Section 18 in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016
18. Permission of certain buildings.
- Every building above 15 metre in height whether existing or to be erected or likely to be used for a purpose such as medical or other treatment or care of persons suffering from physical or mental illness, diseases or infirmity, case of infants, convalescents or aged persons or for penal or correctional detention in which the liberty of inmates is restricted shop, market, sleeping, accommodation, hotel or rooming house, educational institution, assembly building where group of people congregate or gather for amusement, recreation, social, religious, patriotic, civil travels or for a similar purposes shall submit plan and obtain a permission in entity authorised by the State Government that safety from fire is reasonable attainable in practical and can be achieved.
