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[Cites 0, Cited by 0] [Section 390(2)] [Section 390] [Entire Act]

State of West Bengal - Subsection

Section 390(2)(I) in Kolkata Municipal Corporation Act, 1980

(I)hazardous building, that is to say, any buildings or part thereof used for the storage, handling, manufacture or processing of highly combustible or explosive materials or products which are liable to burn with extreme rapidity or which may produce poisonous fumes or explosions during storage, handling, manufacture or processing or which involve highly corrosive, toxic or noxious alkalies, acids or other liquids or chemicals producing flames, fumes, explosions or mixtures of dust or which result in the division of matters into fine particles subject to spontaneous ignition.