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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Telangana - Subsection

Section 14(1) in Telangana Fire Service Act, 1999

(1)The Government or any officer authorised by the Government in this behalf may, by notification, require the owners or occupiers of the premises used for purposes which in their opinion, are likely to cause a risk of fire, to take such precautions as may be specified in such notification.