Section 5 in The U.P. Fire Prevention And Fire Safety Rules, 2005
5. Format of Notices. -
(1)The three hours' notice under sub-section (1) of Section 3 of the Act shall be in Form 'A' appended to these rules.(2)The nominated authority shall give notice under sub-section (1) of Section 4 of the Act in Form 'B' appended to these rules.(3)The Chief Fire Officer shall give notice under sub-section (3) of Section 6 of the Act in Form 'C' appended to these rules.
