Uttar Pradesh Fire And Emergency Services Rules, 2024

[18 January 2024]

IN exercise of the powers under section 64 of the Uttar Pradesh Fire and Emergency Services Act, 2022 (U.P. Act no.16 of 2022) read with section 21 of the Uttar Pradesh General Clauses Act, 1904 (U.P Act no.1 of 1904), the Governor is pleased to make the following rules with a view to provide for the maintenance of fire and emergency services for the State of Uttar Pradesh and to provide for matters connected therewith and incidental thereto.

CHAPTER 1 PRELIMINARY

Rule - 1. Short title, extent and commencement.

(1)     These rules may be called the Uttar Pradesh Fire and Emergency Services Rules, 2024.

(2)     It extends to the whole of the State of Uttar Pradesh.

(3)     They shall come into force with effect from the date of publication in the Official Gazette.

Rule - 2. Definitions.

(1)     In these rules, unless the context otherwise requires,-

(a)      "Act" means the Uttar Pradesh Fire and Emergency Services Act, 2022 (U.P. Act no. 16 of 2022);

(b)      "Director" means the Director of the Fire and Emergency Services appointed by the State Government under section 6 of the Act;

(c)      "Director General " means the Director General of the Fire and Emergency Services appointed by the State Government under section 6 of the Act;

(d)      "Directorate of Uttar Pradesh Fire and Emergency services" means Directorate of Uttar Pradesh Fire and Emergency Service, Lucknow functioning under the superintendence and control of State Government under section-4 of Act under the command and control of Director General-Uttar Pradesh Fire and Emergency Service;

"Existing buildings" means the buildings having their super structure completed prior to the commencement of these rules subject to the proof of existence issued by the local authority as defined under clause

(e)      of section 2 of the Act or Entity Authority as defined under clause (k) of section 2 of the Act;

(f)       "External Trainee" means a trainee admitted to any course run at State Fire and Emergency Training Institute, Unnao or other training institutes established under section 46 of the Act, not on the roll of Uttar Pradesh Fire and Emergency Services including private candidates from local bodies, industrial undertakings, other state fire services, hotels, multistoried buildings and similar other government and non-government establishments;

(g)      "Fire, Rescue or Emergency Call" means a request for assistance in the form of supply of equipment, appliances or personnel to effectively deal with the outbreak of a fire, rescue or emergency made in accordance with the provisions of the Act;

(h)     "Explosive" shall means "explosive substance" as defined under the Explosive Substance Act, 1908 (Act no. 6 of 1908) "Petroleum Class A, Petroleum Class-B or Petroleum Class-C" and "dangerously inflammable substances" shall have the meaning respectively assigned to them in the Explosive Act, 1884 (Act no. 4 of 1884), the Petroleum Act, 1934 (Act no. 30 of 1934) and the Inflammable Substance Act, 1952 (Act no. 20 of 1952);

(i)       "Fire District Class A means a field formation, comprising of six or more of fire stations in a revenue district as constituted by the State Government in this behalf and any other districts that have greater fire risk and vulnerability as the State Government may decide in this regard;

(j)       "Fire District Class B means a field formation comprising of less than six fire stations in a revenue district as constituted by the State Government in this behalf;

(k)      "Fire Sub-District" means a field formation in Class A fire district as constituted by the State Government in this behalf;

(l)       "Field Formation" means officer(s) having jurisdiction over fire district, fire region, State and regional training centers and fire services Directorate, as the case may be;

(m)    "Fire Officers" means fire officers appointed under section 9 and section 10 of the Act and shall include Officer IN-Charge of a fire station, Chief Fire Officer, Chief Fire Officer (Senior Scale), Deputy Director, Joint Director, Additional Director, having jurisdiction in the area of their appointment;

(n)     "Fire Safety Certificate" means the Fire Safety Certificate issued by the Fire and Emergency Services indicating and certifying the presence of firefighting and life safety measures in order to minimize the life and property damages and as mandated by the relevant code and standards applicable to that particular height and occupancy of the building or the premises for which it is issued. It shall not be considered for certifying -land use, ownership etc;

(o)      "Form" means a form appended to these rules;

(p)      "Inspecting Authority" means Officer in charge of a fire station not below the rank of Fire Station Second officer or a Fire Officer having jurisdiction in the area or any other Fire Officers as authorized by the State Government in this behalf;

(q)      "Investigating Authority " means Officer IN- charge of the Fire District or Sub Fire District not below the rank of Chief Fire Officer or any Fire Officer or group of Fire Officers as authorized by the Director General, Uttar Pradesh Fire and Emergency Services or any other Fire Officer authorized by the State Government in this behalf;

(r)      "Multi Storied Building" means building of height 15 meters or more as defined in Building bye- laws ;

(s)      "Prescribed Authority" means the District Magistrate of the concerned district;

(t)       "Principal" means a Fire Officer not below the rank of Deputy Director IN-charge of the State Fire and Emergency Training Institute, Unnao and other regional Fire and Emergency Training Centres established under sub-section (1) of section 46 of the Act;

(u)     "Private Entity" means an individual or group of individuals having lawful possession over resources in their personal capacity.

(v)      "Premises" means any land or any building or part of a land or building or appurtenant thereto which is used for storing explosive substance, petroleum products and dangerously inflammable substances;

(w)     "Regional Fire and Emergency Training Center or Academy" means training academy and advance training center/regional training centers as established by State Government.

(x)      "State Fire and Emergency Training Institute" means State Fire and Emergency Training Institute, Unnao (SFETI, Unnao) and other regional Fire and Emergency Training Centers established under subsection (1) of section 46 of the Act;

(y)      "Schedule" means a Schedule appended to these rules;

(z)      "Training Charges" means the charges to be paid by the trainee for admission to courses of instruction or training programmes provided under sections 46 and 47 of the Act and shall include tuition fee, laboratory charges, fire ground operation charges, trainee amenities fund, and accommodation charges etc;

(aa). "Temporary Structure" means all structures with roof or walls made of such material as permissible as per IS: 8758:1993 for use as a place on temporary basis for a specific period, where public may assemble but which is not adopted for permanent or continuous occupancy including Pandals, Tents, Shamiyanas, Mandaps, Cottages etc;

(2)     Words and expressions not defined in these rules but define in the Act or Bye-laws or National Building Code of India or Oil Industry Safety Directorate, the Petroleum Act, 1934 (Act no. 30 of 1934) and the Petroleum Rules,2002, Explosive Act, 1884 (Act no. 4 of 1884) and Rules made thereunder, National Fire Protection Association, relevant Indian Standards or specifications published by Bureau of Indian Standards, shall have the meanings as assigned to them in the said Acts, rules, Bye-laws, Building Bye-laws or National Building Code of India or relevant Indian Standards or specifications published by the Bureau of Indian Standards for construction and fire safety of buildings or premises and pandals.

CHAPTER 2 ORGANIZATION, SUPERINTENDENCE, CONTROL AND MAINTENANCE OF FIRE AND EMERGENCY SERVICES AT DIRECTORATE LEVEL

Rule - 3. Constitution of Directorate of Fire and Emergency Services.

(1)     The State Government may pass a Government Order/Office Memorandum for the formation of Directorate of Fire and Emergency Services consisting of Director General of Fire and Emergency Services and such other Fire Officers as Directors, Additional Directors, Joint Directors, Deputy Directors, Chief Fire Officers (Senior Scale), Chief Fire Officers and subordinate officers of Fire and Emergency Services.

(2)     The State Government may establish various Cells and/or branches such as Fire Prevention Cell, Fire Safety Enforcement Cell, Disaster Management Cell, Research and Development Cell, Expressways Accident and Trauma Cell, Regional Connectivity Scheme Airport Fire and Emergency Service Cell, Special buildings and premises Fire and Emergency Service Cell or any other branch or Cell as may be deemed necessary. The State Government shall appoint fire officers of various ranks as deemed fit from time to time for the functioning of the such Cells.

(3)     The Head of the Directorate of Fire and Emergency Services shall be the Director General of Fire and Emergency Services, who shall function under the administrative control of the State Government.

Rule - 4. Constitution of Office of the DirectorGeneral, Director, Additional Director of fire and Emergency Services.

The Offices of Director-General, Director and other fire officers of Uttar Pradesh Fire and Emergency Services shall be constituted with the staff of such competent ranks of Uttar Pradesh Fire and Emergency Services and in such number as the State Government may decide from time to time.

Rule - 5. Constitution of the Cells/ Sections at Directorate of Fire and Emergency Services.

For the smooth functioning of the Directorate of Fire and Emergency Services, various Cells/Sections consisting of such staff as deemed necessary, may be constituted by the State Government from time to time ,such as :

A.        Administration Cell :

It shall be headed by an officer not below the rank of Joint Director and with the staff that shall be of such competent ranks of Accounts and Uttar Pradesh Fire and Emergency Services and in such number as the State Government may decide from time to time.

B.        Purchase, Modernization, Training, Research & Development Cell :

It shall be headed by an officer not below the rank of Joint Director and with the staff that shall be of such competent ranks of Uttar Pradesh Fire and Emergency Services and in such number as the State Government may decide from time to time

C.        Operation, Fire Prevention Cell :

It shall be headed by an officer not below the rank of Joint Director and with the staff that shall be of such competent ranks of Uttar Pradesh Fire and Emergency Services and in such number as the State Government may decide from time to time

Rule - 6. Power, Duties and Functions of the Director General and Director Fire and Emergency Services.

(1)     The Director General, Fire and Emergency Services shall execute his power and functions as defined under sub-sections (1) and (2) of section 7 of the Act and as directed by the State Government from time to time.

(2)     The Director Fire and Emergency Services shall execute his power and functions as defined in the Act and as directed by the State Government from time to time.

Rule - 7. Duties and Functions of various Cells and Sections at Directorate level.

(1)     The Cells and Sections at Directorate level shall function under the administrative control of Director General Fire and Emergency Services through Director Fire and Emergency Services.

(2)     The functioning of the Cells and Sections at Directorate level shall be in line with the Fire and Emergency Services Departmental Manual to be released from Directorate.

CHAPTER 3 ORGANIZATION, SUPERINTENDENCE, CONTROL AND MAINTENANCE OF FIRE AND EMERGENCY SERVICES AT FIRE REGION LEVEL

Rule - 8. Constitution of Fire Regions.

(1)     The State Government may create Fire Regions within the State ,on the basis of number of fire stations and fire risk such as Meerut, Agra, Kanpur, Bareilly, Lucknow, Prayagraj, Varanasi and Gorakhpur, or any other Fire Region as may be created by the State Government from time to time by a general or special order depending upon the exigencies of work.

(2)     The State Government shall appoint a Fire Officer of such rank to head a fire region as may be decided and assisted by such officers as deemed fit.

(3)     The officiating Fire region in-charge shall be directly under the command and control of Director General, Uttar Pradesh Fire and Emergency Services through such Fire Officers as appointed by the State Government.

Rule - 9. Constitution of Office of In-charge Fire Region.

The State Government shall appoint a Fire Officer of such rank to head a fire region as may be decided and with such staff of competent ranks of Uttar Pradesh Fire and Emergency Services and in such number as the State Government may decide from time to time.

Rule - 10. Constitution of Disaster Management and Fire Prevention Cell at Fire Region.

The Disaster Management and Fire Prevention Cell at Fire Region shall be constituted with the staff that shall be of such competent ranks of Uttar Pradesh Fire and Emergency Services and in such number as the State Government may decide from time to time. This shall include Leading Fireman/Fire Operator (&) who shall be trained specially as Rescue Commandos.

Rule - 11. Power, Duties and Functions of In-charge Fire Region.

The in-charge Fire Region shall execute his power and functions as defined in the Act and as directed by the State Government from time to time.

Rule - 12. Duties and Functions of Disaster Management and Fire Prevention Cell.

The functioning of the Disaster Management and Fire Prevention Cell at Fire Region level shall be in line with the Fire and Emergency Services Departmental Manual to be released from Directorate.

CHAPTER 4 ORGANIZATION, SUPERINTENDENCE, CONTROL AND MAINTENANCE OF FIRE AND EMERGENCY SERVICES AT FIRE DISTRICT LEVEL

Rule - 13. Constitution of Fire Districts.

(1)     Depending upon the prevailing fire risk and number of fire stations, each revenue district of State of Uttar Pradesh may be divided in Sub Fire Districts. The Prescribed Authority, being the Chairperson of District Disaster Management Authority and Head of District Administration, shall be the general supervision authority of fire district.

(2)     The categories of Fire District and Sub Fire Districts shall be as follows:

(a)      (i) Class "A" Fire District shall have 06 or more numbers of fire stations or such numbers of fire station as the State Government deems fit and shall be under the command and control of such fire officer as may be decided by the State Government from time to time.

(ii) Each class A fire district shall be divided into one or more sub-fire districts as per the fire risk prevailing. Each fire sub district shall have not more than 05 numbers of fire stations.

(iii) Any district having less than 06 number of fire station but having significant fire hazard and/or other disaster exigencies may be considered as class A fire district.

(b)      (i) Class B Fire District shall have less than 06 number of fire stations and shall be under the command and control of fire officer not below the rank of Chief Fire Officer.

(ii) In case the number of fire stations in a fire district becomes more than 05 then that particular class B fire district shall qualify as class A" fire district.

(3)     Classification of Fire district shall be as per Schedule-I of these rules.

Rule - 14. Constitution of Office of In-charge Fire District.

The Office of In-charge Fire District, Uttar Pradesh Fire and Emergency Services shall be constituted with the staff that shall be of such competent ranks of Uttar Pradesh Fire and Emergency Services and in such number as the State Government may decide from time to time.

Rule - 15. Constitution of Fire Prevention Cell at Fire District.

Fire Prevention Cells shall be constituted with the staff that shall be of such competent ranks of Uttar Pradesh Fire and Emergency and in such number as the State Government may decide from time to time.

Rule - 16. Power, Duties and Functions of In-charge Fire District.

The in-charge Fire District shall execute his power and functions as defined in the Act and as directed by the State Government from time to time.

Rule - 17. Duties and Functions of Fire Prevention Cell at Fire District.

The functioning of the Fire Prevention Cell at Fire District level shall be in line with the Fire and Emergency Services Departmental Manual to be released from Directorate.

