Section 17 in The U.P. Fire Prevention And Fire Safety Act, 2005
17. Power to make rules. -
(1)The State Government may, by notification, make rules for carrying out the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the height of the building under sub-section (1) of Section 3;(b)the minimum standards for the fire prevention and fire safety measures;(c)the form in which an appeal shall be made and the fees that shall accompany such appeal under sub-section (2) of Section 9;(d)any other matter which is required to be, or may be, provided by rules.
