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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(1) in The Assam Fire Service Act, 1985

(1)No building or structure of any kind shall be used for public gathering for amusement, entertainment or any other purposes where public may assemble, unless the owner or occupier thereof shall have previously obtained a licence. Application for such licence shall be made to the licensing authority who shall refer the case to the Director and the licensing authority shall grant or refuse such licence as may be recommended by the Director.