Section 9 in The U.P. Fire Prevention And Fire Safety Rules, 2005
9. Issue of instruction. -
The State Government may under the ancillary powers issue such instruction as it may deem necessary and warranted for the enforcement of the provisions of the Act.FORM A[See Rule 5(1)]Form of Notice to be served for entry and InspectionNoticeI,.......the nominated authority appointed under the Uttar Pradesh Fire Prevention and Fire Safety Act, 2005, do hereby give you notice that on expiry of three hours from the time of service of this notice upon you, I shall enter and inspect your building/premises bearing No.........located at..........for the purpose of ascertaining the adequacy or contravention of Fire Prevention and Fire Safety measures as required to be provided under the aforesaid Act.Nominated AuthorityTo,.............Owner/Occupier.............FORM B[See Rule 5(2)]Form of Notice to be served for carrying out the directions of Nominated AuthorityNoticeI,........the nominated authority appointed under the Uttar Pradesh Fire Prevention and Fire Safely Act, 2005, on the basis of the inspection conducted by me on......,do hereby call upon you to undertake the following Fire Prevention and Fire Safety measures in Building/Premises No........Above action should be completed latestby...........(date)Nominated AuthorityTo,......................Owner/Occupier......................FORM C[See Rule 5(3)]Form of Notice to be served for undertaking measures for rectification of the inadequacy in relation to Fire Prevention and Fire Safety measuresNoticeI,.......Chief Fire Officer empowered under the Uttar Pradesh Fire Prevention and Fire Safety Act, 2005 on the basis of inspection conducted by me on do hereby call upon you to undertake the following Fire Prevention and Fire Safety measures in the Building/Premises No........Action should be completed latest by.........(date).Chief Fire OfficerTo,..............................FORM D[See Rule 8(a)]Form of appeal to the State Government under Section 9(1) of the Uttar Pradesh Fire Prevention and Safety Act, 2005Before Principal Secretary Home, Uttar PradeshAppeal No................of....................Shri...........................................S/o Shri.......................................Resident of....................................AppellantVersusNominated Authority/Chief Fire Officer/District................RespondentAppeal before the State Government under Section 9(1) of the Uttar Pradesh Fire Prevention and Fire Safety Act, 2005 against the notice / order, dated.......of Shri..... Nominated Authority/Chief Fire Officer of...........District.The appellant respectfully States as under :
