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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(1)(b) in The Gujarat Fire Prevention and Life Safety Measures Act, 2013

(b)in case of building or part thereof, on the date of commencement of this Act, where development permission is issued and construction is not commenced or the construction is commenced but not completed or the construction is completed but occupancy certificate is not issued, and where the housing society or the owner or the occupier, individually or jointly liable, as the case may be, is required to comply the provisions of section 18, the Regional Fire Officer or the Chief Fire Officer, as the case may be, shall either suo moto or otherwise serve on the owner or occupier, as the case may be, a notice in the manner as may be prescribed and direct him to undertake and carryout fire prevention and life safety measures, as deemed necessary, within two months from the commencement of this Act, or within such period or periods as may be extended by the State Government by order in writing: