Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI FIRE PREVENTION AND FIRE SAFETY RULES, 1987 CONTENTS 1. Short Title, Extent and Commencement 2. Definitions 3. Nominated Authority 4. Height of Building 5. Minimum Standards 6. . 7. Format of Notices 8. Liability 9. Procedure of Sealing of Building or Premises 10. Appeal DELHI FIRE PREVENTION AND FIRE SAFETY RULES, 1987 11 . Published in the Gazelle of India, Extra., Part IV, dated 31st March, 1987 pp. 4-7. In exercise of the powers conferred by Section 16 of the Delhi Fire Prevention and Fire Safety Act, 1986 (Act No. 56 of 1986), the Administrator of the Union Territory of Delhi is pleased to make the following rules, namely: 1. Short Title, Extent and Commencement :- (1) These rules may be called the Delhi Fire Prevention and Fire Safety Rules, 1987. (2) They extend to the whole' of the Union Territory of Delhi. (3) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires; (1) 'Act' means the Delhi Fire Prevention and Fire Safety Act, 1986. (2) 'Forms' means 'forms' appended to these rules. (3) The words and expressions used in the Act and not defined in these rules shall have the same meaning as assigned to them in the Act. 3. Nominated Authority :- Appointment of any persons as 'nominated authority' shall be made in consultation with Chief Fire Officer who will also prescribe the jurisdiction within which such person shall function. 4. Height of Building :- The minimum height of the building for purposes of sub-section (1) of Section 3 of the Act shall be 15 metres. 5. Minimum Standards :- The minimum standards for fire prevention ane fire safety measures specified for building or premises shall be as are provided in building bye-laws notified in 1983 or as may be amended from lime to time thereafter, relating to the following matters: (1) Means of access. (2) Underground/overhead water static tanks. (3) Automatic sprinklers system. (4) First-aid Hose Reels. (5) Fire extinguishers of ISI certification mark. (6) Compartmeniation. (7) Automatic fire detection and alarm system/manually operated electrical fire alarm system. (8) Public address system. (9) Illuminated exit way marking signs. (10) Alternate source of electric supply. (11) Fire lift with fireman switch. (12) Wet riser Down Comer System. 6. . :- Time for Completion of Measures under sub-section (1) of Section 4. Nominated Authority shall indicate the time within which fire safety and fire prevention measures should be provided as per requirements of sub-section (1) of Section 4 of the Act. 7. Format of Notices :- (i) The notice required to be given by the nominated authority under sub-section (1) of Section 3 of the Act shall be in Form 'A'. (ii) The notice required to be given by the nominated authority under sub-section (1) of Section 4 of the Act shall be in Form 'B'. (iii) The notice required to be given by the Chief Fire Officer under sub-section (2) of Section 6 of the Act, shall be in form 'C'. (iv) The notice required to be given by the Chief Fire Officer under sub-section (3) of Section 6 of the Act shall be in Form 'D'. 8. Liability :- (1) Where any building or premises is owned or occupied by more than one person, the responsibility for providing the fire safety and fire preventive measures as per the directions of the nominated authority or the Chief Fire Officer in the whole building will be shared in proportion to the area occupied or owned by individual owner or occupier as the case may be. (2) The expenditure incurred by Chief Fire Officer as referred to in Section 7 (2) of the Act shall be recoverable from the occupier irrespective of the fact whether he is the owner of the premises or not unless the owner, in those cases where occupier is different from the owner, agrees to pay in full or in part the expenses thus incurred by the Chief Fire Officer. 9. Procedure of Sealing of Building or Premises :- The Chief Fire Officer shall follow the following procedure in regard to sealing of any building or premises required to be sealed under sub-section (3) of Section 5 of the Act: (a) He shall require the persons in possession or occupation of the building or premises to be sealed to remove themselves from there forthwith. (b) In case of non-compliance of the said order he shall direct any Police Officer having jurisdiction in the area to remove such persons from such building or premises. (c) After the removal of persons in occupation from such building or premises he shall seal the building or premises in the manner which he deems fit. (d) The seal used to seal the premises shall remain in custody of the Chief Fire Officer. (e) If the building or premises required to be sealed on receipt of the report of the nominated Authority is found to be locked or inaccessible, he may break open the lock, enter the premises and after taking all necessary steps required to be taken under the Act, relock and seal the premises, provided that if any building or premises is forced open under this rule an inventory of the material found in the premises shall be prepared in the presence of two independent witnesses and a copy thereof shall be delivered to owner or occupier, if present at the site. (f) He shall inform about sealing in writing to the Police Station of the area in which such building or premises are situated. (g) He shall report in writing to the Police Station concerned if the seal fixed under the rules on any building or premises is found to be broken or tampered with. 10. Appeal :- (a) An appeal to the Appellate Tribunal under sub-section (1) of Section 8 of the Act shall be preferred in Form 'E' and shall be accompanied by a fee of Rs. 500/- (Rupees five hundred only). (b) An appeal to the Administrator of the Union Territory of Delhi under sub- section (2) of Section 8 of the Act shall be preferred in Form 'F' and shall be accompanied by a fee of Rs. 1,000/- (Rupees one thousand only).