14. Fire prevention and fire safety measures in pandals to be self regulatory.
(1)The erectors of pandals shall be deemed to be self regulators for taking fire prevention and fire safety measures.(2)The erector of a pandal shall display at prominent place in the pandal, a declaration in the prescribed from and under his own signatures, to the effect that he has taken all the specified fire prevention and fire safety measures therein.(3)It shall be lawful for the competent authority or any other officer, authorized by the Government in this behalf, to enter and inspect the pandal with a view to verify the correctness of the declaration so made by the erector of pandal under sub-section (2) and to point out the shortcomings, if any, with directions to remove them within a specified time. If the directions of the officer inspecting the pandal are not complied within the time so given, such officer shall seal the pandal.(4)Any erector of pandal, who falsely declares that the specified fire prevention and fire safety measures in the pandal have been complied with, shall be deemed to have committed an offence punishable under section 31 of this Act.
