Section 15(4) in The West Bengal Fire Services Act, 1950
(4)[ A license or renewal of a license, for which an application has been duly made under [section 14] [[Sub-Section (4) substituted by W.B. Act 21 of 1960. Original sub-Section (4) was as under :-'(4) Where a license or renewal of a license is refused, the Collector shall record in writing the reasons for such refusal,'.]] shall not be granted if the Collector is satisfied that the area in which the [premises] [Word substituted for the words 'building or place' by W.B. Act 7 of 1996.] proposed to be used or continued to be [used for the purpose referred to in section 12 is] [Words and figures substituted for the words 'used as a warehouse or workshop is in the public interest' by W.B. Act 7 of 1996.] unsuitable for the purpose. Where any such license or renewal of license is refused, the Collector shall record in writing the reasons for such refusal and shall communicate his order of refusal to the applicant.]
