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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Bihar - Subsection

Section 35(3)(iii) in Bihar Fire Service Act, 2014

(iii)the minimum standards for fire prevention and fire safety measures specified for such building or premises as may be specified by rules framed under this Act; issue a notice to the owner or occupier of such building or premises stating therein the inadequacy in regard to the fire prevention and fire safety measures in it and direct the owner or occupier to under take measures for rectifying the said inadequacy within the period as he may consider just and reasonable.