Section 37B(2) in The West Bengal Fire Services Act, 1950
(2)The [Commissioner of the Corporation of Calcutta or the Chairman of the Commissioners of any municipality in which this Act is in force or the Chief Executive Officer of the Municipal Corporation of Chandernagore, as the case may be,] [Words substituted for the words 'Corporation of Calcutta and the Commissioners of any Municipality in which this Act is in force' by W. B. Act 21 of 1960.] shall comply with such requisition and furnish such information to the Collector within the prescribed period.]
