15. Approval of Fire Fighting Scheme and issue of no objection certificate..
(1)Any person proposing to construct a building to be used for any purpose other than residential purpose or a building proposed to be used for residential purpose of more than 15 metres in height, such as group housing, multi-storeyed flats, walk-up apartments, etc., before the commencement of the construction, shall apply for the approval of Fire Fighting Scheme conforming to National Building Code of India, the Disaster Management Act, 2005 (53 of 2005), the Factories Act, 1948 (Act 63 of 1948) and the Punjab Factory Rules, 1952, and issue of no objection certificate on such form, alongwith such fee, as may be prescribed.(2)The Director or any officer duly authorized by him in this behalf, may take cognizance of any application and issue such instructions and orders regarding the building plan and for construction by issuing a provisional no objection certificate before the construction is taken up.Explanation. - In case any person proposes to increase the number of floors on any building already constructed in such a manner that it shall qualify for being termed as a high rise building, shall before construction, apply for no objection certificate.(3)The provisional no objection certificate shall be issued within 60 days of submission of application along with such fee, as may be prescribed, giving all the details of the construction being undertaken as well as the rescue, fire prevention and fire safety details required to be incorporated during the period of construction.(4)During the process of construction, the inspection of the construction may be conducted and the advice about any additions, deviations, modifications that are required to be carried out from the precaution and prevention point of view, may be tendered. Such advice shall be made on prescribed performa and handed over to the party concerned.(5)[ On completion of construction of the high-rise building, a no objection certificate shall be obtained, which shall be valid for a period of five years. In the absence of such certificate, the owner shall not occupy, lease or sell the building.] [Substituted by Haryana Act No. 11 of 2016.](6)[ The owner/occupier of the building shall give a self declaration certificate annually to the effect that the fire fighting system installed in his building/premises is working in good condition and there is no addition/alteration in the building. In case there is any addition/alteration in the building, the Fire No Objection Certificate shall cease to exist and the owner shall apply for approval of revised Fire Fighting Scheme as per sub-section (1) and the competent authority may randomly check such building/premises.] [Added by Haryana Act No. 11 of 2016.]
