Section 16 in The West Bengal Fire Services Act, 1950
16. Period for disposal of application for license.
- Every application for a license under section 14 [* * * * * *] [Words and figures 'or under section 15' omitted by W.B. Act 7 of 1996.] shall be disposed of within [sixty] [Word substituted for the word 'thirty' by W.B. Act 7 of 1996.] days from the date of its receipt by the Collector and if it is not disposed of within that period, the applicant shall not be liable to any penalties under this Act, [for the use of the premises for the purposes referred to in section 12,] [Words and figures substituted for the words 'for the use as a warehouse or as a workshop of the building or place in respect of which the application was made,' by W.B. Act 7 of 1996.] after the said period of [sixty] [Word substituted for the word 'thirty' by W.B. Act 7 of 1996.] days, so long as such application is not refused by the Collector.