CHAPTER 5 ORGANIZATION, SUPERINTENDENCE, CONTROL AND MAINTENANCE OF FIRE AND EMERGENCY SERVICES AT SUB FIRE DISTRICT LEVEL

Rule - 18. Constitution of Sub Fire Districts.

(1)     Each class A Fire District shall be divided into one or more sub Fire Districts as per the fire risk prevailing.

(2)     Each fire sub-district shall have not more than five Fire Stations and shall be under the command and control of Fire Officer not below the rank of Chief Fire Officer.

(3)     Each Fire Sub-Districts shall have fire stations as specified under these rules or as specified by State Government from time to time.

Rule - 19. Constitution of Office of Incharge Sub Fire District.

The Office of In-charge Sub Fire District, Uttar Pradesh Fire and Emergency Services shall be constituted and with the staff that shall be of such competent ranks Uttar Pradesh Fire and Emergency Services and in such number as the State Government may decide from time to time.

Rule - 20. Constitution of Fire Prevention Cell at Sub Fire District.

The Fire Prevention Cell at Sub Fire District shall be constituted with the staff that shall be of such competent ranks of Uttar Pradesh Fire and Emergency Services and in such number as the State Government may decide from time to time.

Rule - 21. Power, Duties and Functions of In-charge Sub Fire District.

The in-charge Sub Fire District shall execute his power and functions as defined in the Act and as directed by the State Government from time to time.

Rule - 22. Duties and Functions of Fire Prevention Cell at Sub Fire District.

The functioning of the Fire Prevention Cell at Fire District level shall be in line with the Fire and Emergency Services Departmental Manual to be released from Directorate.

Rule - 23. Classification of Fire Stations.

There shall be three types of fire stations based on emergency exigencies in the area of jurisdiction namely,-

(i)       Rural Area Fire Station : Mostly all the fire stations shall be at teshil level, which may be expand up to block level and/or at vicinity of any specific location having considerable risk posed to the society as and when required by the Government. There may be 02 types of Fire Station in rural area viz- Unit-2 and Unit-3, which may be changed by the Government at any point of time considering the area specific requirements. The indicative list of equipment required to be maintained at these Fire Stations shall be as per Schedule-II, which may be amended by the Director General considering the applicability and usability of equipment. The quantities of the equipments shall be fixed by the Director General through a general order considering the type of fire station.

(ii)      Urban Area Fire Station: Fire stations in urban area including district headquarter shall be located in such manner so that response time of the fire tender may be minimized in accordance with the standing fire advisory committee recommendation. There may 05 types of fire station in urban area viz- Unit-2, Unit3, Unit-4, Unit-5 and Unit-7, which may be changed by the Government at any point of time considering the area specific requirements. The indicative list of equipment required to be maintained at these Fire Stations shall be as per Schedule-II, which may be amended by the Director General considering the applicability and usability of equipment. The quantities of the equipments shall be fixed by the Director General through a general order considering the type of fire station.

(iii)     Industrial Area Fire Station: Fire stations in industrial area shall be located in such manner so that response time of the fire tender may be minimized. There may be 05 types of fire station in industrial area viz- Unit-2, Unit-3, Unit-4, Unit-5 and Unit-7, which may be changed by the Government at any point of time considering the area specific requirements. The indicative list of equipment required to be maintained at these Fire Stations shall be as per Schedule-II, which may be amended by the Director General considering the applicability and usability of equipment. The quantities of the equipments shall be fixed by the Director General through a general order considering the type of fire station.

CHAPTER 6 ORGANIZATION, SUPERINTENDENCE, CONTROL AND MAINTENANCE OF FIRE AND EMERGENCY SERVICES AT FIRE STATION LEVEL

Rule - 24. Constitution of Fire Station.

(1)     Each Fire District and Fire Sub-Districts shall have fire stations as specified under these rules or as specified by the State Government.

(2)     Based on location requirements, the State Government shall establish Unit-2, Unit-3, Unit-4, Unit-7 Fire Stations or as it may deem fit in the State.

(3)     The minimum facilities shall be maintained at each Fire Station for firefighting and rescue work as per Schedule-II of these rules.

(4)     Each Fire Station shall be under the charge of a Fire Officer not below the rank of a Fire Station Second Officer who may be assisted by one or more Fire Officers in the discharge of his duties.

(5)     A Fire Station above three Units as mentioned in the Schedule-I shall be headed by an officer not below the rank of Fire Station Officer.

(6)     All officers of subordinate rank except the station in-charge may be deputed in shift duties to enhance the efficiency.

Rule - 25. Constitution of Office of Incharge Fire Station.

 

The Office of In-charge Fire Station shall be constituted with the staff that shall be of such competent ranks of Uttar Pradesh Fire and Emergency Services and in such number as the State Government may decide from time to time.

Rule - 26. Constitution of various Cells/ Sections at Fire Station and Duties and Functions of Fire Station.

(1)     Each Fire Station shall have Operation Cell, Material Store Section, Motor Transport Section, Employee Mess Section etc.

(2)     Based on the requirement, the Cells /Sections at Fire Station shall be changed by the Government from time to time.

(3)     Each Fire Station shall function in line with the Fire and Emergency Services Departmental Manual to be released from Directorate.

Rule - 27. Limits and extent of Fire Region, Fire Districts and Fire sub District.

(1)     The limits and extents of Fire Regions, Fire Districts, Fire SubDistrict and Fire stations for the purposes of sub-section (1) of section 8 of the Act shall be as per these rules or as State Government may provide:

Provided that where the State Government is of the opinion that it is necessary or expedient so to do for the speedy attendance of Fire and Emergency Services, it may, by general or special order modify the limits and extend to Fire Regions, Fire Districts, Fire Sub-district and Fire Stations or other similar arrangements for field formation as may be done by the State government for different Cells as constituted by State Government.

(2)     In order to provide a holistic and comprehensive safety umbrella to the State, the Fire Services personnel shall be thoroughly trained in paramedics, accident and trauma relief operations and such other rescue operations as may arise in an emergency situation and to tackle such large scale emergency.

(3)     The State Government shall create Specially Trained Rescue Group (STRG) of rescue personnel under the command and control of District Fire incharge at the designated Fire District having extensive hazard and one reserve group at each region under the command and control of Joint Director. This Specially Trained Rescue Group (STRG) shall be available to cater the disaster relief operation requirement for efficient and effective relief operations in emergency situation arising in the region.

Rule - 28. Equipment and appliances for Fire and Emergency Services.

(1)     The Director General, Uttar Pradesh Fire and Emergency Services shall determine the requirement of equipment and appliances for fire-fighting, personal protection, rescue, paramedics and other emergencies in such numbers and with such specifications taking into consideration the apprehension of fire risk in the area for effective measures of safety and efficient response in times of emergency and / or disasters situations.

(2)     The Director General, Uttar Pradesh Fire and Emergency Services with the previous sanction of the Government, shall procure equipment and appliances determined under sub-rule(1) in such manner that each fire region, fire district, fire sub-district and fire station is adequately equipped to meet with the requirement of disaster/emergency situation and fire-fighting, personal protection, rescue, paramedics, other emergencies and fire safety measures and make all necessary arrangements for their upkeep and maintenance to ensure their availability to provide fire prevention and fire safety service as and when required.

(3)     The number and life span of equipment and appliances shall be as per the recommendations of the Standing Fire Advisory Council of the Ministry of Home Affairs, Government of India or of any other authority as may be authorized by the State Government for this purpose.

Rule - 29. Construction or hiring of places for Fire Stations.

(1)     The Director General, Uttar Pradesh Fire and Emergency Services shall constitute a committee of officers under the chairmanship of Director Uttar Pradesh Fire and Emergency Services which shall identify the area where the establishment of a fire station is tactically advantageous to provide fire prevention and life safety measure. The Director General Uttar Pradesh Fire and Emergency Services, after deliberations on such proposal received from the committee, shall send such proposal as deemed fit, to the State Government for further approval.

(2)     The Director General /Director or Fire Officer in-charge of fire district, Uttar Pradesh Fire and Emergency Services with the previous sanction of the State Government shall acquire the land for fire station from local authority free of charge or on payment of such amount as may be fixed by the State Government in the behalf.

(3)     The State Government may hire any building or premises on payment of such rent and on such terms and conditions as may be agreed to by both the parties, where no land is made available by the local authority.

(4)     The composition of the fire station along with the staff pattern and facilities to be provided by a fire station may be decided by the Director General, Uttar Pradesh Fire and Emergency Service depending upon the circumstances prevailing and apprehension of fire risk prevailing in the area with provisions of special Cells and team as may be required as per Schedule-I of these rules.

(5)     No local authority or any department of any town or area, to which this rule applies for the time being, after the commencement of the rules, shall transfer or otherwise part with any immovable property, used as a fire station or any permanent fixture thereof without the previous sanction of the State Government. Fire Stations operating on such government buildings and operating over the land shall continue to operate till an alternate and permanent arrangement is done by the government in this regard. The building or the land so acquired or being used as fire station and any movable or immovable property belonging to fire station before and after commencement of the Act and rules made thereunder shall not be transferable and shall not be used for any purpose other than field formation made by Uttar Pradesh Fire and Emergency Service under the Act, by any local authority or any entity authority.

(6)     The size of Fire station may be 2-Unit, 3-Unit, 4-Unit, 7-Unit or more Units and shall depend upon the prevailing fire risk and the population density in the area. The fire stations shall be constructed in accordance with the guidelines provided by Standing Fire Advisory Council, Ministry of Home Affairs, Government of India:

Provided that Director General, Uttar Pradesh Fire and Emergency Service may also consider the modification and/or alteration in Fire Station by a General arrangement Plan depending upon the land availability, fire risk and resources deployment requirement in accordance with the executive instructions issued by the State Government in this regard. The upcoming fire stations shall have minimum facilities as per Schedule-II of the rules.

Rule - 30. Qualifications for appointment of Fire Officer of different ranks and other terms and conditions of service.

The qualifications for appointment and other conditions of services of Fire Officer of different ranks in Uttar Pradesh Fire and Emergency Service shall be made in accordance with the service rules.

Rule - 31. Duties and responsibilities of Fire Officers and staff.

Subject to the provisions of the Act and these rules the duty and responsibilities of personnel appointed in Uttar Pradesh Fire and Emergency Services shall be made in accordance with the service rules pertaining to Fire Officers of the State Of Uttar Pradesh.

Rule - 32. Drawing and Disbursing Officer.

The State Government may by general or special order declare fire officers of competent ranks as Drawing and Disbursing Officer for the Directorate and field formations as per requirement under the Act.

Rule - 33. General.

Subject to the provisions of Uttar Pradesh Fire and Emergency Services Act, 2022 and the hierarchical structure of Uttar Pradesh Fire and Emergency Services, the State Government by way of a special or general order, may create such posts as deemed necessary.

CHAPTER 7 FIRE AND EMERGENCY RESPONSE

Rule - 34. Standard Operating Procedure for Fire and Emergency Calls.

(1)     The Standard Operating Procedure (SOP) to respond to Fire and Emergency calls as received at Fire Station Control room by any means shall be as given below:-

(a)      The Fire and Emergency team stationed at different-different fire stations shall be the first responder to each fire and/or rescue call received through any source in the jurisdiction of fire station;

(b)      The fire and /or rescue emergency call shall be received in the control room of respective fire station through one or more following modes:

(i)       Fire control room telephone no;

(ii)      Message from RT set from police city control room/District control room;

(iii)     Message through MDT set of 112;

(iv)    Telephonic call of officials/colleague /etc;

(v)      Person himself conveys the message through physical presence;

(c)      On receipt of call, the fire control room operator shall note down all the information viz- location, type of emergency, any injury/casualty, other relevant information;

(d)      After that fire control room operator shall sound the alarm as per the prevailing codes of declaring emergency-

(i)       One long siren - Rescue;

(ii)      Three long siren - Fire Call;

(iii)     Continuous long siren - Major Fire

(e)      The fire control room operator/day officer of fire station shall communicate the emergency to in-charge fire station and control room -Fire Service Directorate, Lucknow. Simultaneously, the operator shall hand over the filled incident location parchi to the crew commander of the turnout.

(f)       The turnout from fire station shall be as given in Schedule-IV.

(g)      All the emergencies shall first be evaluated by the first turnout commander on arriving at incident site and if he finds that the situation is different (lower or higher in terms of risk) from as communicated, he shall inform the higher authorities and fire station control room for further needful action as per the established procedure.

(h)     Notwithstanding the deployment of the resources in Schedule-IV, it shall be the prerogative of the senior most fire officer present at site, to reduce or enhance the resources for controlling emergency.

Rule - 35. Deployment of resources.

 

(1)     The officiating in-charge of fire station or any other fire officer of field formation so appointed by the State Government under the Act shall have an authority to deploy resources including equipments and fire personnel in all such emergency situations that may arise and comes to his notice by any means in his area of jurisdiction on direction of In-charge of fire district of Fire sub-district, as the case may be.

(2)     On receipt of fire/ emergency call within the jurisdiction of fire station, the officiating in-charge shall immediately deploy the fire and emergency resources at site and if, deployment of resources is required outside the area of jurisdiction of fire station than in-charge of fire station shall obtain the permission from immediate higher authority of fire and emergency service and deploy the same.

(3)     No charges for the deployment of fire and emergency resources shall be claimed , if fire or emergency call is attended at.

(i)       State/Central Government/recognized NGO managed hospital/ Nursing homes;

(ii)      All State/Central Government buildings/offices;

(iii)     State/Central Government/recognized NGO managed schools/training institutes;

(iv)    Residential row houses, residential colonies etc;

(v)      Fire/rescue in villages/forest/agriculture farms etc. (business / mercantile establishments excluded);

(vi)    All rescue calls of animals/birds/human;

(vii)   All Fire/Rescue calls of natural calamities/ terrorist attack /civil war/ riots etc;

(viii)  Services render to Indian Army (all Cells)/Police/Paramilitary/etc;

(ix)    Services render to VVIPs as instructed by the concern District Magistrate;

(x)      Service as instructed by the concerned District Magistrate, clearly mentioning for waiver of charges;

(4)     The nominal charges for providing resources by Uttar Pradesh Fire and Emergency Services shall be as per Schedule-V of these rules.

