Section 32 in The West Bengal Fire Services Act, 1950
32. [ Owner or occupier of building or premises to compensate person affected by fire. [[Section 32 substituted by W.B. Act 7 of 1996. Previous Section 32 was as under :-
'32. Penalty for using match-boxes, etc., in warehouse. - Any person who brings into a warehouse used for the pressing or screwing of jute or cotton if jute or cotton be then stored or used therein, any matchboxes, match-sticks or any artificial light not duly and thoroughly protected, shall be punishable, on conviction before a Magistrate, with fine not exceeding one hundred rupees for any such offence.']]- Whenever on enquiry into an incident of fire by the District Magistrate or by the committee specially constituted by the State Government under sub-section (1A) of section 8 it is established that the incident of fire was due to wilful default or negligence on the part of the owner or occupier of any building or premises, such owner or occupier shall be liable to compensate every person affected by such fire for the loss sustained by him in addition to his being liable to criminal prosecution.]
