The West Bengal Fire Services Act, 1950

West Bengal Act XVIII of 1950 
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THE WEST BENGAL FIRE SERVICES ACT, 1950iLlia9tl ,a; 
CONTENTS. 
CHAPTER 1. 
PRELIMINARY. 
Section. 
1. Short title, extent and commencement. 
2. Definitions. 
CHAPTER II. 
FIRE BRIGADE. 
3. Fire brigade to be maintained. 
4. Power of State Government to make orders with respect to the fire brigade. 
6. Powers exercisable on the occasion of a fire. 
6. Police-officers to aid the fire brigade in execution of its duties. 
7. Non-liability of police-officer, etc., to damages. 
8. Enquiry into origin of fire and report to Magistrate. 
CHAPTER III. 
FIRE-WORKS, ETC. 
9. License for letting off rockets, etc. 
10. Who may grant license; fee for license. 
11. Power to withdraw or suspend license. 
CHAPTER IV. 
LICENSED WARElionsxs. 
12. License for warehouse. 
13. Conditions to which a building or place is to conform before issue of license. 
14. License of building or place already used as warehouse. 
15. License of new warehouse. 
16. Period for disposal of application for license. 
17. Conditions to which a license shall be subject. 
18. Annual fee. 
19. Change in occupation of warehouse to be notified. 
20. Collector may apply to Magistrate for cancellation of license. 
21. Magistrate may cancel or suspend license. 
22. Delegation of powers by Collector. 
23. Power of State Government to direct delegation of powers. 
CHAPTER V. 
PENALTIES. 
24. Penalty for letting off rockets, etc. 
25. Penalty on householders for allowing rockets, etc., to let off without license. 26. Penalty for not taking out a license for a warehouse. 
27. Penalty for using warehouse after refusal, etc., of license. 
28. Penalty for breach of conditions. 
29. Penalty for failing to notify change in occupation of warehouse. 
The West Bengal Fire Services act, 1950. 
Section. 
30. Penalty for giving false information to Collector respecting license. 
:31. Penalty for using as residence of warehouse used for pressing jute or cotton. 
32. Penalty for using match-bones, etc., in warehouse. 
33. Penalty for smoking within warehouse. 
CHAPTER VI. 
MISCELLANEOUS. 
34. Failure of Corporation or municipality to pay annual fees collected. 
35. Police-officer may arrest offenders under section 24. 
36. Form of license under Chapter IV. 
37. Act not to apply where small quantities of inflammable articles are deposited. 
38. Certain provisions of Bengal Act III of 1923 and Bengal Act XV of 1932 not __ 
to apply. 
39. Repeal of Bengal Act I of 1893. 
40. Povier to make rules. 
SCHEDULE. 
West Bengal Act XVIII of 1950 
Ben. Act 
III of 1923. 
THE WEST BENGAL. FIRE SERVICES ACT, 1950. 
[Passed by the West Bengal Legislature.] 
[Assent of the President was first published in the Calcutta. Gazette, Extraordinary, of the 30th March, 1950.] 
An Act to provide for the maintenance of a fire brigade, for 
the licensing of warehouses and for certain other matters. 
WHEREAS it is expedient to provide for the maintenance 
of a fire brigade, for the licensing of warehouses and for 
certain other matters; 
It is hereby enacted as follows:— 
CHAPTER I. 
PRELIMINARY. 
1. (1) This Act may be called the West Bengal Fire 
Services Act, 1950. 
(2) It extends to the whole of West Bengal. 
(3) It shall come into force in such local areas and on 
such dates as the State Government hay, by notification 
from time to time in- the Official Gazette, direct; and the 
State Government may by like notification withdraw this 
Act from any such local area. 