(a)      All the charges shall be for 08 hours. only (time shall be counted from starting of fire crew from the fire station. For extra time, same shall be charged accordingly. Minimum 08 hours charge (deployment charges) are applicable.

(b)      Mileage charge upto five kilometer road distance from the fire station shall be exempted.

(5)     The deployment fee shall be enhanced at the rate of 10% of the fee under sub-rule (4) every year with effect from first April.

(6)     Bill to be raised on the authority requesting for assistance.-After the arrival back from the place of deployment to the Fire Station, the crew-in-charge who accompanied the crew shall submit the details of the operation and mileage to the officer concerned for raising the bill on the District Authority or any other authority who requested for assistance. For stand-by duty, advance payment shall be deposited by the authority concerned requesting for assistance.

(7)     The extra territorial deployment under sub-rule (1) shall be under the charge of an officer not below the rank of a Fire Station Officer.

Rule - 36. Charges for hiring resources from local authorities by the Uttar Pradesh Fire and Emergency Services.

(1)     The officiating In-charge of fire stations on receipt of any demand by crew commander or if he comes to know of demand by himself, he may directly takeover the services from local authorities under the intimation to fire service incharge at district level.

(2)     The charges shall be payable to the local authority from which the resources have been taken over, as given in Schedule-V. The said charges shall be paid directly by Uttar Pradesh Fire and Emergency Service, to the local authority which rendered the service, within 15 days upon receipt of demand. In case of nonreceipt of payment within 30 days of demand raised, a penal interest at the rate of Rs.50/day shall be payable to the local authority, if it demands the same. The demand receipt shall be certified /verified by the fire service in-charge at district level and shall forward for payment to the Directorate.

Rule - 37. Fighting the fires.

(1)     The Uttar Pradesh Fire and Emergency Service In-charge of fire regions, Fire District, Fire Sub-District and officer In-charge of Fire Station in the respective area of their jurisdiction, shall have the authority to plan, organize and deploy resources, whether personnel or equipments in such a manner as decided by the Fire Service Directorate to ensure optimum saving of human life and property in danger of fire and/or emergency risk with safety of fire personnel. The seniormost fire officer, Uttar Pradesh Fire and Emergency Service present at site of incident shall have an authority of incident commander for emergency and rescue operations and all the resources and helps extended by other agencies shall be deployed under his command to ensure a unified and co-ordinated response to deal with the emergency or disaster.

(2)     Instructions regarding fighting fires as laid down in technical and drill manual issued by the Directorate shall be observed. The-charge of fire regions, Fire District, Fire Sub-District and Officer In-charge of Fire Station in the respective area of their jurisdiction shall ensure that the members of fire service subordinate to them are adequately trained and have adequate topographical and tactical knowledge of fire hazards prevalent therein.

CHAPTER 8 WATER SUPPLY

Rule - 38. Water Supply.

During the firefighting operations, the Director Fire and Emergency Services or the Officer In-charge of Fire District or Fire Station having jurisdiction in the area shall be able to draw water from any local authority or private entity having the source of water under their possession at the rates as mentioned in Schedule-V.

Rule - 39. Adequate supply of water for firefighting.

(1)     Notwithstanding anything contrary to the provisions in any State Act or rules for time being in force, the Deputy Director or the Chief Fire Officer or any other Superior Fire Officer, as the case may be, may require the authority having jurisdiction to provide hydrants at strategic locations on the public mains or private mains of not less than 150 mm diameter on payment of charges as specified by the State Government.

(2)     The residual pressure at the hydrant shall not be less than 1.5 bar (20 lbs. per square inch).

(3)     There shall be provided near each hydrant, an identification plate showing hydrant number and size of mains and each such hydrant shall be maintained by the authority which provided the hydrant.

CHAPTER 9 GENERAL MEASURES AND EMERGENCY PROVISIONS RELATING TO FIRE PREVENTION AND LIFE SAFETY MEASURES

Rule - 40. Minimum standards for fire prevention and fire safety for permanent structure/ buildings or premises.

(1)     For the purpose of achieving adequate fire and life safety measures in a building or premises as required under sections 23 and 26 of the Act, the minimum standards for fire prevention and fire safety shall be determined with respect to the height, cover area and class of occupancy of such building or premises as are warranted in the bye-laws and relevant code and standards as applicable to such building at the time of construction or approval of the map thereof , namely,-

(i)       access to building

(ii)      number, width, type and arrangement of exits

(iii)     smoke management system in controlled environment building

(iv)    fire extinguishers

(v)      first-aid hose reels

(vi)    automatic fire detection and alarming system

(vii)   public address system

(viii)  automatic sprinkler system

(ix)    internal hydrants and yard hydrants

(x)      pumping arrangements

(xi)    captive water storage for fire fighting

(xii)   exit signage

(xiii)  fire Lifts

(xiv)  standby power supply

(xv)   refuge area

(xvi)  special fire protection systems for protection of special risks, if applicable

(xvii) Manually Operated Electronic Fire Alarm system (MOEFA)

(xviii)   Electrical safety audit report issued by Govt. electrical safety
department or Contractor authorized by Government Electrical Safety department by State Government

(xix)  certificate for installation of fire protection system by Qualified Agency as applicable

(xx)   appointment letter of fire safety officer, if required

(xxi)  safety certificate of lift issued by the competent authority, if required:

Provided that these norms shall not be applicable to all type of buildings requiring fire safety certificate, rather the requirement shall be assessed purely on the basis of cover area, height and type of occupancy of the building as detailed in bye laws, National Building Code or relevant Act, rules and standards as applicable to such building.

(2)     The provision of fire and safety shall be applicable in all types of buildings (whether constructed or under construction or proposed for construction) and shall be assessed only from fire and life safety point of view on the basis of standards mentioned in sub-rule (1) and it will be mandatory to assess the buildings, whether constructed or under-construction buildings.

(3)     In order to provide fire safety of buildings under section 23 of the Act for such classes of occupancies or buildings or premises for which fire prevention and fire safety measures are not provided in the bye-laws expressly but is required in the interest of public safety, the Director General with approval from the Government may require the owner or occupier of such occupancies or buildings or premises to provide fire prevention and fire safety measures in accordance with the international standards as per the procedure details in various rules made thereof.

(4)     The water required for firefighting in any building shall be stored either in underground tank(s) or in overhead tank(s) and/or combination of both. But in no case the stored quantity shall be less than required under relevant standards.

(5)     Access to the building shall mean the availability of means of approach to each floor of the building or to nearest point of the building in case of emergency situation for firefighting and/or rescue operations at least from one side like-road or permanent open space etc. and shall be mandatory for approach during emergency situations.

Rule - 41. Relaxation and Modification in Fire Safety Measures.

(1)     Where the Government is of the opinion that it is necessary or expedient to do so, it may, by order, for reasons to be recorded in writing, relax or modify or any requirement concerning fire prevention and fire safety measures under these rules with respect to any class / occupancy in any building or premises in special areas or in respect of any building or premises in any area that was constructed or which was under construction prior to the date of commencement of these rules.

(2)     In case, the width of staircases is less than that required as per the prevailing rules applicable at that time but the numbers of staircases have a cumulative exit width according to the occupant load as required under the rules, then such arrangement shall be deemed to have complied with the norms.

Rule - 42. Permanent Structures not requiring certificate from Qualified Agency.

(1)     Such permanent buildings or premises as mentioned in the table below shall not require a certificate from the qualified agency.

(2)     The aforesaid table shall not constitute an exhaustive list of particulars where the certificate from Qualified Agency is not necessary. The State Government may review the necessity of obtaining certificate from the Qualified Agency from time to time.

Rule - 43. Issuance of Fire Safety Certificate.

 

(1)     In order to obtain Fire Safety Certificate, owner shall apply for the same in Form A-11 attaching all relevant maps, drawing and other documents mentioned on the online portal of fire service. Alternatively, the owner can appoint a representative, who shall be either a bonafide member of his family or a regular employee, in this regard through a power of attorney. Such power of attorney shall be uploaded by the representative on the official online fire service portal integrated with Nivesh Mitra portal along with other documents. No person other than the owner or his representative shall canvass or pursue for obtaining Fire Safety Certificate. In case of violation of this rule, the unauthorized person or imposter who canvases for obtaining Fire Safety Certificate shall be liable for punishment under section 39 of the Act.

(2)     The application for grant of Fire Safety Certificate as mentioned in subrule(1) shall be made on the online portal of fire and emergency service to an officer not below the rank of Chief Fire Officer authorized by the Government by a general or special order and shall be accompanied with a certificate from the Qualified Agency and such other certificates as detailed in Form A-11 from owner or occupier to the effect that all the fire prevention and fire safety measures as required under rule-40 have been incorporated in the building or premises.

(3)     On receipt of the application through the online portal of fire and emergency service made under sub-rule (1) and (2) , the building or premises shall be inspected by Fire Station Officer or Fire Station Second Officer having jurisdiction in the area under the section 29 of the Act with a view to ascertain the availability and operability of the fire prevention and fire safety measures as mentioned in rule -40 who shall send his report to an officer through the Chief Fire Officer of the fire district with recommendation for grant or refusal of Fire Safety Certificate, as per Schedule-VI on the online portal.

(4)     Under the provisions of section 26 of the Act, for a building as categorized by area and height or hazard , a Fire Officer not below the rank of Chief Fire Officer as prescribed in the Schedule-VI shall issue a Provisional Fire Safety Certificate in "Form A-12" and Fire Safety Certificate (Final/Renewal) in "Form A-13" to the owner or occupier of the building or premises with such conditions as may be specified in the Fire Safety Certificate for compliance of fire prevention and fire safety measures as specified under these rules.

 

(i)       FOR EXISTING BUILDINGS- Whenever an application received for final or renewal fire NOC under section 26 from an individual or from any local authority or entity authority as defined in the Act, on the online portal of fire service in Form A-11, the inspecting officer as described in Schedule-VI shall evaluate the installed fire protection and life safety system on the basis of prevailing standards and executive instructions/Government Order at the time when such NOC was issued thereunder and in accordance with the measures as detailed in rule 40.

(ii)      OTHER THAN EXISTING BUILDING- Whenever an application is received for Provisional, Final or Renewal Fire Safety Certificate as the case may be under section 26 from any local authority or entity authority as defined in the Act, on the online portal of fire service in Form A-11, the Fire Officers as authorized in Schedule-VI shall issue such certificate in Form A-12 or "Form A-13"

(5)     On receipt of the report under sub-rule (3) and (4), The Fire Officer as authorized in this behalf shall grant the Fire Safety Certificate in the relevant form or object or reject the same for reasons to be recorded in writing and communicate the same to the owner or occupier, as the case may be.

(6)     In case of rejection of application for grant of Fire Safety Certificate a fresh application shall be made by the owner or occupier under sub rule (1) duly complying with the requirements as communicated under sub-rule (1) and (2).

(7)     In case of objection to the application for grant of Fire Safety Certificate under this rule by the issuing authority as per Schedule-VI, owner or occupier of the building or premises as the case may be, against whom the objection was issued under sub-rule (5) and (6) shall comply with the objections so described within the time period stipulated in the notice and if the said objection are found in compliance with the fire safety measures as required, then the online application for Fire Safety Certificate shall be restored and issued as per Schedule-VI through online portal.

(8)     (i) While issuing Fire Safety Certificate (Provisional Certificate in Form A-12 and Final / Renewal Certificate in Form A-13), the assessment of structural safety and adequacy of fire protection equipments shall be done not merely on the basis of sanctioned map issued by entity authority or local authority, as the case may be, but also on the basis of actual covered area, actual height, actual hazard and actual occupancy by inspecting, reviewing and issuing authorities.

 

(ii) For the issuance of Fire Safety Certificate, the applicant shall upload the sanctioned map of the building on the official online portal like www.niveshmitra .gov.in, www.upfireservice.gov.in, etc. :

 

Provided that uploading of sanctioned map may not be mandatory in case where any Government body, entity authority or local authority seeks the issuance of Fire Safety Certificate.

 

Rule - 44. Duration of Fire Safety Certificate.

 

The Provisional, Final and Renewal Fire Safety Certificate issued under rule 43, unless sooner cancelled, shall be valid for a period of 5 years for residential buildings (other than hotels) and for a period of 3 years for non-residential buildings except hotels, hospitals, assembly, hazardous storage and high hazard industrial occupancies, which shall have the validity of one year from the date of issue:

 

Provided that the State Government by a general or special order reduce or increase such period of validity of Fire Safety Certificate after recording the reasons therefor.

 

Rule - 45. Renewal of Fire Safety Certificate.

 

(1)     Application for renewal of Fire Safety Certificate granted under rule 43 shall be made on the online portal of Fire and Emergency Service, in Form A-11 along with a copy of the Fire Safety Certificate, one month prior to the date of expiry of the Fire Safety Certificate.

(2)     On receipt of an application made under sub-rule (1),the Fire Station Officer having jurisdiction shall inspect the building or premises to verify the compliance of rules and forward the report of the compliance or otherwise, to the Fire Officer/Fire Officers as per Schedule-VI concerned.

(3)     On receipt of report under sub-rule (2) and following the procedure ,the issuing officer shall renew or reject the application duly recording the reasons therefor.

(4)     The owner or occupier of such buildings as specified in the Act shall furnish a certificate in the months of January and July each year regarding the maintenance of fire prevention and life safety measures in a building or premises being in good repair and efficient condition as specified in section 26 of the Act in "Form A-8".

 

Rule - 46. Cancellation of Fire Safety Certificate and Action for violation of provisions of the Act or rules or directions issued thereunder.

 

(1)     On receipt of an information or complaint from any person or after suo-moto inspection carried out under various sections of the Act, Fire Station Officer having jurisdiction in the area, on having found the violation of the mandatory provision under which the Fire Safety Certificate was granted, shall note the observation of violations and shall submit it to the fire officer who has issued Fire Safety Certificate through the In- charge of Fire District and/or in-charge of Fire SubDistrict. The fire officer who had issued the Fire Safety Certificate under Schedule-VI shall issue a show cause notice within 24 hours of receipt of such observation for cancellation of the Fire Safety Certificate issued after giving the owner or the occupier or person authorized by them the case may be, an opportunity to show cause within fifteen days of the date of service of notice for,-

(i)       violation of any of the provisions of the Act or these rules or any of the conditions prescribed in the Fire Safety Certificate; or

(ii)      non-compliance or incomplete compliance of directions issued under the Act or these rules; or

(iii)     preventing inspection under the Act and these rules, either by obstruction or non-cooperation etc.

