Section 3 in The West Bengal Fire Services Act, 1950
3. [ Maintenance, constitution, etc., of fire brigade.] [[Section 3 and 3A first substituted for original Section 3 by W.B. Act 21 of 1960. Then, Section 3A again substituted by W.B. Act 7 of 1996. The original Sections 3 and 3A were as under :-
'3. Fire brigade to be maintained. - The State Government shall maintain a fire brigade for services in the local areas in which this Act is in force.
