Section 27 in The West Bengal Fire Services Act, 1950
27. Penalty for using warehouse or workshop after refusal, etc., of license.
- Any person who [, for the purpose referred to in section 12, uses any premises] [Words substituted for the words 'uses any warehouse or workshop' by W.B. Act 7 of 1996. ] in respect of which a license has been refused, or after the license in respect thereof has been cancelled or during the time for which such license has been suspended, shall be punishable, on conviction, [* * *] [Words 'before a Magistrate' omitted by W.B. Act 7 of 1996.] with fine not exceeding [five hundred rupees or with imprisonment for a term which may extend to two months or with both, and with further fine not exceeding one hundred rupees for each day during which he may continue to so use such [(premises.)] [Words substituted for the words 'four hundred rupees and to further fine not exceeding one hundred rupees for every day during which any such warehouse or workshop may be so used as aforesaid' by W.B. Act 21 of 1960.]]
