Section 18(1) in The Gujarat Fire Prevention and Life Safety Measures Act, 2013
(1)Without prejudice to the provisions of any other law or the rules, GDCR or building bye-laws made thereunder or the National Building Code of India, relating to fire prevention and life safety measures as in operation in the State for the time being in force, housing society or the owner or where the owner is not traceable, the occupier, who are either individually or jointly responsible, of a building as classified by regulations or part thereof, shall provide fire prevention and life safety measures therein :Provided that the owner or the occupier, as the case may be, shall, -(i)provide minimum firefighting and life safety installations as provided in the regulations;(ii)maintain the fire prevention and life safety measures in operational condition at all times, in the manner and specifications specified in regulations.
