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West Bengal act 008 of 2022 : The West Bengal Fire Services ( Amendment) Act, 2022

Registered No. WB/SC-247

01

No. WB(Part-III)/2022/SAR-8 Cattta 6tgette

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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.

1

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.