Section 9 in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016
9. Appointment of Fire Safety Officer.
(1)Every owner and occupier or an association of such owners and occupiers of the following classes of buildings or premises shall appoint a Fire Safety Officer, who shall ensure the compliance of all fire prevention and fire safety measures and effective operation there of as provided in this Act and the rules made thereunder, namely -(a)cinema houses and multiplexes with seating capacity of more than 1000 persons and commercial complex with built-up area more than 10,000 sq. mtr.;(b)hotels and hostel with 100 rooms and above;(c)multi-storied residential buildings of 500 residential flats or more than that;(d)oil refineries, LPG bottling plants and similar other institutions;(e)open stadium with seating capacity more than 50,000 persons and indoor stadium with seating capacity more than 25,000 persons;(f)hospitals and nursing homes with more than 250 beds;(g)industries where more than 1000 are employed;(h)public and semi-public buildings like large surface and sub-surface railway stations, interstate bus terminuses, airports, amusement parks and other similar buildings:Provided that the Government may, by notification in the Official Gazette, from time to time, include any other public and private premises which, in its opinion, require appointment or removal of Fire Safety Officers.(2)The owner/occupier of the buildings or Campus or his Institutions with apply in First Terminal of the every calendar year on 50 per cent or more than of capacity/number fixed for the categorised buildings/campus in Section 9 (1). The Chief Fire Officer/Fire Officer as the case may be shall bound get No-Objection Certificate in relation of effective operations of fire and safety measures. The Chief Fire Officer/Fire Officer of the concerning district as the case may be not received the application on last date of the month of March shall inquire buildings/campus of category by himself and do procedure in relation of No Objection Certificate and shall impose fine also at the rate of as fixed in Section 10(2) which recovery shall be made as per provision Section 10(3).
