Section 11D in The West Bengal Fire Services Act, 1950
11D. [ 'No objection' required under any other law. [Chapter IIIA containing Sections 11A to 11K inserted by W.B. Act 7 of 1996.]
- A fire safety certificate duly endorsed under sub-section (3) of section 11C shall be the 'no objection' regarding fire prevention and fire safety measures for a building or installation under the Indian Explosives Act, 1884, or the Explosive Substances Act, 1908, or the Petroleum Act, 1934, or the Inflammable Substances Act, 1952, or the Cinematograph Act, 1952, or the rules made thereunder, or under any other law for the time being in force, as required from the Director.]
