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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(1) in The Assam Fire Service Rules, 1989

(1)Where any building or premises in owned or occupied by more tan one person, the responsibility for providing the fire safety and fire preventive measures as per the directors of the nominated authority or the Director of Fire Service in the whole building shall be shared in proportion to the area occupied or owned by individual owner or occupier as the case may be.