Section 9(2) in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016
(2)The owner/occupier of the buildings or Campus or his Institutions with apply in First Terminal of the every calendar year on 50 per cent or more than of capacity/number fixed for the categorised buildings/campus in Section 9 (1). The Chief Fire Officer/Fire Officer as the case may be shall bound get No-Objection Certificate in relation of effective operations of fire and safety measures. The Chief Fire Officer/Fire Officer of the concerning district as the case may be not received the application on last date of the month of March shall inquire buildings/campus of category by himself and do procedure in relation of No Objection Certificate and shall impose fine also at the rate of as fixed in Section 10(2) which recovery shall be made as per provision Section 10(3).