2. In this Act, unless there is anything repugnant in 
the subject or context,— 
(a) "Calcutta" means Calcutta as defined in clause (11) 
of section 3 of the Calcutta Municipal Act, 1923; 
(b) "the Collector" means, in relation to Calcutta, the 
Collector of Stamp Revenue and in relation to 
any other local area, the Collector of the district 
within which the local area is comprised; 
(c) "the Commissioner" in relation to the Collector 
means the Divisional Commissioner to whom the 
Collector is subordinate; 
(d) "cotton" means loose raw cotton; 
(e) "Director" means the Director of Fire Services 
appointed by the State Government; 
CO "the fire brigade" means the fire brigade maintained 
by the State Government under section 3; 
(g) "fire-fighting appliances" mean fire-engines, fire-
escapes, accoutrements, equipments, tools, 
implements and things whatsoever used for fire-
fighting and include motor cars, motor cycles, 
trailers and other means of transport; 
(h) "jute" means raw jute, either loose or in drums, 
and loose jute cuttings and rejections; 
(i) "Magistrate" means a Presidency Magistrate or 
Magistrate of the First Class; 
Short title, 
extent and 
commence-
ment. 
Defini-
tions. 
2 	 The West Bengal Fire Services Act, 1950. 
[West Ben. Act 
(Chapter 11.—Fire Brigade.—Sections 3, 4.) 
(j) "person" includes an undivided Hindu family, and 
• a firm or company or association of individuals 
whether incorporated or not; 
(k) "prescribed" means prescribed by rules made by the 
State Government under this Act; 
,s:731/) "warehouse" means any building or place used 
whether temporarily or permanently for the 
storing or pressing . or keeping of jute, gunny bags, 
cotton, hemp, resin, shellac, varnish, bitumen, 
,i-caysvN,N. ',pitch, tar, tallow, celluloid, wood (excluding 
furniture kept in the building or place for 
34)11'llr''"'• ordinary 	 use), 	 charcoal, 	 coal, straw, hay, 
'1°J 
	
	 Ulugrass, golpata, hogla, derma, raw rattan 
canes, cocoanut fibre, waste paper, packinc , boxes, 
inflammable chemicals or any other article which 
in the opinion of the State Government is 
inflammable and is specified by the State Govern-
ment by notification in the Official Gazette for 
the purpose of this clause. 
• siesi,) r ,.4rre 
bcai Jutnk1k-ct 
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CHAPTER II. 
Fire 
brigade to 
be main-
tained. 
Fower,AG0 
State 
Govern-
meat to 
make 
orders with 
respect to 
the fire 
brigade. 
I'M bti 	 FIRE BRIGADE. 
, ba. The State Government shall maintain a fire brigade 
or services in the local areas in which this Act is in force. 
asoixrf)?, for the speedy attendance of members of the fire brigade 
. with necessary fire-fighting appliances on the 
occasion of any alarm of fire; 
for sending the members of the fire brigade with 
necessary fire-fighting appliances, beyond the limits sroc~r of any local area in which this Act is in. force, in 
--frul„ 1° order to extinguish fire in the neighbourhood of 
<"-"?:" 'such. limits on such terms and conditions as it deems 
proper; 
Aglirfi3r the employment of the members -of the fire brigade 
with necessary fire-fighting appliances, in work 
9;t11-1! .other than extinguishing fire, on such terms and 
conditions as it deems proper; 
t,i" 
4. The State Government may from time to time make 
such general or special orders as it thinks fit— 
(11) A3seftoft, furnishing the fire brigade with such fire-fighting 
appliances as it deems proper; 
;buildi ng or providing stations, or hiring places, for 
ds,h ae „ accommodating the members of the fire brigade and 
lieeping its fire-fighting appliances; 
i,,) g.• givin g gratuities to persons who have given notice 
if,n ii of fires and to those who have rendered effective 
service to the fire brigade on the occasion of fires; 
for the training, discipline and good conduct of the 
members of the fire brigade; 
The West Bengal Fire" Services Act, 1950. 	 3 
XVIII of 1950.] 
