Section 131 in New Town, Kolkata Development Authority Act, 2007
131. Arrangement for the prevention and fire safety.
- On the coming into force of the West Bengal Fire Services Act, 1950, (West Bengal Act 18 of 1950) in any area within New Town, Kolkata the Development Authority shall, in consultation with the Director of Fire Services or any other Officer authorised by him in this behalf by general or special order, require the owner or the occupier of all or any of the premises in the area as aforesaid to make, or to carry, such arrangements as may be necessary for fire prevention and fire safety in foe said premises in foe area, and issue a fire safety certificate on such conditions as the State Government may prescribe.Explanation. - "Director of Fire Services" shall mean the Director of Fire Services referred to in clause (e) of section 2 of the West Bengal Fire Services Act, 1950.Part-VII Powers, Procedures, Penalties and SavingsChapter-XVI A. Entry and inspection
