Section 8(1) in The West Bengal Fire Services Act, 1950
(1)In the case of any fire occurring within any [area] [Word substituted for the words 'local area' by W.B. Act 21 of 1960.] in which this Act is in force, the seniormost officer in rank among the members of the fire brigade in that [area] [Word substituted for the words 'local area' by W.B. Act 21 of 1960.] [or where members of the fire brigade are sent beyond the limits of any [area] [Words inserted by W.B. Act 27 of 1951.] in which this Act is in force to extinguish fire in the neighbourhood of such limits, the seniormost officer in rank among the members so sent], shall ascertain the facts as to the origin and cause of such fire and shall make a report thereon to the [District Magistrate] [Words substituted for the word 'Magistrate' by W.B. Act 7 of 1996.] having jurisdiction in the place in which such fire [has] [Word substituted for the words 'shall have' by W.B. Act 7 of 1996.] occurred [* * * * * *] [Words ';and the said Magistrate, in any case where he may deem fit, shall summon witnesses and take evidence in order to the further ascertainment of such facts' omitted by W. B. Act 7 of 1996.].
