(1)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 400 persons and having commercial complex with built-up area more than 10,000 square metres and above;(b)five star hotels;(c)large commercial complexes including underground shopping complexes with built-up area more than 25,000 square metres;(d)multistoreyed non-residential buildings above 30 metres in height;(e)large oil and natural gas installations such as refineries, Liquid Patroleum Gas (LPG) bottling plants and similar other facilities;(f)open stadia with seating capacity of more than 25,000 persons and indoor stadia with seating capacity of more than 15,000 persons; and(g)hospitals with more than 500 beds :Provided that the Government may, by notification in the Official Gazette, include any other premises which, in its opinion, require appointment of Fire Safety Officers.(2)The Fire Safety Officer shall hold annual full dress rehearsal of Fire Fighting Staff and system.
