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State of Sikkim - Section

Section 38 in Sikkim Fire Services Act, 1981

38. Penalty for failing to notify change in occupation of warehouse or work shop.

- If there is a change in the occupation of any warehouse or workshop and the person entering into occupation fails to give a notice and pay the fees required by section 26, such person shall be punishable, on conviction before a Magistrate, with fine which may extend to twenty rupees for each day during which he may so use or continue to use such warehouse or workshop.