(Chapter 11.—Fire Brigade.—Sections 5-7.) 
for enforcing discipline and imposing punishment on 
any member of the fire brigade who may infringe 
orders; 
for regulating and controlling the powers, duties and 
functions of the Director; and 
generally, for the maintenance of the fire brigade in a 
due state of efficiency. 
5. (1) On the occasion of a fire, the Director or the Powers 
officer in charge of the members of the fire brigade on the " 61.68' 
spot, may— able on the 
occasion 
(a) remove or may order any member of the fire brigade of a fire.  
to remove, any persons who by their presence 
interfere with the due operations of the fire 
brigade; 
by himself or by members of the fire brigade, break 
into or through, or pull down, any premises for 
the purpose of putting an end to the fire, doing 
as little damage as possible; 
cause the mains and pipes of any area to be shut 
off so as to give greater pressure of water in the 
place where the fire has occurred; 
(d) exercise the same powers for dispersing any assembly 
of persons likely to obstruct the operation of the 
fire brigade, as if he were an officer in charge of 
a police-station and as if such an assembly were 
an unlawful assembly and shall be entitled to the 
same immunities and protection as such an 
officer, in respect of the. exercise of such powers; 
and 
(e) generally take such measures as may appear 
necessary for the preservation of life and 
property. 
(2) The Director or the officer in charge of the members 
of the fire brigade on the spot, may verbally nominate and 
depute one or more member or members of the fire brigade 
to act at a distance; and such member or members shall have 
for the time being the like powers as the Director or such 
officer himself possesses under this section. 
6. Police-officers of all grades shall be authorised and 
bound to aid the fire brigade in the execution of its duties. 
They may close any street in or near which a fire is burn-
ing; and they may, on their own motion or on the request 
of the Director or any member of the fire brigade, remove 
any persons who interfere by their presence with the 
operations of the fire brigade. 
Police-
officers 
to aid the 
fire brigade 
in execu-
tion of 
its duties. 
7. No officer of the police and no member of the fire 	 y 
Non-
brigade shall be held liable to damages on account of any liabili 
act done by him in the bona fide belief that such act was ooffit ice.  required for the proper execution of his duties. 	 etc., to • 
damages. 
(b)  
(c)  
Enquiry 
into 
origin of 
fire and 
report to 
Magis-
trate. 
4 	 The West Bengal Fire Services Act, 1950. 
[West Ben. Act 
(Chapter 11.—Fire Brigade.—Chapter 111.—Fire-works,. 
etc.—Chapter IV.—Licensed Warehouses.—Sections 8-12.) 
8. (1) In the case of any fire occurring within any 
local area in which this Act is in force, the seniormost officer 
in rank among the members of the fire brigade in that local 
area, shall ascertain the facts as to the origin and cause of 
such fire and shall make a report thereon to the Magistrate 
having jurisdiction. in the place in which such fire shall 
have occurred; and the said Magistrate, in any case where 
he may see fit, shall summon witnesses and take evidence in 
order to the further ascertainment of such facts. 
(2) Copies of all reports and of all evidence recorded 
under this section shall be furnished on application to any 
Fire Assurance Company or other person interested, on pay-
ment of the fees payable for the copies of judicial 
proceedings. 
CHAPTER III. 
License 
for letting 
off rockets, 
etc. 
Who may 
grant 
license ; 
fee for 
license. 
Power to 
withdraw 
or suspend 
license. 
FIRE-WORKS, ETC. 
9. No person shall let off rockets or send up fire-
balloons, or sell fire-works within any local area in which 
this Act is in force, without a license. A license for letting 
off rockets or sending up fire-balloons shall indicate the place 
from where the rockets are to be let off or the fire-balloons 
sent up. 
10. (1) The power of granting a license under section 9 
shall be exercised in respect of Calcutta by the Director and 
in respect of any other local area, by the Magistrate of the 
district within which the local area is comprised or any 
other Magistrate to whom such Magistrate may delegate the 
power. 
(2) The Director may, subject to the approval of the 
State Government, delegate his power under sub-section (1) 
to any officer subordinate to him. 
