Section 7 in The U.P. Fire Prevention And Fire Safety Act, 2005
7. Permission for certain buildings. -
(1)Every building above 15 metres 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 purpose shall submit plan and obtain a permission from entity authorised by the State Government that safety from fire is reasonably attainable in practical and can be achieved.
