83. [ Fire protection Requirements. [Substituted by Notification No. 4343-HP-XXXII-88, dated 12-8-1988.]
(a)The Government may designate a person or body to be designated as the "Fire Authority".(b)No high rise building shall be approved unless cleared, in writing by the Fire Authority.(c)Every building shall be designed and constructed to ensure fire safety and this shall be done in accordance with Para IV."Fire Protection", of the code as revised from time to time. In the case of high rise building and buildings with more than 400 sq. metres ground coverage and all other buildings of industrial, storage, assembly and hazardous type, the building scheme shall conform to Schedule I of these rules.]
