Section 12 in The West Bengal Fire Services Act, 1950
12. [ Bar to use of premises for storing or processing hazardous substances without license. [[Section 12 substituted by W.B. Act 7 of 1996. Former Section 12 was as under :-
'12. License for warehouse or workshop. - No building or place shall be used as a warehouse or as a workshop unless the owner or occupier thereof shall have previously obtained under this Act, a license or such use from the Collector.]]- No premises in any area where this Act is in force shall be used for the purpose of storing or processing at any material point of time hazardous substances beyond such quantity as may be prescribed unless the owner or occupier thereof shall have previously been granted a license by the Collector.]