(3) (a) The fee for a license to let off rockets or to send 
up fire-balloons for any particular occasion shall be one 
rupee. 
(b) The annual fee for a license to sell fire-works shall 
he ten rupees payable in advance. 
11. A license granted under section 9 may be withdrawn 
or suspended by the authority who granted it, at his 
discretion : 
Provided that a license to sell fire-works shall not be 
withdrawn or suspended except after thirty days' notice. 
CHAPTER IT. 
License 
for ware-
house. 
LICENSED WAREHOUSES. 
12. No building or place shall be used as a warehouse 
unless the owner or occupier thereof shall have previously 
obtained under this Act, a license for such use from the 
Collector. 
The W est Bengal Fire Services Act, 1950. 	 5 
Ben. Act 
of 1893. 
XVIII of 1950.] 
(Chapter IV.—Licensed til%arehouses.—Sections 13-15 . ) 
13. No license to use any building or place as a ware-
house shall be granted unless such building or place conforms 
to such conditions as may be prescribed. 
14. The owner or occupier of any building or place which 
was being used as a warehouse immediately before the date 
on which this Act comes into force in the local area within 
which such building or place is situated shall, upon applica-
tion to the Collector, made in writing within one month from 
such date, be entitled to obtain a license to use such building 
or place as a warehouse under this Act, subject to the pay-
ment of the annual fee referred to in section 18: 
Provided that if the owner or occupier of such building 
or place already holds a license for use thereof as a warehouse 
under the Licensed Warehouse and Fire-Brigade Act, 1893, 
he shall be entitled to deduct the proportionate amount 
already paid by him for the unexpired period of that license 
from such annual fee : 
Provided further that if such building or place does not 
conform to the conditions prescribed under section 13, the 
owner or occupier shall within three months of obtaining 
the license for use thereof as a warehouse under this Act, 
effect necessary changes to conform to such conditions and 
in the event of his failure to do so, the license shall be liable 
to be cancelled by the Collector. 
15. (1) Save as provided in the last preceding section, 
every person proposing to use as a warehouse any building or 
place situated within any local area in which this Act is in 
force, shall apply to the Collector and shall submit with his 
application a plan in duplicate of such building or place 
prepared on a. scale of eight feet to an inch, showing— 
(a) the boundaries of such building or place; 
(b) the position of the engines and furnaces used or 
proposed to be used in the warehouse; and 
(c) the space which has been reserved for the loading and 
unloading of carts and other vehicles or conveyance 
thereat. 
(2) Upon such application as aforesaid being made, the 
Collector may in his discretion either grant or refuse a 
license. 
(3) Every license granted under section 14 or under sub-
section (2) shall be required to be renewed annually; applica-
tions for renewal shall be made to the Collector, who may in 
his discretion want or refuse renewal. 
(4) Where a license or renewal of a license is refused, the 
Collector shall record in writing the reasons for such refusal. 
(5) An appeal shall lie to the Commissioner from an order 
refusing a license or the renewal of a license. 
Conditions 
to which a 
building 
or place 
is to 
conform 
before 
issue of 
license. 
License of 
building 
or place 
already 
used as 
warehouse. 
License of 
new ware-
house. 
6 	 The West Bengal Fire Services Act, 1950. 
(West Ben. Act 
(Chapter IV.—Licensed Wareh,ouses.—Sections 16-18.) 
16. Every application for a license under section 14 or 
under section 15 shall be disposed of within thirty days from 
the date of its receipt by the Collector and if it is not dis-
posed of within that period, the applicant shall not be liable 
to any penalties under this Act, for the use as a warehouse 
of the building or place in respect of which the application 
was made, after the said period of thirty days, so long as 
such application is not refused by the Collector. 
