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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Haryana - Subsection

Section 29(2) in Haryana Fire Service Act, 2009

(2)When the owner or occupier liable for appointment of such Fire Safety Officer is deemed to be in default, such sum not less than ten rupees per square metre and not exceeding fifty rupees per square metre of area owned or occupied by him including the common areas in the premises, as determined by the competent authority, may be recovered from him by way of penalty for each month of default or part thereof.