Section 10 in The West Bengal Fire Services Act, 1950
10. [ Who may grant license; fee for license. [[Section 10 substituted by W.B. Act 27 of 1951. Original Section 10 was as under :-
'10. Who may grant license; fee for license. - (1) The power of granting a license under section 9 shall be exercised in respect of Calcutta by the Director and in respect of any other local area, by the Magistrate of the district within which the local area is comprised or any other Magistrate to whom such Magistrate may delegate the power.(2)The Director may, subject to the approval of the State Government, delegate his power under sub-section (1) to any officer subordinate to him.(3)(a)The fee for a license to let off rockets or to send up fire balloons for any particular occasion shall be one rupee.(b)The annual fee for a license to sell fire-works shall be ten rupees payable in advance.'.]](1)The power of granting a license under section 9 shall be exercised by the Collector.(1A)[ The Collector shall grant or refuse a licence under section 9 on the basis of a report from the Director or the nominated authority.](2)(a)The fee for a license to let off rockets or to send up fire-balloons for any particular occasion shall be [such as may be prescribed.] [Words substituted for the words 'one rupee.' by W.B. Act 7 of 1996.](b)The annual fee for a license to sell fire-works shall be [such as may be prescribed and shall be] [Words 'fifteen rupees' first substituted for the words 'ten rupees' by W.B. Act 21 of 1960, then the words within third brackets substituted for the words 'fifteen rupees' by W.B. Act 7 of 1996.] payable in advance.]