17. Licenses for a warehouse shall be subject to the 
following conditions, namely :— 
(a) that the warehouse shall at all times be open to the 
inspection by such officer or officers, being member 
or members of a fire brigade as may be appointed 
by the Director ; 
(b) that the warehouse shall conform to the conditions 
prescribed under section 13; 
(c) that no article referred to in clause -(/) of section 2, 
shall be made, prepared, dried or treated in any 
manner on the top or roof of any building consti-
tuting or forming part of a warehouse; and 
(d) that no part of a warehouse used for pressing or 
screwing jute or cotton shall be used as a residence 
and that no person shall be allowed to bring into 
such warehouse any match-boxes or match-sticks 
or any artificial light not duly and thoroughly 
protected or to smoke within such warehouse, 
while jute or cotton is stored therein. 
Annual fee. 	 18. (1) The annual fee in respect of a license for the 
use of any building or place as a warehouse or for the 
renewal of such a license shall be payable in advance. 
(2) The annual fee shall he calculated at such rate not 
being less than ten per cent. nor more than twenty-five per 
cent. of the annual value of the building or place used as a 
warehouse as may be prescribed and different rates may be 
prescribed for different classes of warehouses according to the 
nature and quantity of the article stored, pressed or kept 
therein : 
Provided that the State Government may prescribe by . 
rules a maximum for the annual fee in respect of any class of 
warehouses. 
(3) For purposes of sub-section (2) the annual value of 
building or place used as a warehouse shall be deemed- 
-- (a) if it is situated within a municipality, to be the 
annual value at which it is assessed for the pay- 
ment of municipal taxes; and 	 • 
(h) if it is situated outside a municipality, to be seven 
and half per cent. of the current—market value of 
the buildin.. (which expression shall in this section 
and elsewhere in this Act include any land 
appurtenant to the building) or place as deter-
mined by the Collector, subject to revision by the 
Commissioner, such revision being final. 
Period for 
disposal of 
applica-
tion for 
license. 
Conditions 
to which a 
license 
shall be 
subject. 
The West Bengal Fire Services Act, 1950. 	 7 
xvill of 1950.] 
(Chapter IV.—Licensed Warehouses.—Sections 19-23.) 
19. Whenever and so often as a change in the occupation 
of any warehouse occurs, the person entering into occupation 
of the same shall, -within two weeks of his so entering into 
occupation, give notice in writing to the Collector of such 
change of occupation, and shall thereupon pay a fee of ten 
rupees; and his name shall accordingly be substituted in the 
license in respect of the warehouse for the name of the last 
occupier. 
20. (1) Whenever the Collector receives credible infor-
mation that any condition to which the license of any 
warehouse is subject, has been broken by the holder thereof, 
the Collector shall communicate in writing the substance of 
such information to a Magistrate and the Magistrate may 
issue a summons upon the holder of the license to show cause 
why the license should not be cancelled or suspended and may 
suspend such license pending hearing of the case. 
(2) The Magistrate shall not make the order suspending 
such license unless he is satisfied that it is necessary to prevent 
or obviate immediate danger or injury of a serious 'kind. 
(3) The summons issued under this section shall be served 
upon the said holder of the license named therein in the 
Act V of 	 manner provided in the Code of Criminal Procedure, 1898, 
1898. 	 for the service of summons. 
Change in 
occupa-
tion of 
warehouse 
to be 
notified. 
Collector 
may apply 
to Magis-
trate for 
cancella-
tion of 
license. 
21. The Magistrate, before whom the case instituted 
under the last preceding section is brought on for disposal, 
may, if he be satisfied after taking the evidence that there 
exists reasonable and proper grounds for cancelling or suspend-
ing the license, cancel such license or may suspend the same, 
for such time as he may think fit and may impose such con-
ditions as to the reversal of such order of cancelment or 
suspension as may be consistent with the provisions under 
this Act for the grant of a license for a warehouse. 
Magistrate 
may cancel 
or suspend 
license. 
22. The Collector may delegate any of his powers, duties Delegation 
and functions under this Chapter to any officer or officers of powers  
subordinate•to him. 	 by Collec- 
tor. 
