Section 4A in The West Bengal Fire Services Act, 1950
4A. [ Fees payable for extinguishing fire in areas where the Act is not in force.] [Section 4A inserted by W.B. Act 27 of 1951.]
(1)Where [the fire brigade is sent beyond [(its jurisdiction to an area)] [Words substituted for the words 'members of the fire brigade are sent beyond the limits of any local area' by W.B. Act 21 of 1960.]] in which this Act is in force, in order to extinguish fire [in a premises which otherwise would have required a 'Fire Safety Certificate' under section 11C or a license under section 12,] [Words, figures and letter substituted for the words 'in a warehouse or a workshop in the neighbourhood of such limits, the occupier of the warehouse or the workshop' by W.B. Act 7 of 1996.] shall be liable to pay such fee as may be prescribed in this behalf.(2)The fee referred to in sub-section (1) shall be payable within one month of the service of a notice of demand by the Director on the occupier and if it is not paid within such period, it shall be recoverable as a public demand.
