Section 15 in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016
15. Inspection of multi-storied buildings, premises, etc.
(1)The nominated authority may, after giving three hours notice to the occupier, or if there be no occupier, to the owner of multi-storied building having such height as may be specified by rules framed under this Act or premises, enter and inspect the said building or premises at any time between sunrise and sunset where such inspection appears necessary for ascertaining the adequacy or contravention of fire protection and fire safety measures:Provided that the nominated authority may enter into and inspect any building or premises at any time if it appears to it to be expedient and necessary to do so in order to ensure safety of life and property at any emergency.(2)The nominated authority shall be provided with all possible assistance by the owner or occupier, as the case may be, of the building or premises for carrying out the inspection under sub-section(1).(3)When any building or premises used as a human dwelling is entered under sun-sectioli (1) due regard shall be paid to the social and religious sentiments of the occupiers; and before any apartment in the actual occupancy of any women who, according to the castom does not appear in public, is entered under sub-section (1), notice shall be given her that she is at liberty to withdraw, and every reasonable facility shall be afforded to her for with drawing.(4)All building plans in respect of building of 15 meters and above height, industrial unites/commercial [(covered area above "5000" sq. meter)] [As corrected by Corrigendum Notification No. 92/XXXVI(3)/2017/61(1)/2016, dated 31.3.2017] establishments dealing with or using explosive and highly inflammable substances shall require "No-Objection Certificate" from the Deputy Director (Technical) or Chief Fire Officer, as the case may be, on the basis of recommendation of Fire Station Officer or nominated authority. "No-Objection Certificate" shall be issued by the Chief Fire Officer after approval of Deputy Director (Technical).
