Section 342A in Kolkata Municipal Corporation Act, 1980
342A. Arrangement for fire prevention and fire safety.
- On the coming into force of the West Bengal Fire Service Act, 1950 (West Bengal Act No. 18 of 1950), in any area within the jurisdiction of the Corporation, the Corporation shall, in consultation with the Director of Fire Services or any officer authorised by him in this behalf by general or special order, require the owner or the occupier of all or any of the premises in such area to make, or to carry, such arrangements as may be necessary for fire prevention and fire safety in such area.Explanation."Director of Fire Services" shall mean the Director of Fire Services referred to in clause (e) of section 2 of the West Bengal Fire Services Act, 1950].