(2)     On failure of compliance from the owner or occupier, the Fire Officer who had issued Fire Safety Certificate under Schedule -VI , shall get confirmation of violation of the conditions from the Fire Station In-charge and In-charge of Fire District. He shall report the matter to the Licensing Authority concerned, to cancel the licence for operation of such building or premises as cinema hall and multiplex, clinical establishments, factory, hotel, warehouse and cold storage or any business, trade, profession or activity etc. whatsoever, for which such licence was required.

(3)     In order to ensure the safety of immediate life and property in a building or premises which is non-compliant or has incomplete compliance, the in-charge of Fire District shall report the matter to the authority in Form A-19 to take suitable action.

(4)     If the Licensing Authority does not act as per the report, the Fire Officer In-charge of Fire District, as the case may be, may take steps initiating the procedure for sealing as per rule 47 and may start prosecution after recording the reasons therefore.

 

Rule - 47. Procedure for sealing of building or a part thereof.

 

(1)     On receipt of report from the fire officer having jurisdiction in the area that such building constitutes a risk to property and human life, the officer incharge of the fire service of the Fire District shall verify the facts and submit a report to the officer in charge of the Fire Region, who on confirmation of veracity of the report by physical inspection, himself or through a committee of Fire Officers, shall submit the report to Director General, Fire and Emergency in this regards to seal such place or premises under section 58 of the Act.

(2)     On receipt of such report or suo-moto the Director General, Fire and Emergency Services shall instruct the in-charge of Fire District concerned to seal such places or premises.

(3)     Where a place or building or premise or a part thereof is sealed under this rule, an inventory of the material found in such place or building or part thereof shall preferably be prepared in the presence of two independent witnesses and a copy thereof shall be delivered to the owner or occupier, if present at the site. The inventory and panchnama shall be used for preparation of reports by the committee.

 

Rule - 48. Public display of Fire Safety Certificate at conspicuous places in the building or premises and temporary structure.

 

Photocopies of the Fire Safety Certificate issued under rule 43, shall be framed and displayed at all conspicuous places, including corridors, lobbies and floors of towers or blocks of building or premises and temporary structure, for information of general public.

 

Rule - 49. Scope of Qualified Agency.

 

(1)     A person or association of persons who are termed as Qualified Agency under section 26 of the Act shall be responsible for carrying out the work of installation of fire prevention, life safety and fire protection measures in buildings classified under sub-section (3) of section 26 of the Act.

(2)     The owner or occupier, as the case may be, shall be responsible for optimum functioning of the installed fire prevention, life safety and fire protection measures in buildings classified under sub-section (3) of section 26 of the Act.

(3)     The owner or occupier may engage any Qualified Agency as defined in rule 50, which shall be responsible for keeping such installations in optimum working condition.

 

Rule - 50. Scope of Qualified Agency.

 

No person or association of persons shall be eligible to apply for grant of licence to Act as a Qualified Agency unless he has technical specialization in the field of fire from a recognized University and has sufficient domain knowledge and accomplishments in the field of fire service.

 

Rule - 51. Eligibility for Qualified Agency.

 

(1)     A person or an association of persons who intends to Act as a Qualified Agency as specified under sub-section (5) of section 26, for carrying out work of installation of fire prevention, life safety and fire protection system measures in building or premises or temporary structure, shall make an online application for obtaining licence in "Form A-5" along with a fees of Rs-10,000/- to the In-charge of Fire District of Fire and Emergency Services, through online portal of the Fire and Emergency Services.

(2)     The In-charge of Fire District of Fire and Emergency Services shall, on verification of the credentials of the Qualified Agency, forward the said application with recommendation or otherwise to the Director General of Fire and Emergency Services, who on the careful consideration of the qualification and experience required as per rule 50 shall empanel them as Qualified Agency and shall issue a licence online in Form A-6 subject to the condition that,

(i)       The licence shall be non-transferable.

(ii)      Changes, if any, in respect of Partners, Directors , members or address of the office of the Qualified Agency, shall be forthwith reported to the Authority issuing the licence.

 

Rule - 52. Liabilities of Qualified Agency.

 

The Qualified Agency shall always keep the work executed or being executed by it, open for inspection by the Fire District or Fire Sub District In-charge or Fire Officer or any other officer authorized in this behalf by the Director General, Fire and Emergency Service or the Prescribed Authority.

 

Rule - 53. Violation of conditions by Qualified Agency and suspension / cancellation / revocation of licence to Act as Qualified Agency.

 

(1)     The licence of the Qualified Agency may be cancelled or suspended for a period of time which may extend to 1 year or the Qualified Agency may be permanently debarred by the Director General on the receipt of complaint of any anomaly found in the installation of fire prevention, life safety and fire protection system measures and in issuance of the certificate issued by the Qualified Agency under sub section (5) of section 26 of the Act.

(2)     On receipt of such complaint, a committee of Fire Officers shall be appointed by the Director General in this regard which shall enquire into the alleged malpractices. On confirmation of these anomalies, the procedure of suspension or cancellation of the Certificate/licence of Qualified Agency shall be done after giving due opportunity of hearing to the Qualified Agency and after issuance of show cause notice in this regard as per Form A-7.

(3)     After the period of suspension of the licence, a committee of Fire Officers appointed by the Director General may revoke such licence after re-submission, reverification and establishment of prescribed credentials.

(4)     Where any person to whom the licence has been granted, contravenes any of the provisions of the Act or of the rules or fails to comply with the conditions of the licence or becomes unfit by reason of incompetency, misconduct or any other grave reasons, a notice in "Form A-7" shall be given to such person to show cause as to why the licence granted to him to Act as Qualified Agency should not be suspended or cancelled or penal action should not be initiated under these rule and section 39 of the Act.

 

Rule - 54. Certificates to be issued by Qualified Agency.

 

A certificate regarding the compliance of the fire prevention and life safety measures in a building or a part thereof as required by or under the provisions of the Act, shall be issued by a Qualified Agency in "Form A-4".

 

Rule - 55. Appointment of Fire Safety Officer.

 

(1)     For the purpose of effective fire prevention and life safety measures, every owner or occupier shall appoint a Fire Safety Officer for such buildings as per Schedule-VII of these rules, within a period of six months from the commencement of the Act, having prescribed qualifications and experience in the field of fire service as specified by the State Government or the Committee constituted by Director General.

(2)     The compliance report to this effect in Form A-4 shall be sent by the owner or occupier to the Officer in-charge of fire district and/or Fire Sub-District having jurisdiction.

(3)     On the receipt of the compliance report made under sub-rule(2), the officer In-charge of fire district shall, after due verification of credentials of the candidate, start a week-long orientation programme/training at Fire Station and issue a certificate of enrolment of appointment of the Fire Safety Officer, under the seal and signature in "Form A-9.

(4)     In case of failure to appoint a Fire Safety Officer as specified in sub-rule (1), the In-charge of Fire District having jurisdiction shall, after giving an opportunity of being heard, communicate to the relevant authority to take appropriate action for discontinuance of the use or closure of the building or premises or the factory, as the case may be.

 

Explanation - For the purpose of this rule, relevant authority shall mean:-

 

(i)       for Institutional Buildings - Chief Medical Officer, Indian Medical Council etc.;

(ii)      for Educational Buildings- Basic Education Officer, District Inspector of School etc.;

(iii)     for Industrial Buildings - Director of Factories, Petroleum and Explosive Safety Organization etc.;

(iv)    any other occupancy - Authority granting licence to operate the establishment.

(5)     The safety officer so appointed for the premises/ building under this rule shall be a qualified fire professional having sufficient domain knowledge and experience in fire safety. Priority shall be given to such candidates who have diploma/certificate from National Fire Service College, Nagpur and any training institutions of Uttar Pradesh Fire and Emergency Service or any other institute recognized by the Government.

 

Rule - 56. Liability to maintain fire safety measures.

 

(1)     Under section-26 of the Act, the occupier or owner of the building or premises after getting a certificate from Qualified Agency appointed under the Act, as the case may be, shall declare every year in the month of January and July in Form-A8 on the online portal of Uttar Pradesh Fire and Emergency Services that fire prevention and fire safety measures provided in the building or premises are intact and operable.

(2)     It shall be lawful for the Fire Station Officer or an officer or group of fire officers nominated by a superior officer having jurisdiction, to enter and inspect the building or premises, as the case may be, in manner as given under section-29 of the Act with a view to verify the correctness of the declaration made under rule-40 and shall report the shortcomings if any, to the officer in-charge of fire district. The district officer in charge of the fire service shall issue a notice in Form-A15 to the owner or occupier of the building, as the case may be, for removal of such shortcoming within a specified period of time not exceeding 30 days.

(3)     If the directions of the district officer in-charge of Fire and Emergency service are not complied within the specific time limit so given, then such building shall be declared unfit/unsafe from fire safety point of view and action shall be taken under sections-36 and 39 of the Act.

(4)     The owner or occupier of the building or premises, as the case may be, against whom the notice was issued under these rules, shall comply with the instructions so described in the stipulated period of time of the notice and if the fire safety measures as required are found compiled with then, after the inspection procedure as detailed in rule-40 shall be restored.

 

Rule - 57. Notice for the removal of objects or goods likely to cause the risk of fire.

 

Whenever an inspection is carried out by the fire officer having jurisdiction in the area, to ensure that the provisions of sections-23 and 25 of the Act are compiled with, then such inspection report shall be given in "Form-A16"to the In charge of fire district having jurisdiction, who after careful perusal of such report, shall issue a notice in "Form-A15" to the owner or occupier of building or premises for removal of such goods likely to cause fire, to a place of safety within a period as specified in the notice.

 

Rule - 58. Non compliance of directions.

 

(1)     On failure to comply with the directions given under rule 57 and sections 23 and 25 of Act, the In-charge of fire district shall send report to SubDivisional Magistrate having jurisdiction of the area for appropriate action with respect to the removal of objects or goods likely to cause the risk of fire in the building and/or premise. The Sub-Divisional Magistrate having jurisdiction of the area shall take such actions as enumerated under section 25 of the Act within fifteen days.

(2)     Where any objects or goods involving risk of fire are required to be seized, detained or removed, the inspection and further procedure of seizure and detention shall be carried out in following manner:

(a)      a notice of inspection shall be given by the Sub- Divisional Magistrate and the inspection shall be carried out along with Fire Officer and Police Station- In charge having jurisdiction in the area;

(b)      having acertained the inadequacy of safety measures and imminent danger of fire or explosion that the aforesaid objects or goods possess, the SubDivisional Magistrate shall require the persons in possession or occupation of the building or premises or part thereof, to remove themselves from there forthwith;

(c)      an inventory of the said goods or objects which are likely to cause fire or explosion shall be made in the format (Panchnama) given in Form A-17 and the said goods shall be removed from such building or premises in a safe manner as may be required in accordance with the nature of the objects or goods, and a copy of the said Panchnama shall be sent to the In-charge of Fire District.

 

Rule - 59. Minimum standards for fire prevention and fire safety measures for temporary structure etc.

 

(1)     The minimum standards for fire prevention and fire safety for temporary structure such as mandap, shamiyana or tents or pandal for the purposes of the Act , shall be in accordance with IS: 8758:1993 published by the Bureau of Indian Standards, New Delhi .

(2)     The aforesaid standards shall be complied with by the owner / organizer / erector of mandap, shamiyana , tents or pandal and shall relate to the following matters, namely:-

(i)       access to temporary structures etc;

(ii)      open space around the temporary structures etc;

(iii)     distance from medium and high voltage electrical wires and hazardous installations;

(iv)    means of exits;

(v)      material of construction;

(vi)    first-aid fire fighting arrangements and spraying of fire retardant material etc;

(vii)   water storage for fire fighting;

(viii)  electrical wiring duly certified by concerned department/authorized electrical contractor;

(ix)    availability of trained fire-fighting staff.

Rule - 60. Form of declaration for Fire Prevention and Fire Safety measures of temporary structure etc.

 

(1)     The owner / organizer / erector of temporary structures such as mandap, shamiyana, tents or pandal shall, for the purposes of due compliance of the Act, make a declaration in Form-A18 along with a layout plan showing access, open spaces, means of exit of proposed mandap, shamiyana, tents, or pandal open spaces to the effect that adequate fire safety measures have been taken as provided in rule 59 which shall be submitted to In-charge Fire District before 24 hours of the programme.

(2)     The owner / organizer / erector of temporary structures such as mandap / shamiyana / tents / pandal shall display such declaration at a prominent place in the mandap / shamiyana / tent/ pandal.

 

Rule - 61. Verification of Fire Prevention and Fire Safety measures of temporary structure etc.

 

(1)     In order to verify the self declaration by the erector of mandap, shamiyana or tents or pandal, the Director or the Fire Station Officer not below the rank of Fire Station Second Officer in his area of jurisdiction, a fire officer as mentioned in Table given below as authorized by the Director may enter such mandap, shamiyana or tents or pandal or temporary structure in his area of jurisdiction to find out any shortcomings or deviation from the safety measures as claimed in the declaration form by owner/organizer of such event.

 

TABLE

 

(2)     On finding the shortcomings, the erector of the pandal shall be issued a notice in Form-A3 and Form-A10 regarding the shortcomings with direction to correct them within the next 04 hours from the time of receipt of such notice.

 

Rule - 62. Sealing of temporary structure etc for non compliance of fire prevention and fire safety provisions.

 

(1)     If the owner/organizer / erector of pandal, mandap, shamiyana or tents or temporary structure fails to execute or correct the shortcomings as pointed out by the inspection authority, the mandap, shamiyana, tents, pandal or temporary structure shall be declared unfit/unsafe from fire and safety point of view by the Incharge of fire district and/or sub district on the basis of fire station officer inspection report.

(2)     The report of the said pandal / mandap / shamiyana / tent being unsafe shall be sent by the In-charge of fire district to the Sub-Divisional Magistrate, in whose territorial jurisdiction the mandap, shamiyana or tents or pandal or temporary structure is situated, to seal the temporary structure.

