Section 26 in The West Bengal Fire Services Act, 1950
26. Penalty for not taking out a license for a warehouse or workshop.
- Any person who without a license uses any [premises for the purpose referred to in section 12] [Words and figures substituted for the words 'building or place as a warehouse or as a workshop' by W.B. Act 7 of 1996.] shall be punishable, on conviction [* * *] [Words 'before a Magistrate' omitted by W.B. Act 7 of 1996.] with fine not exceeding [five hundred rupees or with imprisonment for a term which may extend to two months or with both, and with further fine not exceeding one hundred rupees for each day during which he may continue to so use] [Words substituted for the words 'one hundred rupees for each day during which he may so use or continue to use' by W.B. Act 21 of 1960.] such [premises.] [Word substituted for the words 'warehouse or workshop.' by W.B. Act 7 of 1996.]
