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State of Bihar - Section

Section 32 in Bihar Fire Service Act, 2014

32. Special provision for multistoried building.

- Notwithstanding anything contrary to the provision contained in this Act, the multistoried buildings shall be governed by the provisions of the fire prevention and fire safety measures hereinafter stipulated. The Govt. may registered Fire Consultant or appoint Fire Advisor for implementation of Fire Prevention measures in multi-storied building & for special premises as prescribed by rules framed under this act.