Section 21 in The West Bengal Fire Services Act, 1950
21.
[* * * * * *] [[Section 21 omitted by W.B. Act 7 of 1996. The Section was as under :-'21. Magistrate may cancel or suspend license. - The Magistrate, before whom the case instituted under the last preceding section is brought on for disposal, may, if he be satisfied after taking the evidence that there exists reasonable and proper grounds for cancelling or suspending the license, cancel such license or may suspend the same, for such time as he may think fit and may impose such conditions as to the reversal of such order of cancelment or suspension as may be consistent with the provisions under this Act for the grant of a license for a warehouse or workshop.'.]]
