Section 2 in The U.P. Fire Prevention And Fire Safety Act, 2005
2. Definitions. -
In this Act, -(a)"building" means a house, outhouse, stable, latrine, urinal, shed, hut, wall (other than a boundary wall) or any other structure, whether of masonry, bricks, wood, mud, metal or other material;(b)"Chief Fire Officer" means the Chief Fire Officer under the United Provinces Fire Service Act, 1944;(c)"fire prevention and fire safety measures" means such measures as are necessary under any law or rules for the time being in force for the prevention, control and fighting of fire and for ensuring the safety of life and property in case of fire;(d)"local authority" means a local authority as defined under the United Provinces Fire Service Act, 1944;(e)"Government" means Government of Uttar Pradesh;(f)"nominated authority" means any authority nominated by the Government;(g)"occupier" includes, -(i)any person who for the time being is paying or is liable to pay to the owner the rent or any portion of the rent of the land or building in respect of which such rent is paid or is payable;(ii)an owner in occupation of, or otherwise using his land or building,(iii)a rent-free tenant of any land or building;(iv)a licensee in occupation of any land or building; and(v)any person who is liable to pay to the owner damages for the use and occupation of any land or building.(h)"owner" includes a person who for the time being is receiving or is entitled to receive, the rent of any land or building whether on his own account or on account of himself and others or as an agent, trustee, guardian or receiver or any other person or who should so receive the rent or be entitled to receive it if the land or building or part thereof were let to a tenant and also included :-(i)the custodian of evacuee property in respect of evacuee property vested in him under the Administration of Evacuee Property Act, 1950 (Act No. 31 of 1950);(ii)any authority or institution under State Law and the Head of a Government Department, in respect of properties under their respective control;(i)"premises" means any land or any building or part of a building appurtenant thereto which is used for storing explosive substances and dangerously inflammable substances.Explanation. - In this clause "explosive", "explosive substances" and "dangerously inflammable substances" shall have the meaning respectively assigned to them in the Explosives Act, 1884 (Act No. 4 of 1884), the Explosive Substances Act, 1908 (Act No. 6 of 1908) and the Inflammable Substances Act, 1952 (Act No. 20 of 1952).
