Section 33B in The West Bengal Fire Services Act, 1950
33B. [ Penalty for obstructing persons exercising powers under section 37A. [Section 33B inserted by W.B. Act 11 of 1952.]
- Any person who wilfully obstructs, or offers any resistance to, or impedes or otherwise interferes with the Director or any officer exercising powers under section 37A or any assistant accompanying the Director or such officer while exercising such powers, shall be punishable, on conviction [* * * *] with fine not exceeding [five thousand] [Words substituted for the words 'one hundred' by W.B. Act 7 of 1996.] rupees.]