23. (1) The State Government may, by general or special 
order, published in the Official Gazette, order that such of 
the powers, duties and functions of the Collector under this 
Act, as the State Government may specify in this behalf, 
shall be exercised and performed by the Corporation of 
Calcutta through its EXecutive Officer or the Commissioners 
of the municipality concerned through their Chairman and 
the Corporation of Calcutta and the Commissioners of the 
municipality concerned, as the case may be, shall comply 
with such order. 
(2) Where, in pursuance of such order, the Corporation 
of Calcutta or the Commissioners of a municipality realise any 
fees under this Act, such fees shall be paid to the State Gov-
ernment at such times and after making such deductions for 
the cost of collection and other incidental expenses therefrom 
as may be prescribed. 
Power of 
State 
Govern. 
ment to 
direct 
delegation 
of powers. 
8 	 The W est Bengal Fire Service.5 Act, 1950. 
[West Ben. Act 
(Chapter V.—Penalties.—Sections 24 30.) 
CHAPTER V. 
PENALTIES. 
Penalty 
for letting 
off rockets, 
etc. 
Penalty 
on house-
holders for 
allowing 
rockets, 
etc., to let 
off with-
out license. 
Penalty for 
not taking 
out a 
license for 
a ware-
house. 
Penalty for 
using ware-
house after 
refusal, 
etc., of 
license. 
Penalty for 
breach of 
condi-
tions. 
Penalty 
for failing 
to notify 
change 
in occu-
pation of 
ware-
house. 
Penalty 
for giving 
false 
infor-
mation 
to Col-
lector 
respecting 
license. 
24. Any person who, within any local area in which this 
Act is in force, lets off rockets or sends up fire-balloons or 
sells fire-works without obtaining a license, shall be punish-
able, on conviction before a Magistrate, with fine which may 
extend to one hundred rupees for every such offence. 
25. If any rockets are let off or fire-balloons sent up 
from within the precincts of any private premises or com-
pound without a license, the owner or occupier or person 
under whose immediate control the premises or compound 
is, shall, unless he can prove that the offence was committed 
without his knowledge, be punishable, on conviction before 
a Magistrate, with fine not exceeding one hundred rupees. 
26. Any person who without a license uses any building 
or place as a warehouse shall be punishable, on conviction 
before a Magistrate, with fine not exceeding one hundred 
rupees for each day during which he may so use or continue 
to use such warehouse. 
27. Any person who uses any warehouse in respect of 
which a license has been refused, or after the license in 
respect thereof has been cancelled or during the time for 
which such license has been suspended, shall be punishable, 
on conviction before a Magistrate, with fine not exceeding 
four hundred rupees and to further fine not exceeding one 
hundred rupees for every day during which any such ware-
house may be so used as aforesaid. 
28. Any holder of a license who breaks any of the con-
ditions under which a license is held in respect of any 
warehouse shall be punishable, on conviction before a 
Magistrate, with fine not exceeding one hundred rupees for 
an3 one such offence. 
29. If and so often as there be a change in the occupa-
tion of any warehouse, the person entering into occupation 
fails to give a notice and to pay the fees required by section 19 
such person shall be punishable, on conviction before a 
Magistrate, with fine not exceeding, twenty rupees for each 
day during which he may so use or continue to use such 
warehouse. . 
30. Any person who gives false information to the 
Collector or to any person performing or exercising powers, 
duties and functions of the Collector under this Act, with 
the object of inducing him to take action under section 20 
shall be punishable, on conviction before a Magistrate, with 
fine not exceeding one .hundred rupees. 
The West Bengal Fire Services Act, 1950. 	 9 
xviii of 1950.] 
(Chapter V.—Penalties.—Chapter V1.—Miscellaneous.—
Sections 31-35.) 
31. Any person who uses as a residence any portion of 
a warehouse used for pressing or screwing of jute or cotton 
if jute or cotton be then stored therein shall be punishable 
with fine not exceeding twenty rupees for each day during 
which he, may reside therein. 
