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State of Bihar - Section

Section 12 in Bihar Fire Service Rules, 1955

12.

The notice required to be given under Section 14 to the owner or occupier of any building or other property shall be in the form annexed hereto and shall be served on such owner or occupier at least seventy two hours before City Superintendent of Police, the District Superintendent of Police or the Officer-in-Charge of a station, as the case may be, enters into or upon such buildings or property.