Fire Services Act, 1950
31. Penalty for using as residence of warehouse used for pressing jute or cotton. - Any person who uses as a residence any portion of a warehouse used for pressing or screwing of jute or cotton if jute or cotton be then stored therein shall be punishable, on conviction before a Magistrate, with fine not exceeding one hundred rupees and with further fine not exceeding twenty rupees for each day during which he may continue to so use it.'.]]
