Section 37B(1) in The West Bengal Fire Services Act, 1950
(1)The Collector may call for all necessary information relating to the annual valuation of any building or place used as a warehouse or workshop from 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,] for the purpose of calculation of fees in respect of licenses under section 18.
