31. Penalty in case of default of non-appointment of fire Safety officer.
(1)If any owner or occupier or an association of such owners and occupiers of a building or premises fails to appoint under section 29, fire safety officer within thirty days, of the receipt of a notice given in this behalf by the Director or the nominated authority, as the case may be, each one of them shall be deemed to be in default jointly and severally.(2)When the person liable for appointment of such fire safety officer is deemed to be in default, such sum not less than ten rupees per square meter and not exceeding fifty rupees per square meter of area owned or occupied by him including in the common areas in the premises as determined by the Director, may be recovered from him by way of penalty for each month of default or part thereof.(3)The amount due as penalty under sub-section (2) shall be recovered as an arrears of land revenue.Chapter-Vi Special Provision For The Fire Protection And Fire Safety Measures In Certain Buildings And Premises In Bihar
