Section 17 in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016
17. Provision regarding certain building and premises.
(1)Notwithstanding anything contained in any other law for the time being in force, the Chief Fire Officer may enter and inspect any building including a building under construction if such inspection appears necessary for ascertaining the adequacy of fire prevention and fire safety measures in such buildings.(2)The entry and inspection under sub-section (1) shall be done by the Chief Fire Officer in the manner laid down in relation to nominated authority in Section 15.(3)The Chief Fire Officer shall, after inspection of the building or premises under sub-section (1) and after taking into consideration, issue a notice to the power or occupier of such building or premises stating therein the inadequacy in regard to the fire prevention and fire safety measures in it and direct the owner or occupier to undertake measures for rectifying the said inadequacy within such period as he may consider just and reasonable.(a)the provisions of the building bye-laws in accordance with which the plan of the said building or premises was sanctioned;(b)the conditions imposed, if any by the local authority at the time of the sanction of the plan of the said building or premises; and(c)the minimum standards for fire prevention and fire safety measures specified for such building or premises as may be specified by rules framed under this Act,
