The West Bengal Fire Services ( Amendment) Act, 2022

Registered No. WB/SC-247 
01 
No. WB(Part-III)/2022/SAR-8  
Cattta 6tgette 
	 \T# 
Extraordinary 
Published by Authority 
BHADRA 23] WEDNESDAY, SEPTEMBER 14, 2022 	 [SAKA 1944 
 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 932-L.-14th September, 2022.—The following Act of the West Bengal Legislature, having been assented to 
by the Governor, is hereby published for general information:— 
Short title and 
commencement. 
West Bengal Act VIII of 2022 
THE WEST BENGAL FIRE SERVICES (AMENDMENT) ACT, 2022. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 14th September, 2022.] 
An Act to amend the West Bengal Fire Services Act, 1950. 
WHEREAS it is expedient to amend the West Bengal Fire Services Act, 1950, for 
the purpose and in the manner hereinafter appearing; 
It is hereby enacted in the Seventy-third Year of the Republic of India, by the 
Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the West Bengal Fire Services (Amendment) Act, 
2022. 
West Ben. Act 
XVIII of 1950. 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, SEPTEMBER 14, 2022 	 [PART III 
The West Bengal Fire Services (Amendment) Act, 2022. 
(Section 2.) 
Amendment of 
clause (ha) of 
section 2 of West 
Ben. Act XVIII of 
1950. 
(2) It shall come into force on such date as the State Government may, by 
notification in the Official Gazette, appoint. 
2. In clause (ha) of section 2 of the West Bengal Fire Services Act, 1950, for the 
words "'high rise building" means a building the height of which is fourteen and a half 
metres or more', the words 'high rise building" means a building the height of which 
shall be fifteen and a half metres or more in respect of the local area under the 
jurisdiction of Kolkata Municipal Corporation and shall be above fourteen and a half 
metres in respect of the local area under any other local authority in the rest of the State 
of West Bengal' shall be substituted. 
    
By order of the Governor, 
PRADIP KUMAR PANJA, 
Secy. to the Govt. of West Bengal, 
Law Department. 
Published by Law Department, Government of West Bengal and 
Printed at Saraswaty Press Ltd.(Goveniment of West Bengal Enterprise), Kolkata 700 056. 

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