Section 15(3) in The West Bengal Fire Services Act, 1950
(3)[ The annual fee shall be payable in advance in respect of the period commencing from the date from which the premises is used for the purpose referred to in section 12 in the case of new license, and from the date following the date of expiry of the license in the case of the renewal of license.] [[Sub-Section (3) substituted by W.B. Act 7 of 1996. Former sub-Section (3) was as under :-'(3) Every license granted under section 14 or under sub-section (2) shall be required to be renewed annually; applications for renewal shall be made to the Collector, who shall refer the case to the Director and the Collector shall grant or refuse renewal as may be recommended by the Director.'.]]
