Section 17(2) in The U.P. Fire Prevention And Fire Safety Act, 2005
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the height of the building under sub-section (1) of Section 3;(b)the minimum standards for the fire prevention and fire safety measures;(c)the form in which an appeal shall be made and the fees that shall accompany such appeal under sub-section (2) of Section 9;(d)any other matter which is required to be, or may be, provided by rules.
