Section 30 in The West Bengal Fire Services Act, 1950
30.
[* * * * * * * * *] [[Sections 30 and 31 omitted by W.B. Act 7 of 1996. Those sections were as under :-'30. Penalty for giving false information to Collector respecting license. - Any person who gives false information to the Collector or to any person performing or exercising powers, duties and functions of the Collector under this Act, with the object of inducing him to take action under section 20 shall be punishable, on conviction before a Magistrate, with fine not exceeding one hundred rupees or with imprisonment for a term which may extend to one month or with both.
