(6)[ The owner/occupier of the building shall give a self declaration certificate annually to the effect that the fire fighting system installed in his building/premises is working in good condition and there is no addition/alteration in the building. In case there is any addition/alteration in the building, the Fire No Objection Certificate shall cease to exist and the owner shall apply for approval of revised Fire Fighting Scheme as per sub-section (1) and the competent authority may randomly check such building/premises.] [Added by Haryana Act No. 11 of 2016.]
