- Every owner and occupier or an association of such owners and occupiers of the following classes of buildings or premises shall appoint a fire-safety officer who shall ensure the compliance of all fire prevention and fire safety measures and effective operation thereof as provided in this Act and the rules made thereunder, namely :-(a)cinema houses with seating capacity of more than 1000 persons and having commercial complex with built-up area more than 10000 sq. mtr. and building having multiple cinema with seating capacity, taken together, of 1000 persons, or more, whether, having commercial complexes or not;(b)hotels with 100 rooms and above;(c)underground shopping complexes, district centers, sub-central business districts, including the basement with built up area of more than 25000 sq. mtr.;(d)multistoried non-residential buildings above 50 meters in height(e)large oil and natural gas installations such as refineries, LPG bottling plants and similar other facilities;(f)open stadia's with seating capacity more than 50,000 persons and indoor stadia's with seating capacity more than 25,000 persons;(g)hospitals and nursing homes with more than 500 beds;(h)public and semi-public buildings like 'large surface and sub-surface railway stations, interstate bus terminuses, airports amusement parks and other similar buildings;Provided that the Government may, by notification in the official Gazette, from time to time, include any other premises which in its opinion, require appointment of fire safety officers.
