Section 10(2) in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016
(2)When the person liable for appointment such Fire Safety Officer is deemed to be in default, such sum not less than [Rs. 10 per square meter] [As corrected by Corrigendum Notification No. 92/XXXVI(3)/2017/61(1)/2016, dated 31.3.2017] and not exceeding [Rs. 50 per square meter] [As corrected by Corrigendum Notification No. 92/XXXVI(3)/2017/61(1)/2016, dated 31.3.2017] of area owned or occupied by him including in the common areas in the premises as determined by the Chief Fire Officer, may be recovered from him by way of penalty for each month of default or part thereof.