(3)     On receipt of a report under rule 61 and sub-rule (2) of this rule, the Sub-Divisional Magistrate on getting an approval from the District Magistrate in this regard, shall give a notice served, to be served in such a manner as he may think fit and with a reasonable opportunity of showing cause, against the removal of encroachment or objects or goods likely to cause a risk of fire or obstruction to firefighting.

(4)     After giving the owner or occupier or erector, as the case may be, a reasonable opportunity of making representation under sub-rule(3) and having noticed the imminent danger to public at large on account of continued violation of the requirement of minimum fire and life safety measures, the Sub-Divisional Magistrate may make an order to seize, detain or remove such encroachments or objects or goods and also may seal such temporary structure.

(5)     The person charged with the execution of the order as made under subrule (4), shall forthwith make an inventory of the objects and goods which he seizes under such order; and shall, at the same time, give a written notice in this behalf to the person in possession of the said objects or goods at the time of seizure, that the same will be auctioned as therein mentioned if they are not claimed within the period stipulated in the said notice.

(6)     On the failure of the person, in whose possession the objects or goods were at the time of seizure, to claim the seized goods pursuant to notice given under sub-rule(5), the Sub-Divisional Magistrate and the In-charge of fire district or/and sub-district jointly shall sell them in accordance with the public auction policy of the State Government.

 

Rule - 63. Issuing of Fire Safety Certificate for the temporary structure erected or plan to be erected.

 

The Fire Safety Certificate for mandap, shamiyana or tents or pandal or any temporary structure erected or plan to be erected shall be issued by Fire Officer of Uttar Pradesh Fire and Emergency Services in the manner as given in the table below:

 

TABLE

 

 

Rule - 64. Supervision by two tier committee.

The following two-tier Committees shall be constituted in relation to the regular supervision and review of any proceedings under the Act and Rules and management of their ancillary matters:-

(A)     District Level Grievance Redressal and Monitoring Committee-

(1)     Action taken under the Act, including the proceedings of Approval and Cancellation of Fire Safety Certificate, grant of licence to act as a Qualified Agency, removal of objects or goods likely to cause the risk of fire, Appointment of Fire Safety Officer and the cases decided, shall be reviewed from time to time by the District Level Grievance Redressal and Monitoring Committee.

(2)     Essentially, the Fire Officers who have dealt a case under the Act and who are dealing the same shall be present with all the relevant records and information.

(3)     The said District Level Grievance Redressal and Monitoring Committee shall be constituted by the State Government of such fire officers as may be decided from time to time.

(4)     The Committee shall be empowered to take all necessary actions and to redress any complaint regarding the act of fire officers.

(5)     Minutes of the decisions taken and the review made in the said District Level Grievance Redressal and Monitoring Committee shall be compiled and sent to the Fire and Emergency Service Directorate Level Grievance Redressal and Monitoring Committee and the Home Department of the Government of Uttar Pradesh as soon as possible with the signature of the Chairperson of the said committee.

(B)     Directorate Level Grievance Redressal and Monitoring Committee-

(1)     Action taken under the Act, including review of the decisions taken by District Level Grievance Redressal and Monitoring Committee and grievances of stakeholders against the decision of District Level Grievance Redressal and Monitoring Committee, a Grievance Redressal and Monitoring Committee shall be constituted at Directorate level.

(2)     The Directorate Level Grievance Redressal and Monitoring Committee shall consider the quarterly review report of the District Level Grievance Redressal and Monitoring Committee and the action taken by it under this Act;

(3)     The disposed cases will be compulsorily reviewed by the Directorate Level Grievance Redressal and Monitoring Committee in every three months. If the Chairperson finds it expedient, he may convene the meeting even before the said period.

(4)     The said Directorate Level Grievance Redressal and Monitoring Committee shall be constituted as under.

(i)       Director, General, Uttar Pradesh Fire and Emergency Services - Chairperson;

(ii)      Director, Uttar Pradesh Fire and Emergency Services - Member;

(iii)     Joint Director, Uttar Pradesh Fire and Emergency Services - Member;

(iv)    In-charge Fire Region- Member.

(5)     The Committee shall be empowered to take all necessary actions and to redress any complaint regarding the act of fire officers.

(6)     Minutes of the decisions taken and the review made in the said Directorate Level Grievance Redressal and Monitoring Committee shall be prepared and sent to the Home Department of the Government of Uttar Pradesh as soon as possible with the signature of the Chairperson of the said Committee.

CHAPTER 10 COMPOUNDING OF OFFENCES

Rule - 65. Compounding of offences.

Under section-41 of the Act, the violation of the following shall be compounded to the limit of fine accrued therefor :

Provided that no compounding shall be applicable for omission of installation of mandatory provisions as required under rule 40 and 59;

 

CHAPTER 11 APPEAL

Rule - 66. Appeal.

(1)     The following officers as enumerated in the table below shall be the Appellate Authority for the purposes of section 45 of the Act.

(2)     An appeal to the First Appellate Authority under Section-45 of the Act shall be preferred in Form-A21and shall be accompanied by a copy of order or notice appealed against and by a fee of Rs.-1,000/- (Rupees one thousand only) through a bank draft drawn in favour of the Appellate Authority.

(3)     The First Appellate Authority shall consider all the circumstances of the case and after making necessary inquiry, shall pass such orders as it may deem just and proper.

(4)     In case the aggrieved person is not satisfied from an order of the First Appellate Authority, he may also prefer an appeal to the Second Appellate Authority within 30 days from the date of order appealed against, accompanied by a copy of the order of the First Appellate Authority and by depositing a fee of Rs. 5,000/- (Rupees five thousand only) through a bank draft drawn in favour of the Second Appellate Authority payable to concerned Drawing and Disbursing Officer.

(5)     The Second Appellate Authority shall consider all the circumstances of the case and after making necessary inquiry, shall pass such orders as it may deem just and proper and its order shall be final.

(6)     Form of Second Appeal to the Second Appellate Authority against an order of First Appellate Authority shall be preferred in Form-A22.

(7)     The authority which made the order or issued the notice on which the appeal was preferred shall give effect to the order passed by the Appellate Authority.

CHAPTER 12 TRAINING

 

Rule - 67. Establishment of Fire and Emergency Institute.

 

(1)     The State Government may maintain minimum one Uttar Pradesh State Fire and Emergency Training Institute and one or more regional Fire and Emergency Training Institutes.

(2)     The State Government may depute such fire officers of Fire and Emergency services of competent ranks and in such number for smooth functioning of the Uttar Pradesh State Fire and Emergency Training Institute and regional Fire and Emergency Training Institutes.

 

Rule - 68. Training Charges.

 

(1)     The external trainees who are not on the roll of Uttar Pradesh Fire and Emergency Services shall pay, at the time of admission, training charges as detailed in the Uttar Pradesh Fire and Emergency Services Training Manual through demand draft payable to the Commandant, Uttar Pradesh State Fire and Emergency Training Institute:

 

Provided that the trainees on the roll of Uttar Pradesh Fire and Emergency Service shall not be liable to pay training charges.

 

(2)     The Commandant, State Fire and Emergency Training Institute shall remit or cause to remit to the Director, Fire and Emergency Service at the end of each course the total sum of the training charges received under the heads of tuition fee, laboratory charges, fire ground operation charges and accommodation charges.

(3)     The Director, Uttar Pradesh Fire and Emergency Services shall maintain a separate head for remitting the training charges received and shall utilize the same for providing amenities like sports facilities (indoor and outdoor) and indoor recreation facilities to the trainees.

(4)     If any trainee decides to withdraw from the course before the date of closing of training schedule for any reason or is expelled from the course by the Principal/Commandant, State Fire and Emergency Training Institute, he shall not be entitled to refund of training charges remitted by him or part thereof.

(5)     On admission of an trainee to a course, if he is allotted accommodation, he shall be required to deposit a sum of rupees two thousand only as security deposit by way of a bank draft, drawn to the Principal, State Fire and Emergency Training Institute:

 

Provided that the trainees on the roll of Uttar Pradesh Fire and Emergency Service shall not be liable for payment of such Security deposit.

 

(6)     The aforesaid security deposit shall be refunded at the end of the course after verifying that all articles made available to the trainee are in good condition and no loss has been caused to the exchequer during the training due to his conduct.

 

Rule - 69. Training schedule of departmental employees.

 

(1)     All Fire Officers above the rank of Fire Station Officer shall undergo at least two refresher training sessions of minimum three days each with respect to fire engineering including fire management and administration skills at any reputed national/ international institute in every three years, including study tours and exchange programs to enhance the technical and professional acumen of the members of Fire and Emergency Service to various countries with advance and developed fire or other emergency services, and shall undergo at least seven days attachment with advance local/State fire service at international/ national level once in every five years.

(2)     All Fire officers of the rank of Fire Station Officer and below shall undergo at least one refresher training session of minimum three days with respect to fire engineering including fire management skills at any reputed national/ international institute in every five years, including study tours, exchange programs to enhance the technical and professional acumen of the members of fire and emergency service to various countries with advance and developed fire or other emergency services, and shall undergo at least fifteen days attachment with advance local/State fire service at international/ national level once in every seven years.

(3)     All the members of Uttar Pradesh Fire and Emergency Services shall undergo induction training program for a specific period and at the institutions, as mentioned in Uttar Pradesh Fire and Emergency Service Training Manual, at the time of their first joining in the department.

(4)     All the members of Uttar Pradesh Fire and Emergency Services shall undergo refresher induction training program for a specific period and at the institutions as mentioned in Uttar Pradesh Fire and Emergency Services Training Manual at the time of their joining on a higher position on promotion.

(5)     All the members of Uttar Pradesh Fire and Emergency Services shall undergo refresher induction training program for a specific period and at the institutions as mentioned in Uttar Pradesh Fire and Emergency Service Training Manual time to time.

 

Rule - 70. Training of Gazetted Officers of Fire and Emergency Service.

 

(1)     All newly appointed Gazetted Officers of the Uttar Pradesh Fire and Emergency Service shall undergo basic training of six months duration at the State Fire and Emergency Training Institute, Unnao or any other regional Fire and Emergency Training Institute, as the case may be, followed by three months training at the Uttar Pradesh Police Academy, Moradabad or any other professional institute of repute imparting fire and rescue training, one month administrative training at the Uttar Pradesh Academy of Administration and Management, Lucknow and two months field training at various Fire Services.

(2)     The State Government may, however, as per need send Fire Officers to conferences, seminars and training etc. at national and international forums for learning new technology and updating the standards of fire and emergency service in the state.

(3)     Subordinate officers/employees of the Uttar Pradesh Fire and Emergency service shall undergo training as decided by the Director General, Uttar Pradesh Fire and Emergency Service.

 

Rule - 71. Training Manual.

 

The Director General, Uttar Pradesh Fire and Emergency services shall publish Uttar Pradesh Fire and Emergency Service Training Manual within six months of the date of commencement of these rules.

 

CHAPTER 13 LEVY OF FIRE TAX, FEE AND OTHER CHARGES

 

Rule - 72. Levy of Fire tax.

 

Fire tax shall be levied on lands and buildings, on which property tax is levied, at the rate of one percent of the total amount of the house tax in the form of a surcharge or as decided by the State Government by an executive order. The same shall be recoverable as if it were arrear of land revenue.

CHAPTER 14 FIRE PREVENTION AND LIFE SAFETY FUND

 

Rule - 73. Fire Prevention and Life Safety Fund.

 

(1)     There shall be constituted a fund known as "Fire Prevention and Life Safety Fund". The proceeds of fire fees, tax and penalties (other than fines) recovered under the Act and these rules shall first be credited to the Consolidated Fund of the State and after deduction of the expenses of collection and recovery there from, under appropriation duly made by law in this behalf, be entered in and transferred to "Fire Prevention and Life Safety Fund".

(2)     The said fund shall be utilized for the welfare e.g. medical treatment, financial assistance etc., of the members of the Uttar Pradesh Fire and Emergency Services who are injured during firefighting and rescue operations and dependents of such members of Uttar Pradesh Fire and Emergency services who lost their lives during firefighting and rescue operations.

 

Rule - 74. Fire and Emergency Maintenance Fund.

 

(1)     There shall be a maintenance fund at the disposal of In-charge of the fire district and/or sub-district and Joint Director of Fire region for the repair and maintenance of firefighting equipment and utility vehicles of Fire and Emergency Services, such number of officers/employees as the State Government may decide to be necessary for repairing and maintaining fire-fighting vehicles, emergency service vehicles and equipments, specialized vehicles and equipments and utility vehicles etc. of the Uttar Pradesh Fire and Emergency Services.

(2)     The limit of such fund and the expenditure entitled to each officer shall be as per the order of the State Government.

 

CHAPTER 15 MISCELLANEOUS

 

Rule - 75. Hindi Order Book.

 

(1)     There shall be maintained a Hindi Order book in every district. In it will been entered every executive order concerning the internal financial matters of the Uttar Pradesh Fire and Emergency Service, e.g., orders regarding appointment, punishment, transfer, leave, posting etc. The same procedure shall be adopted at the Uttar Pradesh State Fire and Emergency Training Institute and at other field formations also.

(2)     The Hindi order book shall be written up daily by an officer not below the rank of Fire Station Second Officer and signed daily by the Officer In-charge of the fire district and /or sub-district or, in his absence, by the Officer In-charge next to in-charge of the fire district.

(3)     In-charge of the fire district will, on return to district, examine the entries and certify that he has checked them for the period of his absence.

(4)     The book will be retained for forty five years after its completion.

 

Rule - 76. General Diary/ Occurrence Book/Log Book.

 

Every Fire Station shall maintain a General Diary/ Occurrence Book/Log book. Entries and report of all kinds shall be entered therein immediately on the occurrence of each event to which they refer.

 

Rule - 77. Inquiry about origin or cause of Fire incident.

 

(1)     The State Government or the Head of Department (DirectorGeneral, Fire and Emergency Services) or Fire Officer as authorized by the Director - General or Joint Director of the region or In-charge of Fire District and/or subdistrict of Uttar Pradesh Fire and Emergency Services, as the case may be, may constitute a site investigation team or nominate Fire Officer for inquiring about the origin and cause of fire incident, if need arises through fire forensic lab established by the State Government and shall take such steps as may be necessary, so that fire incidents do not happen in future.

