Section 28 in The West Bengal Fire Services Act, 1950
28. Penalty for breach of conditions.
- Any holder of a license who breaks any of the conditions under which a license is held in respect of any [premises] [Word substituted for the words 'warehouse or 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 one hundred rupees [or with imprisonment for a term which may extend to one month or with both] [Words inserted by W.B. Act 21 of 1960.] for any one such offence.
