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State of Haryana - Section

Section 16 in Haryana Fire Service Act, 2009

16. Purposes for which places may not be used without license.

- The Government may, by notification, declare that no place within the area, as may be specified, shall be used for any one or more of the purposes, which in its opinion constitute a fire risk except in accordance with the terms and conditions of a license to be issued in this behalf.