Section 10(1) in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016
(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.
