Section 2 in The U.P. Fire Prevention And Fire Safety Rules, 2005
2. Definitions. -
In these rules, unless the context otherwise requires -(a)"Act" means the Uttar Pradesh Fire Prevention and Fire Safety Act, 2005 (U.P. Act No. 5 of 2005);(b)"Entity Authority" shall include a local authority, development authority, Municipality, Municipal Corporation, Awas Vikas Parishad or Building Plan Sanctioning Authority;(c)"Form" means a form appended to these rules; and(d)"Nominated Authority" means an officer not below the rank of a Fire Station Officer.
