Section 23A(2) in The West Bengal Fire Services Act, 1950
(2)No structure or pandal referred to in sub-section (1) shall be erected -(a)unless it conforms to the conditions referred to in sub-section (1) [and the fee referred to in sub-section (1) is paid]; [Words, figure and brackets inserted by W.B. Act 11 of 1988.] and(b)unless permission of the Director [or the superior nominated authority] [Words inserted by W.B. Act 7 of 1996.] has been granted under sub-section (1) :Provided that where no order granting or refusing the permission is made within such period as may be prescribed in this behalf, the structure or pandal may be erected if it conforms to the conditions referred to in sub-section (1).Explanation. - For the purpose of the above proviso, different periods may be prescribed for different kinds of structures and pandals.