32. 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 match-boxes, match-
sticks or any artificial light not duly and thoroughly protect-
ed, shall be punishable, on conviction before a Magistrate, 
with fine not exceeding twenty rupees for any such offence. 
33. Any person who smokes within a warehouse used for 
the pressing or screwing of jute or cotton if jute or cotton 
be then stored therein shall be punishable, on conviction 
before a Magistrate, with fine not exceeding twenty rupees 
for any one such offence. 
CHAPTER VI. 
MISCELLANEOUS. 
34. (1) If the Corporation of Calcutta or the Commis-
sioners of a municipality fail to make any payment as requir-
ed under sub-section (2) of section 23, the State Government 
may attach the Municipal Fund of the Corporation of Calcutta 
or any portion thereof or the Municipal Fund of the Commis-
sioners of the municipality or any portion thereof, as the case 
may be. 
(2) After such attachment, no person except an officer 
appointed in this behalf by the State Government shall, in 
any way deal with the attached fund or portion thereof ; but 
such officer may do all acts in respect thereof which the 
Corporation of Calcutta or the Commissioners of the 
municipality or any municipal officer or servant might have 
done if such attachment had not taken place, and may apply 
the proceeds in satisfaction of the arrear and of all expenses 
caused by the attachment and subsequent proceedings: 
Provided that no such attachment shall defeat or 
prejudice any debt for which the fund attached was previously 
pledged in accordance with law ; but all such prior charges 
shall be paid out of the proceeds of the fund before any part 
of the proceeds is applied to the satisfaction of the arrear due 
to the State Government. 
35. (1) Any person committing an offence under section 
24 may, if his name and address be unknown, be arrested by 
any officer of police and forthwith conveyed before a 
Magistrate having jurisdiction in the place in which such 
offence has been committed, or shall be taken to the nearest 
police-station within the said jurisdiction, in order that such 
person may be detained until he can be brought before a 
Magistrate or until he shall enter into a recognizance with 
or without sureties for his appearance before a Magistrate. 
Penalty 
for using 
as resi-
dence of 
ware-
house 
used for 
pressing 
jute or 
cotton. 
Penalty 
for using 
match-
boxes, 
etc., 
in ware-
house. 
Penalty 
for 
smoking 
within 
ware-
house. 
Failure of 
Corpora-
tion or 
munici-
pality to 
pay 
annual 
foes col-
lected. 
Police-
officer 
may 
arrest 
offenders 
under 
section 24. 
Power to make rules. 
Form of license under Chapter IV. 
Act not to apply where 
stnali 
quantities 
of in-flammable articles 
are deposited. 
Certain provisions of Bengal Act III of 1923 and Bengal Act XV of 1932 not to apply. 
Repeal of 
Bengal Act I of 1893. 
10 	 The West Bengal Fire Services Act, 1950. 
[West Ben. Act 
(Chapter 17.1.—Miscellaneous.—Sections 36-40.) 
(2) Whenever such person shall be taken to a police-
station, the officer in charge of such station shall, as soon 
as possible, but in every case within twenty-four hours, cause 
him to be conveyed before a Magistrate having jurisdiction 
in the matter. 
36. Every license granted under Chapter IV of this Act 
shall, as far as possible, be in the form in the Schedule to 
this Act. 
37., (1) Nothing in this Act shall be deemed to apply to 
buildings or places where small quantitieS of any of the 
articles referred to in clause (1) of section 2 are deposited. 
(2) The State Government may from time to time declare 
by notification in the Official Gazette what quantities of the 
articles referred to in clause (1) of section 2 shall be deemed 
to be small quantities within the meaning of this section. 
38. On the application of this Act to Calcutta or any 
other municipality, section 386 of the Calcutta Municipal 
Act, 1923, or section 370 of the Bengal Municipal Act, 1932, 
as the case may be, shall be deemed to be repealed in so far 
as they entitle the Corporation of Calcutta or the Commis-
sioners of the municipality to levy fees in respect of premises 
licensed for storing any article referred to in clause (1) of 
section 2. 
