Section 6 in The Special Rules for the Mulit-storeyed and Public Buildings, 1974
6. Fire safety, detection and extinguishing systems.
(1)All buildings in their design and construction shall be such as to contribute to and adhere individually and collectively the safety of life from fire, smoke, fumes and panic arising from these or similar other causes.(2)In buildings of such size, arrangement or occupancy that a fire may not itself provide adequate warning to occupants, automatic fire detecting and alarm facilities shall be provided where necessary to warn occupants of the existence of fire, so that they may escape, or to facilitate the orderly conduct of fire exist drills.(3)Fire protecting and extinguishing system shall conform to the requirements in the National Building Code of India, 1970 as shown in Appendix - C to these Rules; and(4)A no objection certificate shall be obtained from the Director of Fire Services, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], while submitting the application for permission to construct or reconstruct or add to or alter a building, regarding compliance with the provisions of sub-rule (3).(5)The person concerned shall, after the completion of the construction, obtain a certificate from the Director of Fire Services, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], to the effect that the fire protecting and extinguishing systems have been installed in accordance with these rules and forward the same to the Commissioner, Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).].
