Section 17 in The West Bengal Fire Services Act, 1950
17.
[* * * * * *] [[Section 17 omitted by W.B. Act 7 of 1996. The Section was as under :-'17. Conditions to which a license shall be subject. - Licenses for a warehouse or workshop shall be subject to the following conditions and such other conditions as may be prescribed in this behalf, namely :-(a)that the warehouse or workshop shall at all times be open to the inspection by such officer or officers, being member or members of a fire brigade as may be appointed by the Director ;(b)that the warehouse or workshop shall conform to the conditions prescribed under section 13 ;(c)that no article referred to in clause (l) of section 2, 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 or workshop; and(d)that no part of a warehouse used for pressing or screwing jute or cotton shall be used as a residence and that no person shall be allowed to bring into such warehouse any match-boxes or match-sticks or any artificial light not duly and thoroughly protected or to smoke within such warehouse, while jute or cotton is stored therein.'.]]
