Section 10 in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016
10. Penalty in case of default of non-appointment of fire Safety officer.
(1)If any owner or occupier or an association of such owners and occupiers of a building or premises fails to appoint under Section 16, Fire Safety Officer within thirty days, of the receipt of a notice given in this behalf by the Chief Fire Officer or the nominated authority, as the case may be, each one of them shall be deemed to be in default jointly and severally.(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.(3)The amount due as penalty under sub-section (2) shall be recovered as an arrears of land revenue.(4)The person liable for appointing the Fire Safety Officer is deemed not taking any action within three months after awarded punishment under sub-section (2) shall be liable to double money charges as determined by the Chief Fire Officer.
