- In these rules, unless the context otherwise requires-(i)'Act' means the Assam Fire Service Act, 1985;(ii)'Form' means forms appended to these rules;(iii)'Building' means a house, outhouse, stable, latrine, urinal, shed, hut, wall (other than a boundary wall) or any other structure of masonry, bricks, wood, mud, metal or other material;(iv)'National Building Code of India, 1983' means the book containing fire prevention and safety measures to be implemented in the buildings, places, premises, workshops warehouses and Industries published by the Indian Standards Institution;(v)'Fire Prevention and Fire Safety measures' means such measures as are necessary in accordance with the requirements laid down in Chapter IV of the National Building Code of India, 1983 for the prevention, control and fighting of fire for insuring the safety of life and property in cases of fire;(vi)'Nominated authority' means an officer not below the rank of a Station Officer nominated by the Director of Fire Service, Assam;(vii)'Occupier' includes-(a)Any person who for the time being is paying or is liable to pay to the owner the rent or any portion of the rent of the land or building in respect of which such rent is paid or is payable;(b)An owner in occupation of or otherwise using his land or building;(c)A rent-free tenant of any land or building;(d)A licence in occupation of any land or building; and(e)Any person who is liable to the owner for damages for the use and occupation of any land or building;(viii)'Owner' includes a person, who for the time being is receiving or is entitled to receive the rent of any land or building whether on his own account or on account of himself and others or as another agent, trustee, guardian or receiver or any other person or who should so receive the rent or be entitled to receive it if the land or building or part thereof was let out to a tenant;(ix)'Premises' means any land or any building or part of a building appurtenant thereto which is used for storing explosives substances, and dangerously inflammable substances.Explanation. - "Explosive substances" and "dangerously inflammable substances" shall have the meanings respectively assigned to them in the Explosives Act, 1984 the Explosive Substances Act, 1908 and the Inflammable Substances Act, 1952;(x)'Appellate authority' means the Commissioner of the Division;(xi)The words and expressions used and not defined in these rules shall have the same meaning as assigned to them in the Assam Fire Service Act, 1985.
