Section 11K in The West Bengal Fire Services Act, 1950
11K. [ Penalty for furnishing false 'Fire Safety Certificate'. [Chapter IIIA containing Sections 11A to 11K inserted by W.B. Act 7 of 1996.]
- Any person associated with a licensed agency for any of the purposes of Chapter IIIA, who knowingly furnishes a false 'Fire Safety Certificate', shall be punishable with imprisonment for a term of three years which may extend to five years or with fine of twenty thousand rupees which may extend to five lakh rupees or with both.]
