Section 258 in West Bengal Municipal Corporation Act, 2006
258. Arrangement for fire prevention and fire safety.
- On the coming into force of the West Bengal Fire Services Act, 1950, in any (west Ben. Act XVIII of 1950) area within the jurisdiction of the Corporation, the Corporation shall, in consultation with the Director-General of Fire Services or any officer authorised by him in this behalf by general or special order, require the owner or the occupier of all or any of the premises in such area to make, or to carry, such arrangements as may be necessary for fire prevention and fire safety in such area, and issue a fire safety certificate on such conditions as are provided in the West Bengal Fire Services Act, 1950, or in the rules made thereunder.Explanation. - "Director-General of Fire Services" shall mean the Director-General of Fire Services referred to in clause (e) of section 2 of the West Bengal Fire Services Act, 1950.
