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[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of West Bengal - Subsection

Section 64(2)(j) in New Town, Kolkata Development Authority Act, 2007

(j)"hazardous building" that is to say, any industrial building, storage building, mercantile building (retail) and mercantile building (wholesale) or part thereof which are principally used for the storage, handling, manufacture or processing of highly combustible or explosive material or products which arc liable' to burn with extreme rapidity or which 'may produce poisonous or noxious fumes or explosion during storage, handing, manufacturing or processing or which involve highly corrosive, toxic or noxious alkalis, acids or other liquids, or chemical or radioactive elements producing flames, fumes, explosions or mixtures of dust or any other matter which result in the division of matter into fine particles subject to spontaneous ignition: