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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of West Bengal - Subsection

Section 4A(2) in The West Bengal Fire Services Act, 1950

(2)The fee referred to in sub-section (1) shall be payable within one month of the service of a notice of demand by the Director on the occupier and if it is not paid within such period, it shall be recoverable as a public demand.