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State of Uttar Pradesh - Section

Section 24 in The Greater Noida Industrial Development Area Building Regulations, 1992

24.

In the case of buildings identified in Clause 6 (2) (ii) the work shall also be subjected to the inspection of the Chief Fire Officer, U.P. Fire Service and the occupancy certificate shall be issued by the Authority only after the clearance from the Chief Fire Officer regarding the completion of work from the fire protection point of view.