(2)     If any wrong doing is found on the part of the owner or occupier of the building or premise or temporary structure, the Fire Officer in whose jurisdiction the said building or premise or temporary structure falls shall start prosecution against the offenders in the competent Court of law as per provisions of the Act.

 

Rule - 78. Standby Duty for Fire protection and pumping charges for incident.

 

(1)     The State Government shall levy standby duty charges for such premises where Fire and Emergency Service has been called to render their services to prevent or effectively provide fire safety.

(2)     No such charges shall be levied for performing duty in program and functions of the State Government.

(3)     The State Government may levy fire-fighting and pumping charges for the extinguishing of outbreak of fire in non-residential buildings and premises in such manner as described in Schedule-V.

(4)     The owner or occupier of such buildings shall remit the charges within one week of occurrence of such incident failing which such charges shall be recoverable as if it were arrear of land revenue.

 

Rule - 79. Members of Fire and Emergency Service deemed to always be on duty except when on leave.

 

Every member of the Fire and Emergency Service shall for all purposes of this Act be deemed to always be on duty except when on leave.

 

Rule - 80. Calling of reports and statements.

 

(1)     The State Government, the Director General, the Director or any Chief Fire Officer may call for reports and statements from any Department or entity authority or local authority on any subject connected with the functions conferred on the State Government, the Director General, the Chief Fire Officer, as the case may be, by or under the Act and rules made thereunder including fire prevention, life safety and any emergency services.

(2)     Where any reports or statements are called for under this rule, the entity authority or local authority or any Department, as the case may be, shall furnish the same within the time specified by the State Government or the Director General, the Director or any Chief Fire Officer, as the case may be.

 

Rule - 81. Requisition of fire fighting and rescue resources from other station or Fire district during fire, Rescue and emergency calls.

 

(1)     The Officer In-charge of the fire incident can initiate a request for fire fighting and rescue resources for the purposes of these rules.

(2)     The Officer In-charge of a Fire Station acting as the commanding officer in response to the outbreak of a fire, rescue or emergency shall be authorized to initiate assistance of Fire Station within his area of jurisdiction and upon order of the superior Officer, of Fire Station beyond the areas of his jurisdiction.

(3)     Upon receiving a fire, rescue or emergency call as per sub rules (1) and (2), the Officer In-charge of a Fire Station shall dispatch the equipment, appliances and personnel or any portion thereof if he believes that after dispatching the required fire units, sufficient arrangements shall be available for tackling any emergency and he shall inform about the same to In-charge of fire district and/or sub-district.

(4)     Calls related to all other emergencies, unless otherwise specified by the State Government in the rules or in a notification, shall also elicit response by the Fire and Emergency Service in accordance with these rules.

(5)     The Officer In-Charge of a Fire Station shall maintain or cause to be maintained data of all such calls and responses to such calls and submit the same along with the action taken report to the higher authorities, or as and when asked by the higher authorities.

(6)     For purposes of this rule, superior fire officer arriving at incident site shall act as commanding officer of the incident site; and all other units, staff, equipments and appliances engaged in fire-fighting, rescue and emergency service operation shall work and function under his command.

 

Rule - 82. Declaration of Fire and Emergency Service to be an essential service to the community.

 

Without prejudice to the provisions of any other law on the subject for the time being in force, the Fire and Emergency Services shall be considered as an essential service to the community unless the State Government, may by notification, decide otherwise.

 

Rule - 83. Budget.

 

(1)     The Uttar Pradesh Fire and Emergency Service Headquarters shall prepare annual estimated budget for managing all affairs of Fire and Emergency Service and on the basis of that, the State Government shall allocate budget directly to the Uttar Pradesh Fire and Emergency Services Directorate.

(2)     The Uttar Pradesh Fire and Emergency Service Directorate shall then further allocate budget to the Office of Director General, Fire and Emergency Services, Officer In-charge of region, Officer In-charge of Class A district, Officer In-charge of class B district, Offices of Principals of State Fire and Emergency Training Institute and the regional training centers under the supervision and control of State Government.

 

Rule - 84. Proceeding of medical examination for the state of Intoxication and alcohol abuse etc. done by Officers and Employees of Uttar Pradesh Fire and Emergency Services.

 

(1)     Officers and all staff enrolled under the Act shall, if found in a state of intoxication, alcohol and drugs abuse which are banned officially in the State of Uttar Pradesh shall be brought down for medical examination to any nearby Government medical health center.

(2)     Officer In-Charge of a Fire Station shall record date, time, name of employee and his Government identification number of the Department in a slip and shall send the intoxicated employee to Government medical health center.

(3)     Medical Officer present at the Medical health center shall medically examine the intoxication of such employee and further give his report and prescription to the Officer In-Charge of a Fire Station.

(4)     Officer In-Charge of a Fire Station shall send the report of the employee concerned to the In-charge Fire Sub-District for disciplinary action.

(5)     It shall be the duty of Medical Officer, Government medical health center to act upon the report or slip or letter of Officer In-Charge of a Fire Station.

(6)     In case the Officer In-charge of a Fire Station is suspected of being intoxicated, the Chief Fire Officer or any other superior shall send slip or letter to Medical Officer of Government medical health center for medical examination and it shall be the duty of Medical Officer to medically examine him/her for intoxication and alcohol abuse.

(7)     Medical Officer shall then submit his report to Chief Fire Officer and in case if he found intoxicated, disciplinary proceedings shall be initiated against such intoxicated Officer.

 

Rule - 85. Departmental Technical Advisory Committee.

 

(1)     There shall be a Departmental Technical Advisory Committee consisting of Director as Chairperson, one Additional Director as Member-Secretary and one Joint Director as Member for providing technical advice in matters of technical difficulty or disputes arising from interpretation of Indian standards, National Building Code or any other Code and standards on technical matters.

(2)     Fire Officers and public may seek technical advice regarding their building or premises or temporary structure in the manner given in Form-A23 and the aforesaid committee shall give advice on the same within a month through online system.

 

Rule - 86. Auxiliary Fire and Emergency Service.

 

(1)     The Director General, Uttar Pradesh Fire and Emergency Services, may organize Auxiliary Fire and Emergency Service as a Volunteer service or as on a pattern as decided by the State Government for a specified period of time.

(2)     The Director General, Uttar Pradesh Fire and Emergency Services, may appoint outsiders, Home Guards and Civil Defence Volunteers for a specific period as members of Auxiliary Fire and Emergency Service with a view to fight fires and rescue people in their area and assist the fire and emergency service personnel in firefighting, life safety, rescue and other emergency service operations and take steps for public awareness to prevent fire.

 

Rule - 87. Other Agencies to assist on the occasion of fire, rescue or other emergency.

 

Subject to the provisions contained in the Act, on the occasion of fire, rescue or other emergency service operation, the Director or any Fire Officer as authorized by him as member in-charge of a Fire Station on the spot, if the situation requires, can:-

 

(i)       generally take such measures as may appear necessary like requisitioning police personnel, Magistrate for maintaining peace and law and order at the site office or rescue operation for protection of fire appliances and preservation of life and property;

(ii)      take assistance and co-operation from all Government Agencies like Health, Public Works Department, Public Health Department, Engineering Organization, Municipal Corporation and Departments of Revenue, Agriculture, Veterinary, Forest and Excise who shall extend the cooperation with resources available at their disposal on the requisition of Officer In-charge of a Fire Station for effective execution of fire-fighting, rescue and salvage operation;

(iii)     requisition fire-fighting equipment, and it will be lawful duty for all private and Government bodies to provide the available fire-fighting equipment at their disposal;

(iv)    file requisition with the Collector and the District Magistrate or the Sub-Divisional Magistrate, who shall hire equipment or machineries, as required, for effective fire-fighting, rescue and salvage operations.

 

Rule - 88. Notice to pay the charges for the services rendered by the State Fire and Emergency Services.

 

Where the State Government has provided the services for fire-fighting, rescue, other emergencies and deployment of Fire and Emergency Service vehicles for standby duty, the In-Charge of fire district may issue notice requiring the owner or the occupier of the building or premises or temporary structure, to pay the amount for the expenses incurred for rendering the aforesaid services as State Government may provide through executive order or instructions.

 

Rule - 89. Extraordinary Pension.

 

The dependents of members of Uttar Pradesh Fire and Emergency Services who have lost their lives during firefighting / rescue operations / accidents on duty etc., shall be provided with extraordinary pension in line with the provisions of Uttar Pradesh Police Extra Ordinary Pension Rule-1961(as amended from time to time).

 

Rule - 90. Writing of confidential Reports of fire Officers.

 

The Annual Confidential Reports of various ranks of Fire Officers shall be written by such fire officers of competent ranks as decided by the State Government from time to time.

 

CHAPTER 16 GENERAL MEASURES FOR FIRE PREVENTION

 

Rule - 91. Fire and Emergency Service response to be an Emergency.

 

The Fire and Emergency Service response to an emergency arising due to an outbreak of fire or any other emergency requiring fire and emergency service intervention shall be carried out in accordance with the directions given by the In-Charge of Fire District or any other Superior Officer as per situation and requirement.

 

Rule - 92. Issuing of Fire Report.

 

(1)     A fire report shall be made available on the online portal of fire and emergency service within two weeks of the date of occurrence of fire. The owner or occupier whose property was affected by fire or otherwise, by whatever way may obtain the copy of report from the online portal of Fire and Emergency Service after payment of Rs-50/- and pumping charges, if applicable as per Schedule-V.

(2)     Fire report in Form-FR1 shall issued by the in-charge of fire district and/of sub-district to the applicant through Uttar Pradesh Fire Service online portal.

(3)     In case owner or occupier requires any change in facts reported in the fire report Form-FR1, he shall make an application to the district Chief Fire Office.

 

Rule - 93. Duties and responsibilities of Fire Officers and staff.

 

Subject to the provisions of the Act and the rules made thereunder, the Director General, Fire and Emergency Services, with the approval of the State Government, shall have the power to enumerate the duties to be performed and responsibilities of the personnel of Fire and Emergency Services.

 

Rule - 94. Report of damage caused to premises during firefighting and assessment and payment of compensation.

 

For settling the matter regarding damage and compensation as given under section 17 (c) and 34 of the Act ,the said matters shall be referred to the following Committee by the In-Charge of fire district:-

 

(i)       Additional District Magistrate as nominated by the District Magistrate - Chairperson;

(ii)      In-charge of Fire District - Member Secretary;

(iii)     Senior representative of local authority /entity authority - Member;

(iv)    Engineer of senior scale from Public Works Department or Aawas Vikas Parishad or Jal Nigam Uttar Pradesh - Member.

 

Rule - 95. Report of accident to fire officer or fire personnel or other staff during fire or emergency and payment of compensation.

 

The Fire Officer In-Charge of fire shall submit a report of any accident which has occurred during such fire-fighting or rescue operations or emergency operations to the Chief Fire Officer and other superior Fire Officers immediately, and the compensation payable and/or funeral expenses of any fire officer or fire personnel or other staff in the case of an accident, payable to their dependents in the case of death or permanent disability, shall be such as may be determined by the Director General, Fire and Emergency Service with the approval of the State Government, as the case may be.

 

Rule - 96. Terms for securing personnel or equipment or both for firefighting purposes.

 

The terms on which the Director General, Fire and Emergency Services or any other Fire Officer authorized by State Government may secure, by agreement, firefighting equipment or personnel from any person who employs and maintains personnel or equipment or both, for firefighting purposes, shall be as follows:-

 

(i)       As soon as may be, after the fire fighting operation is over, the Fire Officer In-Charge of the fire fighting operation shall relieve the personnel or equipment so secured and restore the same to the person, firm institution or individual from whom the services of personnel and possession such equipment were secured.

(ii)      If any injury is caused to any personnel or any damage is caused to any equipment and the employee or the owner of the equipment, as the case may be, demands any compensation separately in respect thereof, and no agreement can be reached, the matter shall be referred to the State Government for determination and the decision of the State Government shall be final.

 

Rule - 97. Rewards.

 

(1)     The Gazetted Officers of various ranks of fire services may sanction rewards by way of certificate or cash rewards or both to the personnel of Uttar Pradesh Fire and Emergency Service for meritorious performance of duties, to the ranks subordinate to them in their area of jurisdiction as the State Government may decide from time to time.

(2)     The rewards to the members of Uttar Pradesh Fire and Emergency Service under sub-rule(1) shall be recorded in the Service Book in green ink by the authority granting such reward.

 

SCHEDULE-I

 

STRUCTURE OF VARIOUS OFFICES IN FIELD FORMATION

 

1.0 Cells/Sections at Fire Station , Uttar Pradesh Fire and Emergency Service

 

2.0 Field Operation Structure of U.P. Fire and Emergency Service

 

 

SCHEDULE-II

 

MINIMUM FACILITIES REQUIRED FOR FIRE STATION

 

(1)     Probable list of equipments at Rural Area Fire Station:-

(2)     Probable list of equipments at Urban Area Fire Station:-

(3)     Probable list of equipments at Industrial Area Fire Station.

 

 

SCHEDULE-III

 

(Badges of Ranks in Fire Service)

 

UTTAR PRADESH FIRE AND EMERGENCY SERVICE UNIFORM REGULATIONS 2024

 

1.        Badges of Ranks, Peak Cap, Collar Patches and Hemet Markings.- The Badges of Ranks, Peak Cap, Collar Patches and Hemet Markings for various posts in Uttar Pradesh Fire and Emergency Services shall be as per the table below:-

2.        Car Flag and Star Plate. -

(1)     The staff car used by the Director General and Director shall have displayed on the bonnet a flag made out of red blue blazer cloth and star plate on front and rear side bumper of the staff car as applicable to DGP and ADGP respectively.

(2)     The staff car used by the Additional Director and Joint Director shall have displayed on the bonnet a flag made out of red blue blazer cloth and star plate on front and rear side bumper of the staff car as applicable to IGP and DIGP respectively.

