Section 23A(1) in The West Bengal Fire Services Act, 1950
(1)A person who intends to erect a temporary structure or pandal with roof or walls made of straw, hay, ulu grass, golpata, hogla, darma, mat, canvas [tarpaulin, ploythene sheets and high density polythene] [Words inserted by W.B. Act 11 of 1988.] or other like material [in an area where this Act is in force], [Words inserted by W.B. Act 7 of 1996.] for use as a place where members of the public may assemble, shall apply to the Director [or the superior nominated authority along with the prescribed fees] [Words inserted by W.B. Act 7 of 1996.] for permission to erect such structure or pandal and such permission shall not be refused if the structure or pandal conforms to the conditions that may be prescribed in this behalf [and the fee as may be prescribed in this behalf is paid] [Words inserted by W.B. Act 11 of 1988.] :[Provided that the State Government may prescribe by rules the essential requirements of a 'Fire Safety Certificate' in respect of any class or classes of temporary structures or pandals.] [Proviso inserted by W.B. Act 7 of 1996.]
