[24
OF 2023] [27th
July 2023] An Act further to amend the
Karnataka Fire Force Act, 1964 (Karnataka Act 42 of 1964). Whereas it is expedient
further to amend the Karnataka Fire Force Act, 1964 (Karnataka Act 42 of 1964),
for the purposes hereinafter appearing; Be it enacted by the
Karnataka State Legislature in the Seventy fourth year of the Republic of India
as follows:- (1)
This Act may be called the Karnataka Fire Force
(Amendment) Act, 2023. (2)
It shall be deemed to have come into force
with effect from 24th March 2023. "(3)
Any person proposing to construct a high
rise building shall obtain a No Objection Certificate from the Karnataka State
Fire and Emergency Services department. (4) Subject to the provisions of the National
Building Code 2016 relating to Fire and life safety, while issuing a No
objection certificate for construction of a high rise building, the Karnataka
State Fire and Emergency Services department shall follow such procedure and
collect such amount of fee as may be prescribed. Explanation: "A high
rise building" means a building of 21 meters or above in height
irrespective of its occupancy as defined in the National Building Code
2016." (1)
The Karnataka Fire Force (Amendment)
Ordinance, 2023 (Karnataka Ordinance No 01 of 2023) is hereby repealed. (2)
Notwithstanding such repeal anything done or
any action taken under the principal Act, as amended by the said Ordinance,
shall be deemed to have been done or taken under principal Act, as amended by
this Act.The
Karnataka Fire Force (Amendment) Act, 2023
Section - 1. Short title and commencement
In section 13 of the Karnataka Fire Force Act, 1964 (Karnataka Act 42 of 1964)
after sub-section (2), the following shall be inserted, namely:-Section - 3. Repeal and savings