(1)In the event of fire incident being attended by the members of Assam Fire Service Force, the Director or an officer authorised by him shall issue a Fire Attendance Certificate to the owners of property so affected by the fire on receipt of a proper application.(2)The Fire Attendance Certificate under sub-rule (1) shall be issued in Form 'H'.Form A[See Rule 10 (1)]Form of notice to be served for entry and inspectionNoticeI, .........the nominated authority appointed under the Assam Fire Service Rules, 1989, do hereby give you notice that on expiry of three hours from the time of service of this notice upon you, I shall enter and inspect your building/premises bearing No located..................... for the purpose of ascertaining the adequacy or contravention of fire prevention and fire safety measures as required to be provided under rules framed under the aforesaid Act.ToNominated Authority................ Owner/Occupier................................Form B[See Rule 10(2)]Form of notice to be served for carrying out the direction of the nominated authorityNoticeI, the nominated authority appointed under the Assam Fire Service Rules, 1989 on basis of inspection conducted by me on do hereby call upon you to undertake the following fire prevention and fire safety measures in building/premises No........Above action should be completed latest by ......... (Date)Nominated AuthorityTo................ Owner/Occupier................................Form C[See Rule 10 (3)]Form of notice to be served for carrying out entry and inspectionNoticeI, .......... Director of Fire Service Assam, Guwahati, empowered by the Assam Fire Service Rules, 1989 do hereby give you the notice that on expiry of three hours from the time of service of this notice upon you, I shall enter and inspect your building/premises No...............located at for the purpose of ascertaining the adequacy or contravention of fire prevention and fire safety measures as required to be provided under rules framed under the aforesaid Act.Director of Fire Service Force,Assam, GuwahatiTo................ Owner/Occupier................................Form D[See Rule 10(4)]Form of notice to be served for undertaking measures for rectification of the inadequacy in relation to fire prevention and fire safety measuresNoticeI, ........... Director of Fire Service, Assam, Guwahati, empowered under the Assam Fire Service Rules, 1989, on the basis of inspection conducted by me on do hereby call upon you to undertake the following fire prevention and fire safety measures in building/ premises No.......Action should be completed latest by (date)Director of Assam Fire Service Force,Assam, GuwahatiTo................ Owner/Occupier................................Form E[See Rule 15 (1)]Form of appeal to the appellate authority under Rule 14 (1) framed under the Assam Fire Service Act, 1985Before Shri Appellate Authority.Appeal No of............20....Shri s/o Shri................resident of Appellant.VersusNominated Authority/Director of Fire Service...............Respondent.Appeal under Rule 14 (1) framed under the Assam Fire Service Rules, 1989against the notice/order of Shri nominated authority/Director of Fire Service.Dated.........Sir,The Appellant respectfully sheweth as under :
