Section 37 in The West Bengal Fire Services Act, 1950
37. Act not to apply where small quantities of inflammable articles are deposited. - (1) Nothing in this Act shall be deemed to apply to buildings or places where small quantities of any of the articles referred to in clause (l) of section 2 are deposited.
(2)The State Government may from time to time declare by notification in the Official Gazette what quantities of the articles referred to in clause (l) of section 2 shall be deemed to be small quantities within the meaning of this section.'.]]- The Director or the superior nominated authority, as the case may be, shall, after completion of the inspection of the building or part thereof or the premises referred to in section 34, record his or its views on the deviations from, or contravention of, the requirements with regard to the fire prevention and fire safety measures or the inadequacy of, or non-compliance with, such measures provided or to be provided therein with reference to the structure of the building or the premises or the nature of activities carried on in such building or part thereof or premises and issue a notice to the owner or occupier of such building or part thereof or premises directing him to undertake such measures, and within such time, as may be specified in the notice. Where the owner is not available, the occupier shall undertake such measures in the interest of public safety, notwithstanding anything contained in any other law for the time being in force.