 

SCHEDULE-IV

 

Procedure of response to fire and/or emergency call

 

The turnout from fire station shall be as following:

 

 

SCHEDULE-V

 

(See rules 79, 93)

 

Charges for providing/hiring Fire and Emergency Service Resources

 

1.        Charges payable by non-residential buildings: Buildings /establishments other than those mentioned in rule 35 (3) shall be charged as per the table below against deployment of fire and emergency resources in emergency situation and/or stand by duty:-

 

TABLE-1

 

2.        Charges for hiring resources from local authorities by the U.P. Fire and Emergency Services : Following charges shall be payable to the local authority from which the resources have been taken over from:-

 

TABLE-2

 

 

 

SCHEDULE-VI

 

Inspecting, Reviewing and Issuing Authority for Fire Safety Certificate issued by Uttar Pradesh Fire and Emergency Service:

Note: The Approving Authority shall have the authority to cancel the Fire Safety Certificate issued upon notice, by any means, of non-compliance of fire safety and fire protection systems in the building / premises.

 

 

SCHEDULE-VII

 

CLASSIFICATION OF BUILDINGS FOR APPOINTMENT OF FIRE SAFETY OFFICER

 

Fire Safety Officers as given below shall be appointed for different class of buildings as listed below:

 

 

FORM- A-1

 

AGREEMENT FOR MEETING WATER DEMAND AND OTHER RESOURCES

 

No. Dated

In line with the provisions of the Uttar Pradesh Fire and Emergency Services Act, 2022, section -19 and rules made thereunder, I .......................... (designated fire officer as defined in rule).......................... desires to enter an agreement with you (Name of occupier/owner) .......................... (premises/building) .......................... for borrowing the resources, at the time of emergency occurred, required for handling emergency situation on rates as defines in rules, under your possession within 30 minutes of receipt of message from me or my behalf by any fire officer not below the rank of In-charge Fire station second Officer;

(a)      ----------------------------------------------------------------------------------------

(b)      ----------------------------------------------------------------------------------------

(c)      ---------------------------------------------------------------------------------------

(d)      ----------------------------------------------------------------------------------------

(e)      ----------------------------------------------------------------------------------------

Place : (Seal & Signature of Authorized Fire Officer)

Date : U.P. Fire and Emergency Service

Declaration

I.......................... (Owner /occupier premises /building) .......................... do hereby give my consent to provide the mentioned resources as and when required by you and other fire officer on your behalf.

I.......................... (Owner /occupier premises /building) .......................... do hereby consented provide the mentioned resources as and when required by you and other fire officer on your behalf on chargeable basis as prescribed under rule or free of cost .

Place : (Name & Signature of Owner/occupier)

Date :

FORM- A-2

 

NOTICE FOR TAKING OVER RESOURCES

 

No. Dated

In line with the provisions of the Uttar Pradesh Fire and Emergency Services Act, 2022, section-19 and rules made thereunder, I .......................... (designated fire officer as defined in rule) .......................... hereby takeover the resources, for tackling the emergency situation, under your possession (Name of occupier/owner).......................... (premises/building).......................... on (date).......................... at (time).......................... ;

(a)----------------------------------------------------------------------------------------

(b)----------------------------------------------------------------------------------------

(c)----------------------------------------------------------------------------------------

(d)----------------------------------------------------------------------------------------

(e)----------------------------------------------------------------------------------------

Place : (Seal & Signature of Authorized Fire Officer)

Date : U.P. Fire and Emergency Service

FORM - A 3

 

NOTICE FOR ENTRY AND INSPECTION

 

Notice No.-

To,

___________________________

___________________________

I, ________________________________________empowered under the Uttar Pradesh Fire and Emergency Services Act, 2022 (U.P. Act no. 16 of 2022) and sub-rule (1) of rule 17 of the Uttar Pradesh Fire and Emergency Service Rules, 2024, do hereby give you notice that on expiry of not less than three hours from the time of service of this notice upon you this__________ date at ______________ time, I shall enter and inspect your building / premises bearing No. __________ located at ________________ for the purpose of ascertaining the adequacy and contravention of fire prevention and life safety measures as required to be provided by or under the provisions of the said Act.

Since you are in this building / premises, I hereby give you this notice that you are at liberty to withdraw therefrom before the aforesaid entry and inspection and you may withdraw now, if you desire to do so.

Signature

Name and Designation of the InspectingOfficer.

Place:

Date:

FORM-A 4

 

Certificate by the Licensed Qualified third party Agency for compliance of the Fire Prevention and Life Safety Measures.

DECLARATION

 

Certified that I/We have executed installation/maintenance/.......................... job towards compliance in relation to Fire Prevention and Life Safety Measures to be provided/maintained and performed other related activities required to be carried out, in the following building or premises, as required under the provisions of the Uttar Pradesh Fire and Emergency Service Act, 2022 (U.P. Act no. 16 of 2022).

 

Description and Location of Building or Premises

 

Following Fire Prevention and Life Safety Measures jobs have been undertaken by me/us:

We hereby declare that above said jobs and related activities, which I /we have executed / performed, are in conformity with Section 26 of the Act. No deviation has been taken in compliance of Fire safety and Life safety jobs (mentioned above).

 

The above mentioned systems/equipments shall be maintained by me/us w.e.f. .................to.................

 

Place: Seal & Signature

 

Date:

 

Name of the Licensed Qualified third party agency

 

Licence No:

 

CERTIFICATION

 

Certified that I/We have got done the installation/maintenance/................. job towards compliance in relation to Fire Prevention and Life Safety Measures and other related activities required to be carried out, in our building / establishment .................................. under strict supervision and as required under the provisions of the Uttar Pradesh Fire and Emergency Service Act, 2022 (U.P. Act no. 16 of 2022) through the Licensed Qualified third party agency bearing Licence No. --------------,.

 

All the Fire Prevention and Life Safety Measures installed are in best operational condition to the best of my knowledge and belief.

 

The above installed fire safety and/or life safety systems/equipments shall be maintained by me/us / the qualified third party agency bearing Licence No. --------------w.e.f. .................to.................

 

 

FORM-A-5

 

APPLICATION FOR LICENCE TO ACT AS QUALIFIED THIRD PARTY AGENCY

 

To,

The Director General

U.P. Fire and Emergency Service

Sub: - Application for Licence to act as Licensed Qualified third party Agency

The undersigned hereby applies for grant of or renewal of Licence to act as a Licensed Qualified third party agency for undertaking and executing the work of providing installation of equipments and maintenance of fire prevention and life safety measures in any place, building or part thereof situated in the state of Uttar Pradesh.

The particulars regarding the Agency are given below:-

Note : Refer table E1 of the rule.

 

I/We certify that I/We have not been and will not get myself or ourselves registered as contractor in the department under more than one name.

 

Thanking you,

 

Yours faithfully

 

FORM-A 6

 

Licence to act as a Licensed Qualified third party agency for Fire Prevention and life Safety Measures

 

Licence No. Date:

Licence is hereby granted / renewed under the provisions of sub-section (5) of section 26 of the Uttar Pradesh Fire and Emergency services Act, 2022 (U.P Act no. 16 of 2022) to M/s/Mr./Mrs.____________ having their registered office at _______________________________________ ________________________________________ to act as Licensed Qualified Agency for the purposes of the said Act for execution of the fire prevention and life safety measures installation/maintenance job of category A/B/C/D/E establishments situated in any part of Uttar Pradesh.

Subject to the provisions of sub-section (5) of section 26 of the Act, the licence will be valid for a period from ________to ________.

Place : (Seal & Signature of Issuing Authority)

Date : For Director General

U.P. Fire and Emergency Service

FORM-A7

 

Notice to licensed qualified third party agency for suspension or cancellation of licence

 

To,

______________________

______________________

WHEREAS a Licence to act as a Licensed Qualified third party Agency for the purposes of the Uttar Pradesh Fire and Emergency Services Act, 2022 (U.P. Act no. 16 of 2022), being a licence No. __________dated _______________ has been granted / renewed in the name of and the licence so granted / renewed was subject to the provisions of section 26 of the said Act and the conditions of license, specified in rule 43, 46, 47 and 53 of the Uttar Pradesh Fire and Emergency Service Rules, 2024;

AND WHEREAS it is noticed that you are guilty of the following acts, namely:-

(1) ___________________________________________

(2) ___________________________________________

(3) ___________________________________________

(4) ___________________________________________

(5) ___________________________________________

(6) ___________________________________________

Now THEREFORE , in exercise of the powers conferred on me by sub-section (5) of section 26 of the said Act, I, hereby call upon you to show cause in writing, within a period of 15 days from the receipt of this notice as to why the licence so granted/ renewed in your favour should not be suspended or cancelled or penal action shall be initiated.

Place : (Seal & Signature of Issuing Authority)

Date : For Director General

U.P. Fire and Emergency Service

FORM-A 8

 

Bi-annual declaration of owner/occupier for compliance of the Fire Prevention and Life Safety Measures

 

DECLARATION

1.        We are provided the Fire Safety Certificate (Final/Renewal) No. ------------------------------------ dtd. --------------, for our/my establishment situated at address---------------------------------------- -------- under occupancy category-------------, having validity upto-------------

2.        We/I have got installed all the Fire Prevention and Life Safety Measures as instructed vide issued Fire Safety Certificate, through qualified third party agency having licence No. ----------

3.        I/we am/are maintaining all the Fire Prevention and Life Safety Measures as instructed vide issued Fire Safety Certificate, in perfectly working condition as per prevailing norms through qualified third party agency having licence No. ---------------- w.e.f.------------.

4.        I/we have got the Electrical Safety Audit done from M/s---------------------------------- vide certificate No. -------------------------- dtd.---------------valid up to -------------------- for our/my premises mentioned above.

5.        I/we have …….No. of lift/lifts installed in our/my premises. Safety Audit of lifts got done from M/s---------------------------------- vide certificate No. -------------------------- dtd.------------- valid up to -------------.

6.        I/We have engaged Mr.-------------------------, as Fire Safety Officer for our/my premises mentioned.

I/We further declare that all the conditions for our/my buildinges / premises as under the provisions of the Uttar Pradesh Fire and Emergency Services Act, 2022 (U.P. Act no. 16 of 2022), have been compiled.

Date : (Name of Owner/Occupier)

CERTIFICATION

 

I/We certify that installations in the above mentioned buildings /premises are maintained, in good repair and efficient conditions during the period ____________ as under the provisions of the Uttar Pradesh Fire and Emergency Services Act, 2022 (U.P. Act no. 16 of 2022). The installation/maintenance of systems/provisions in said building have been carried out by me/us w.e.f.--------------.

 

Place : Seal & Signature

 

Date : (Name of qualified third party agency)

 

Licence No.

 

FORM-A 9

 

Certificate of Enrollment of Fire Safety Officer

 

No.

Passport size

photograph of the

member attested

by authorized Fire

Officer

Certified that Shri .....................son/daughter of Sh. ----------------, resident of ----------------

Whose photograph appear on the right corner, has been enrolled as Fire Safety Officer under section 28 of The Uttar Pradesh Fire and Emergency Services Act, 2022 (U.P. Act no. 16 of 2022) with effect from----------------. His Enrolment No. is ..................... Shri------------------------ has been appointed by the owner/occupier Mr./Mrs./Ms.----------------- for his/her/their building / premises-------------------------------.

Date: Seal & Signature

Place: Name and Designation of competent Fire Officer

FORM-A 10

 

Notice No..

 

Notice regarding inadequacies or contraventions regarding Fire Prevention and Life Safety measures noticed during inspection.

 

To,

__________________

 

Vide notice No._______________ dated _______________ under the Uttar Pradesh Fire and Emergency Services Act, 2022 (U.P. Act no. 16 of 2022), Sh./Mrs./Ms. --------------------------, Designation---------------------- has inspected your premises/building/temporary structure situated at ----- ------------------------------------------------------, on dated------------------,Time-------------------, being used for the occupancy ------------------, for the purpose of ascertaining the adequacy or contravention of fire prevention and life safety measures that are provided or are required to be provided.

 

Inadequacy or contraventions noticed in the building or premises or temporary structure with respect to minimum standards of fire prevention and fire safety measures as specified in the rules during inspection are as under,-

 

(1)------------------------------------------------------------------------------------------------------------

(2)------------------------------------------------------------------------------------------------------------

(3)------------------------------------------------------------------------------------------------------------

(4)------------------------------------------------------------------------------------------------------------

(5)------------------------------------------------------------------------------------------------------------

(6)------------------------------------------------------------------------------------------------------------

(7)------------------------------------------------------------------------------------------------------------

(8)------------------------------------------------------------------------------------------------------------

---------------------------------------------------------------------------------------------------------------------

Therefore, in exercise of the powers conferred by the said Act, I hereby direct you to undertake the adequate corrective measures on above mentioned inadequacy or contraventions noticed within ________ days after receipt of this notice and report the compliance in this regard within-----------days to the undersigned.

 

Seal & Signature

 

Name and designation of the Competent officer.

 

Place:

 

Date:

 

FORM-A 11

 

APPLICATION TO GRANT FIRE SAFETY CERTIFICATE

 

To

 

The In charge Fire and Emergency Service,

 

District ------------------------

 

Uttar Pradesh.

 

Sub: Application for grant of Fire Safety Certificate of..................... (address of building/premises).

 

Sir,

 

This is to inform you that a Fire Safety Certificate (Provisional/final/Renewal) needs to be issued for ..................... (name of the building /premises) at ..................... (address) comprised of ..................... basement (s) and ..................... (upper floors) proposed to be or owned /occupied by ..................... (name of the company/name of the owner/occupier) and having/shall have occupancy as ..................... In this connection, it is submitted that all the Fire Prevention and Fire Safety measures mandatorily required under section 26 of the Uttar Pradesh Fire and Emergency Services Act, 2022 or as recommended by you vide letter no. -------dated---------have been /shall be proposed/provided in the building/premises. Following have been enclosed along with the application:

 

(a)      Duly filled checklist for building/premises and Fire Prevention & Fire Safety measures.

(b)      Certificate issued by qualified third party agency.

(c)      Appointment letter of Fire Safety officer(s) appointed/to be appointed.

(d)      Certificate of Electrical Safety of building/premises.

(e)      Safety Certificate of lifts.

(f)       Copy of last Fire Safety Certificate issued.

(g)      Other.....................

You are requested to kindly take action as necessary for grant of Fire Safety Certificate for occupancy of the building/premises.

