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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(1) in The West Bengal Fire Services Act, 1950

(1)The annual fee for any premises, which requires a license under section 12, shall be such as may be prescribed:Provided that the State Government may by rules prescribe different rates of annual fee for different hazardous substances and for different local areas.