Section 3A(1) in The West Bengal Fire Services Act, 1950
(1)The State Government shall maintain a fire brigade [for the purposes of extinguishing fire and protecting life and property in the case of fire and for rescue services and such other services as the State Government may, by notification, specify, in the local area or any other area] [Words substituted for the words 'for service in the local or other areas' by W.B. Act 7 of 1996.] in which this Act is in force and may, if it thinks fit, send the fire brigade to any place outside any such area [for such purposes or services.] [Words substituted for the words 'for service therein' by W.B. Act 7 of 1996.]
