Section 11H in The West Bengal Fire Services Act, 1950
11H. [ Bar to compromise fire safety. [Chapter IIIA containing Sections 11A to 11K inserted by W.B. Act 7 of 1996.]
- Where the wilful default on the part of a licensed agency in respect of fire safety of any building or premises is compromised, such licensed agency shall be liable to criminal prosecution and, in the event of any fire accident in such building or premises, shall make good all damages on account of such fire accident.]
