20. Conditions for granting licence for warehouses and workshops, etc.
- For carrying out the purposes of any or all the provisions of Sections 13, 14, 15, 17, 18 and 19 of this Act, the State Government may prescribe conditions in respect of-(i)the limit of minimum or maximum quantity of such inflammable articles that may be stored, used or otherwise dealt with in a particular warehouse or workshop;(ii)determination of fees and method of calculation of fees and the manner in which payment has to be made in this respect;(iii)type of schedules or forms to be used in respect of granting licence; and(iv)the precautionary measures to be taken in a warehouse.