Ben. Act 
III of 
1923. 
Ben. Act 
XV of 
1932. 
39. The Licensed Warehouse and Fire-Brigade Act, Ben. A ct 
1893, shall be deemed to be repealed on and from the date on tof 1893. 
which this Act comes into force in Calcutta; and on and 
from such date- 
-it (a) without prejudice to the application of suction. 8 of 
the Bengal General Clauses Act, 1899, all rules, 
orders, declarations, financial arrangements and 
-** 	 appointments made under the Licensed Warehouse 
and Fire-Brigade Act, 1893, shall continue in 
force in so far .as they are not inconsistent with 
the provisions of this Act, until varied or 
rescinded; 
(b) all assets held by the Commissioner of Police, 
Calcutta, for the use of and on behalf of the Fire 
Brigade, under the Licensed Warehouse and Fire-
Brigade Act, 1893, shall pass to and be vested in 
the State. 
AO. (1) The State Government may, by notification in 
the Official Gazette, make rules for carrying out the purposes 
of this Act. 
(2) In particular and without prejudice to the generality 
of the foxegoing power, such rules may provide for all or any 
of the following matters, nal:deb- 
the conditions refefted to in section 13 to which a 
building or:place shall conform before a license 
can be wanied.; 
Ben. Act 
I of 1899. 
( 
The West Bengal Fire Services Act, 1950. 	 11 
XVIII of 1950.] 
(Schedule.) 
(b) the rate per cent. of the annual value of a building 
or place, at which the. annual fee for using such 
building or place as a warehouse is to be calculated under sub-section (2) of section 18; 
(c) the maximum for the annual fee _under the proviso to sub-section (2) of section 18; 
(d) the times at which payments shall be made and 
deductions which may be made under sub-section (2) of section 23. 
SCHEDULE. 
(See section 36.) 
License under the West Bengal Fire Services Act, 1950. 
No. 	 of 19 
License is hereby granted to 	  
under the West Bengal Fire Services Act, 1950, to store or press or keep (a) 	 in the building or place being No. (b) 	 , subject to the conditions noted on the back. It is hereby acknowledged that a sum of - Rupees 	 , being the license fee due by the said 	 for the period from 	  	 to 	 in respect of the afore- said license at the rate of Rs. 	 per annum has been received. 
Name of owner. 
Name of occupier. 
Collector of Stamp Revenue, 
Calcutta. 
Collector of the district of 
Executive Of 	of th.e. 
Corporation of Calcutta. 
Chairman of the Commissioners 
of Municipality of 	  *4v . 
The 	 day of 	 ¢  < „ fr  
(a) Here insert the name of the artier. 
(b) Here insert the location. 
12 	 The West Bengal Fire Seririces Act, 19.50. 
[West Ben. Act XVIII of 1950.] 
(SJhedule.) 
(On the back of the license.) 
Conditions. 
(1) The warehouse shall at all times be open to 
inspection by such officer or officers, being member or 
members of the fire brigade, as may be appointed by the 
Director of Fire Services. 
(2) The warehouse shall conform to the conditions 
prescribed under section 13 of the West Bengal Fire Services 
Act, 1950. 
(3) No article referred to in clause (1) of section 2 of the 
West Bengal Fire Services Act, 1950, shall be made, pre-
pared, dried or treated in any manner on the top or roof 
of any building constituting or forming part of a ware-
house.. 
(4) (In case the warehouse is used for the pressing or 
screwing of jute or cotton.) No person shall be allowed to 
use as residence any part of the warehouse or to bring into 
the warehouse any match-boxes or match-sticks or any 
artificial light not duly and thoroughly protected or to smoke 
within the warehouse, while jute or cotton is stored therein. 
W13GP-5041-1164A-4,500 

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