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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(2) in The Assam Fire Service Act, 1985

(2)
(i)No licence shall be granted unless the building or structure conforms to such rules and conditions as may be prescribed for purposes of public safety; and
(ii)Advance payment of such fees as may be prescribed is made.
Explanation. - Theatres, Cinemas, Circus, Fairs, Mellas and such other like matters come under the purview of this section.