[Cites 0, Cited by 2]
[Entire Act]
State of West Bengal - Section
Section 14 in The West Bengal Fire Services Act, 1950
14. Issue of license.
- An application for license referred to in section 12 shall be made to the Collector in the prescribed form along with an authenticated copy of the requisition for fire safety issued by a licensed agency and duly endorsed, in such manner as may be prescribed, by the Director or superior nominated authority, and such other documents as may be prescribed. The Collector shall, on scrutiny of the application, the requisition for fire safety and other documents, compute the annual fee payable by the applicant and shall, on payment of such fee in advance, issue the licence to the applicant on such terms and conditions as may be prescribed :Provided that any owner or occupier of any premises which requires a license under section 12 and who holds a valid license under this Act on the day immediately before the date of coming into force of the West Bengal Fire Services (Amendment) Act, 1996, shall not be required to apply for a license but shall, at the time of renewal, make an application for a fresh license under this Act :Provided further that where any owner or occupier of any premises which requires a license under section 12 has made an application for a license under this Act before the coming into force of the West Bengal Fire Services (Amendment) Act, 1996, but has not been granted a license till the date immediately before the date of coming into force of that Act, such owner or occupier shall be required to make an application for such license in accordance with the provisions of this Act.| Section 14 first substituted by W. B. Act 27 of 1951, then again substituted by W.B. Act 7 of 1996. Former Section 14 was as under :-'14. License of building or place already used as warehouse or workshop.- The owner or occupier of any building or place which was being used as a warehouse or workshop immediately before the date on which this Act comes into force in the area within which such building or place is situated and the owner or occupier of any building or place situated within any area in which the Act is in force, which was being used as a workshop immediately before the date of publication of the notification under clause (m) of section 2 by which such building or place comes under the definition of workshop in the said clause shall, upon application made in writing to the Collector within one month from the date on which this Act comes into force in the said area or from the date of publication of the said notification, as the case may be entitled to obtain a license to use such building or place as a warehouse or workshop under this Act, subject to the payment of the annual fee referred to in section 18 :Provided that -(a) in case an application is made to the Collector for a license for such building or place after the commencement of the West Bengal Fire Services (Amendment) Act, 1951, it shall be accompanied by a plan in duplicate prepared in accordance with the provisions of sub-section (1) of section 15 of such building or place;(b) in case the owner or occupier has obtained a license for a building or place used as a warehouse before the commencement of the West Bengal Fire Services (Amendment) Act, 1951, he shall submit with his first application made after the commencement of the said Act for renewal of his license under sub-section (3) of section 15 a plan in duplicate prepared in accordance with the provisions of sub-section (1) of section 15 of such building or place;(c) if the owner or occupier of such building or place already holds a license for use thereof as a warehouse under the Licensed Warehouse and Fire brigade Act, 1893, he shall be entitled to deduct the proportionate amount already paid by him for the unexpired portion of such license from such annual fees;(d) if such building or place does not conform to the conditions prescribed under section 13 the owner or occupier shall within three months of obtaining the license for use thereof as a warehouse or workshop under this Act, effect necessary changes to conform to such conditions and in the event of his failure to do so the license shall be liable to be cancelled by the Collector.'. |