Section 15(4) in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016
(4)All building plans in respect of building of 15 meters and above height, industrial unites/commercial [(covered area above "5000" sq. meter)] [As corrected by Corrigendum Notification No. 92/XXXVI(3)/2017/61(1)/2016, dated 31.3.2017] establishments dealing with or using explosive and highly inflammable substances shall require "No-Objection Certificate" from the Deputy Director (Technical) or Chief Fire Officer, as the case may be, on the basis of recommendation of Fire Station Officer or nominated authority. "No-Objection Certificate" shall be issued by the Chief Fire Officer after approval of Deputy Director (Technical).
