29. Penalty in case of non-appointment of Fire Safety Officer.
(1)If any owner or occupier fails to appoint, under section 11, Fire Safety Officer within sixty days of his liability to do so, he shall be deemed to be in default.(2)When the owner or occupier liable for appointment of such Fire Safety Officer is deemed to be in default, such sum not less than ten rupees per square metre and not exceeding fifty rupees per square metre of area owned or occupied by him including the common areas in the premises, as determined by the competent authority, 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 recoverable as an arrear of land revenue.