Place:

Date: (Name and Signature of the Applicant)

Address----------------------------

E-mail ID--------------------------

Mobile No. --------------------------

FORM-A 12

 

FIRE SAFETY CERTIFICATE

 

(Provisional)

 

No. Dated:

Certified that the..................... (name of the building or premises) at ..................... (address) comprised of ..................... basement(s) and ..................... (upper floors) proposed to be owned/occupied by .......................................... (name of the company/name of the owner/occupier), are hereby proposed to provide the fire prevention and fire safety requirements in accordance with section 26 of the Uttar Pradesh Fire and Emergency Services Act, 2022 and the verification of submitted drawings/maps/documents etc., of and site inspection of proposed building/premise has been carried out by (the officer/officers concerned of Fire and Emergency Service) ..................... on ..................... (date of inspection).

And that the building/premises is granted Provisional Fire Safety Certificate with effect from ------- for a period of ............. years in accordance with rules framed under this Act for Provisional Fire Safety Certificate and subject to compliance of any specific conditions laid down by the issuing officer.

Date: Seal &Signature

Place: Name and Designation of competent Fire Officer

Computer ID.....................

Note: This Fire Safety Certificate is certifying the presence of fire protection and life safety measures in order to minimize the life and property damage. It is mandated by the relevant code and standards applicable to the occupancy of the building or premises, for which it is issued and is based on height , covered area as shown in the uploaded documents. It is liable to be cancelled, if uploaded information is found incorrect. It shall not be considered for certifying -land use, ownership or legal status of the building or premises etc.

 

ENDORSEMENT

 

The Provisional Fire Safety Certificate No. .......................................... issued by Fire and Emergency Service stand cancelled and annulled due to .........................................................................................................

...................................................................................................................................................

....................................................................................(reasons to be recorded).

 

Date: Seal &Signature

 

Place: Name and Designation of competent Fire Officer

 

FORM-A13

 

FIRE SAFETY CERTIFICATE

 

(Final/Renewal)

 

No. Dated:

 

Certified that the............................................................... (name of the building or premises) at ..................... (address) comprised of..................... basement(s) and ..................... upper floors) proposed to be owned/occupied by..................... (name of the company/name of the owner/occupier), have complied with the fire prevention and fire safety requirements in accordance with section 26 of the Uttar Pradesh Fire and Emergency Services Act, 2022 and the same have been verified by (the officer/officers concerned of Fire and Emergency Service)..................... on ..................... (date of inspection).

And that the building/premises is granted Final /Renewal Fire Safety Certificate with effect from------------for a period of ............. years in accordance with rules framed under this Act for Final /Renewal Fire Safety Certificate and subject to compliance of any specific conditions laid down by the issuing officer.

 

Date: Seal &Signature

 

Place: Name and Designation of competent Fire Officer

 

Computer

 

ID.....................

 

Note: This Fire Safety Certificate is certifying the presence of fire protection and life safety measures in order to minimize the life and property damage. It is mandated by the relevant code and standards applicable to the occupancy of the building or premises, for which it is issued and is based on height , covered area as shown in the uploaded documents. It is liable to be cancelled, if uploaded information is found incorrect. It shall not be considered for certifying -land use, ownership or legal status of the building or premises etc.

 

ENDORSEMENT

 

The Final /Renewal Fire Safety Certificate No. ..................... issued by Fire and Emergency Service stand cancelled and annulled due to .....................(reasons to be recorded).

Date: Seal &Signature

 

Place: Name and Designation of competent Fire Officer

 

FORM-A 14

 

RISK CATEGORY OF OCCUPANCIES (INCLUDING FIRE RISK)

 

 

FORM-A 15

 

NOTICE FOR REMOVAL OF OBJECTS OR GOODS LIKELY TO CAUSE THE RISK OF FIRE

 

Notice No.--------

To,

Shri.

____________________

____________________

I,----------------------------, nominated inspecting authority u/provisions of the Uttar Pradesh Fire and Emergency Services Act, 2022 (U.P. Act no. 16 of 2022), have inspected your premises/building situated at------------------------------------------------------------------------------------------------------------------ ------------------------, on dated----------------.

And whereas, on inspection of the aforesaid building /premises, it is noticed that the objects/ goods/conditions mentioned are such as are likely to cause risk of fire and are required to be removed/set right, as the case may be.

1. ----------------------------------------------------------------------------------

2. -----------------------------------------------------------------------------------

3. -----------------------------------------------------------------------------------

4. -----------------------------------------------------------------------------------

5. ------------------------------------------------------------------------------------

Now, therefore, in exercise of the powers conferred on me under the Uttar Pradesh Fire and Emergency Service Act, 2022 (U.P. Act no. 16 of 2022) hereby give you notice that you shall forthwith remove/set right the said objects /goods/conditions, as the case may be and submit the report in respect of your, having done so to the undersigned within ....................days.

Place:

Date:

Signature

Name and Designation of

The Fire Officer competent to issue notice

FORM-A 16

 

Inspection Report

 

Inspection Report No.:-

Dated:-

------------------------------------------------------------------------------------------------------------------------------ Upon entered in the premises/building/temporary structure of Sh./Smt./Ms./Ms------------- situated at ----------------------------------------------- on dated--------------,Time-----------------,being used for the occupancy ------------------,for the purpose of ascertaining the adequacy or contravention of fire prevention and life safety measures that are provided or are required to be provided in the said building or premises or temporary structure by or under the provisions under the Uttar Pradesh Fire and Emergency Services Act, 2022 (U.P. Act no. 16 of 2022).

Inadequacy or contraventions noticed in the building or premises or temporary structure with respect to minimum standards of fire prevention and fire safety measures as specified in the rules during inspection are as under,-

(1)------------------------------------------------------------------------------------------------------------

(2) ------------------------------------------------------------------------------------------------------------

(3)------------------------------------------------------------------------------------------------------------

(4)------------------------------------------------------------------------------------------------------------

(5)------------------------------------------------------------------------------------------------------------

(6)------------------------------------------------------------------------------------------------------------

(7)------------------------------------------------------------------------------------------------------------

(8)------------------------------------------------------------------------------------------------------------

-------------------------------------------------------------------------------------------------------------------

Signature and Seal

Name and designation of the

Inspecting officer

FORM-A 17

 

PANCHNAMA

 

Case No. ______________

Place _________________

Date _________________

Time _________________

1.        Name and address of Owner/occupier __________________________

2.        Name and address of the person present__________________________

3.        Name and Address of the Panchas:

A.        (a) Shri/Smt.______________________________

(b) S/o.D/o./W/o. __________________________

(c) Resident of ____________________________

(d) Age (Years) ___________________________

(e) Occupation____________________________

B.        (a) Shri/Smt.______________________________

(b) S/o.D/o./W/o. __________________________

(c) Resident of ___________________________

(d) Age (Years) ___________________________

(e) Occupation ____________________________

We, the above Panchas are on this day _________________________ called by Shri/Smt. __________________________________ designation Place ________________ to _________________________ witness the act of seizing of certain objects or goods from _______________________________________________ address of the building/premises/temporary structure which were possessed and exposed in the premises/building/temporary structure of the owner/occupier. In our presence, the said.____________________________________ (name and designation of the officer) seized the following mentioned objects/goods which we testify to be correct.

Sl. No. Place from where seized Particulars  of seized objects or goods  Quantity Reasons for seizure and detention                                        

 

The Panchnama is read over and explained to us and it is correct account of when we saw.

Signature of Panchas: (Signature of the Authority seizing the goods)

 

(1)     _____________________________

(2)     _____________________________

Received the copy of Panchnama. Signature of the owner/occupier

 

FORM-A 18

 

(Form of Declaration by Erector of Temporary Structure)

 

DECLARATION BY ERECTOR OF TEMPORARY STRUCTURE UNDER THE ACT

 

I ............................... (name of the erector of temporary structure) having registered office at ............................... do hereby declare that the temporary structure erected /to be erected at ............................... measuring............................... meters (covered area), shall remain in place with effect from ............................... to ............................... and that Fire Prevention and Fire Safety measures as required under the provisions of the Uttar Pradesh Fire and Emergency Services Act, 2022, have been/shall be provided therein and further that the complete erection of temporary structure and electrical wiring and electrical services are in conformity with the standards.

 

Also, it is declare that no storage/use of the flammable liquid or gases is done in the temporary structure and that for electrical wiring, equipment and electrical services etc., Electrical Safety Certificate No. ............................... has been /shall be obtained from ............................... (Competent authority as per Indian Electricity Rules).

 

I, also, declare that following trained fire fighting staff shall remain on duty during the occupancy of the temporary structure:

 

(a)      .............................................................................................

(b)      .............................................................................................

(c)      .............................................................................................

Place:

Date: (Name and Signature of the Applicant)

 

Address---------------------------------

 

E-mail ID-----------------------------

 

Mobile No. --------------------------

 

FORM-A 19

 

Notice for Disconnection of Power Supply

 

Notice No.--------

 

To,

 

The Chief Engineer (Electricity Distribution)

____________________

____________________

------------------------------------------------------------------------------------------------------------------------------ Upon receipt of non-compliance report of the provisions of the Uttar Pradesh Fire and Emergency Services Act, 2022 (U.P. Act no. 16 of 2022), by Shri............................... at his building/premise situated at ............................... and failure of the owner/occupier to comply the defects/objections etc., the said building/premise has become unsafe in view of Fire and Life Safety.

 

I............................... (Designation)............................... competent authority under the provisions of the Uttar Pradesh Fire and Emergency Services Act, 2022 (U.P. Act no. 16 of 2022), hereby give you the notice to disconnect the power supply and takeover all resources being used for power supply and use at the said premises of Shri............................... within 03 hours of receipt of this notice.

 

Place:

 

Date:

 

Signature

 

Name and Designation of

 

The Fire Officer competent to issue notice

------------------------------------------------------------------------------------------------------------------------------

Certification

The provisions of fire and life safety as per the Uttar Pradesh Fire and Emergency Services Act, 2022 (U.P. Act no. 16 of 2022), by have been compiled by Shri............................... at his building/premises, situated at ............................... Thus, power supply of the said building/ premise may be resumed.

Place:

Date: Signature

Name and Designation of

The Fire Officer competent to issue notice

FORM-A 20

 

(FORM OF FIRE REPORT)

 

1.        Current date.

2.        Fire Report Number.

3.        Operational jurisdiction of Fire Station.

4.        Information received from.

5.        Name of the caller.

6.        Phone number of the caller.

7.        Full address of the incident place.

8.        Date of receipt of call.

9.        Time of receipt of call.

10.     Time of departure from Fire Station. Approximate distance from Fire Station.

11.     Time of arrival at Fire Scene.

12.     Details of death(s).

13.     Nature of call.

14.     Date of leaving from fire scene.

15.     Time of leaving from fire scene.

16.     Type of occupancy.

17.     Occupancy details in case of others.

18.     Category of fire.

19.     Probable Cause of Fire20. Type of building.

20.     Building details in case of others.

21.     Details of affected area.

22.     Details if injury.

23.     Details of death(s) and Life saved

24.     Detail of Loss, Property Saved

25.     Remark and Proper Detail of incident Fire Officer as authorized by Director Disclaimer:

 

This is a computer generated report. Neither department nor its associates, information providers or content providers warrant or guarantee the timeliness, sequence.

 

FORM-A 21

 

FORM OF APPEAL TO THE FIRST APPELLATE AUTHORITY

 

Appeal No. ...............................of 20...............................

Appellant:

 

Shri............................... Son of Shri............................... resident of ............................... Versus

 

Fire Officer/Director/Sub Divisional Magistrate/others-Respondent Appeal under Section 45 of Uttar Pradesh Fire and Emergency Services Act, 2022 (U.P. Act no. 16 of 2022) against the notice /order of Shri ............................... Fire Officer/ Sub Divisional Magistrate/Director /Others dated: ...............................

 

Sir,

 

The Appellant respectfully showeth as under:-

 

1.        Statement of facts.

2.        Ground of Appeal.

3.        Fee of Rs. 1000/- has been paid vide receipt No............................... dated ...............................

4.        Appeal is within time.

5.        No other Appeal or any matter relating to the subject matter of this appeal is pending in any court of law.

6.        Relief claimed.

Place:

Date:

Signature of Authorized representative, if any.

------------------------------------------------------------------------------------------------------------------------------

VERIFICATION

I ............................... the appellant do hereby declare that what is stated above is true to the best of my personal knowledge and belief and that I have not suppressed any material facts.

Place:

Date:

Signature of Authorized representative, if any.

-------------------------------------------------------------------------------------------------------------------------

Verified today, the ...............................day
of...............................20...............................

Signature of Appellant

FORM-A 22

 

FORM OF SECOND APPEAL TO THE SECOND APPELLATE AUTHORITY

 

Appeal No. ...............................of 20...............................

Appellant:

Shri............................... Son of Shri............................... resident of ............................... Versus

Fire Officer/Director/Sub Divisional Magistrate /others-Respondent Appeal under Section 45 of Uttar Pradesh Fire and Emergency Services Act, 2022 (U.P. Act no. 16 of 2022) against the notice /order of Shri ............................... Fire Officer/ Sub Divisional Magistrate / Director / Others dated: ...............................

Sir,

The Appellant respectfully showeth as under:-

1.        Statement of facts.

2.        Ground of Appeal.

3.        Fee of Rs. 5000/- has been paid vide receipt No...............................dated ...............................

4.        Appeal is within time.

5.        No other Appeal or any matter relating to the subject matter of this appeal is pending in any court of law.

6.        Relief claimed.

Place:

Date: Signature of Authorized representative, if any.

------------------------------------------------------------------------------------------------------------------------------

VERIFICATION

I ............................... the appellant do hereby declare that what is stated above is true to the best of my personal knowledge and belief and that I have not suppressed any material facts.

Place:

Date: Signature of Authorized representative, if any.

------------------------------------------------------------------------------------------------------------------------------

Verified today, the ...............................day of...............................20...............................

FORM-A 23

 

Performa for Cases to be sent to Departmental Technical Advisory Committee

1.        Remarks by Inspecting Officer- Signature:-

In-Charge Fire Station Officer

2.        Remarks by In-charge Fire Sub District- Signature:-

3.        Remarks by In-charge Fire District- Signature:-

4.        Remarks by In-charge Fire Region- Signature:-

Signature of Appellant