Section 11 in The West Bengal Fire Services Act, 1950
11. [ Power to withdraw or suspend license. [[Section 11 substituted by W.B. Act 21 of 1960. Original Section 11 was as under :-
'11. Power to withdraw or suspend license. - A license granted under section 9 may be withdrawn or suspended by the authority who granted it, at his discretion ;Provided that a license to sell fire-works shall not be withdrawn or suspended except after thirty days' notice.'.]]- A license granted under section 9 may, without prejudice to any other action that may be taken against the licensee, be suspended or withdrawn by the Collector after giving the licensee an opportunity of being heard, if in the opinion of the Collector it is necessary to do so in the public interest or, in the case of a license to sell fire-works, if there has been a breach of any prescribed condition.][Chapter IIIA] [Chapter IIIA containing Sections 11A to 11K inserted by W.B. Act 7 of 1996.] Fire Prevention and Fire Safety
