Section 29 in The West Bengal Fire Services Act, 1950
29. Penalty for failing to notify change in occupation of warehouse or workshop.
- If [* * * *] [Words 'and so often as' omitted by W.B. Act 7 of 1996.] there be a change in the occupation of [any premises referred to in section 12,] [Words and figures substituted for the words 'any warehouse or workshop' by W.B. Act 7 of 1996.] the person entering into occupation fails to give a notice and to pay the fees required by section 19 such person shall be punishable, on conviction [* * * * *,] [Words 'before a Magistrate' omitted by W.B. Act 7 of 1996.] with fine not exceeding [five thousand] [Words substituted for the word 'twenty' by W.B. Act 7 of 1996.] rupees for each day during which he may so use or continue to use [such premises.] [Words substituted for the words 'such warehouse or workshop' by W.B. Act 7 of 1996.]
