The Punjab Safety Measures for Prevention and Control of Fire Act, 2012.

PUNJAB GOVT. GAZ. (EXTRA), JANUARY31,2013 (MAGHA 11, 1934 SAKA) 
PART -I 
DEPARTMENT OF LEGALL AND LEGISLATIVE AFFAIRS, PUNJAB 
NOTIFICATION 
The 31st January, 2013 
No. 8-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the l6th January, 2013, is hereby published for general information: 
THE PUNJAB SAFETY MEASURES FOR PREVENTION 
AND CONTROL OF FIRE ACT, 2012 
(Punjab Act No. 8 of 2013) 
AN 
ACT 
49 
to make more effective provision for the safety measures for prevention 
and control of fire in buildings and premises and for the matters con 
nected therewith or incidental thereto. 
2. 
BE it enacted by the Legislature of the State of Punajab in the Sixty-third 
Year of the Republic of India as follows: 
1. (4) This act may be called the Punjab Safety Measures for 
Prevention and Control of Fire Act, 2012. 
(2) It shall extend to the whole of the State of Punjab. 
(3) It shall be deemed to have come into force on and with effect 
from the 2nd day of November, 2012. 
In this Act, unless the context otherwise requires, 
(u) building" neans any shop, house, hut, outhouse, stable, a 
factory, an industrial shed and a temporary structure erected 
by means of tents and structures raised for entertainment 
purposes whether roofed or not and whether used for the 
purposes of human habitation or otherwise and whether of 
masonry, bricks, wood, mud, thatch, metal or any other material 
whatever and includes, 
(i) the garden, ground and out-houses appertainug to a 
building or part of building: 
(i) any fittings affixed to a building or part of a building for 
the more beneficial enjoynent thereof; and 
Short titie, 
extent and 
commcncement. 
Detinitions. 
PUNJAB GOVT. GAZ. (EXTRA). JANUARY 31.2013 49 (MAGHA 11, 1934 SAKA) 
PART - | TT 
DEPARTMENT OF LEGAL AND LEGISLATIVE Ar: 
, | AIRS. PUNJAR 
NOTIFICATION 
The 31st January, 2013 
No. 8-Leg./2013.- The following Act of the Legislature of the State of 
D 1 ecCelve SY nee > \ . Punjab received the assent of the Governor of Punjab on the 16th January 
2013. 1s hereby published for general information: - 
THE PUNJAB SAFETY MEASURES FOR PREVENTION 
AND CONTROL OF FIRE ACT, 2012 
(Punjab Act No. 8 of 2013) 
AN 
ACT 
f 10 make more effective provision for the safety measures for prevention 
and control of fire in buildings and premises and for the matters con- 
nected therewith or incidental thereto. 
Br it enacted by the Legislature of the State of Punajab in the Sixty-third 
Year of the Republic of India as follows:— 
Short title, 
1. (1) This act may be called the Punjab Safety Measures for extent and 
Prevention and Control of Fire Act, 2012. commencement. 
(2) It shall extend to the whole of the State of Punjab. 
(3) It shall be deemed to have come into force on and with effect 
from the 2nd day of November, 2012. 
. . Detinitions 
2. In this Act, unless the context otherwise requires, — 
(a) “building” means any shop, house, hut, outhouse, stable, a 
factory, an industrial shed and a temporary structure erected 
by means of tents and structures raised for entertainment 
purposes whether roofed or not and whether used for the 
purposes of human habitation or otherwise and whether of 
masonry, bricks, wood, mud, thatch, metal or any other material 
whatever and includes,- 
(i) the garden, ground and out-houses appertaining 0 a 
building or part of building; 
(ii) any fittings affixed to a building or part ofa building tor 
the more beneficial enjoyment thereof; and
50 PUNJAB GOVT. GAZ. (EXTRA), JANUARY 31, 2013 
(MAGHA |I, 1934 SAKA) 
(ii) any wall or well: 
(b) Director" means the Director, Local Government, Puniab 
(c) "Fire Officer" means the Fire Officer, Punjab, appointed as 
such by the Government; 
(d) "Government" means the Government of the State of Punjab 
in the Department of Local Government: 
(e) "Nominated authority" means an officer incharge of a fire 
brigade as nominated by the Fire Officer: 
() "occupier" includes, 
(g) 
(ii) 
any person who for the time being is paying or is liable 
to pay to the owner the rent or any portion of the rent of 
the land or building in respect of which such rent is paid 
or is payable, 
an owner in occupation of, or otherwise using his land 
or building: 
ii) a rent-free tonant of any land or building; 
(iv) a licensee in occupation of any land or building; and 
(v) any person who is liable to pay to the oWner demages 
for the use and occupation of any land or building 
*owner" includes a person who for the time being is receiving or is entitled to receive, the rent of any land or building or 
premises, whether on his own occunt or on account of 
himself and others or as an agent, trustee, gurdian or receiver for any other perSon who should so receive the rent or be 
entitled to receive it if the land or building or premises or part thereof were let to a tenant and also includes the 
Director of Estates, Governiment of lndia, and any authority J undertaking the work of development of build1ngs in 
Governmental, Co-operative, private or otherw ise in any 
other sectors ; 
(h) "premises" means any land or any building or part of a bui apartment thereto which is used for storing explosives. 
explosive substances and dangerously inflammable 
substances. 
50 PUNJAB GOVT. GAZ. (EXTRA), JANUARY 31,2013 
(MAGHA TT, 1934 SAKA) 
I 
(iii) any wall or well: 
JE 
(bh) “Director” means the Director, Local Government. Punjab: 
(¢) “Fire Officer” means the Fire Officer, Punjab, appointed as + 
such by the Government | 
(d) “Government” means the Government of the State of Punjab 
in the Department of Local Government. 
(¢) “Nominated authority” means an officer incharge of a fire 
brigade as nominated by the Fire Officer: 
(f) “occupier” includes,- 
(i) any person who for the time being is paying or is liable 
to pay to the owner the rent or any portion of the rent of 
the land or building in respect of which such rent is paid 
or is payable; 
(ii) an owner in occupation of, or otherwise using his land 
or building; 
(iii) arent-free tonant of any land or building: 
(iv) alicensee in occupation of any land or building: and 
fv) any person who is liable to pay to the owner demages 
for the use and occupation of any land or building: 
rg) “owner” includes a person who for the time being is receiving 
or is entitled to receive, the rent of any land or building or 
premises, whether on his own occunt or on account of 
himself and others or as an agent. trustee. gurdian or receiver 
for any other person who should so receive the rent or be 
entitled to receive it if the land or building or premises or 
part thereof were let 10 a tenant and also includes the 
Director of Estates, Government of India, and any authonty 4 
undertaking the work of development of buildings 18 
Governmental, Co-operative, private or otherwise in an 
other sectors : 
premises” means any land or any building or part of a building 
apa % partment thereto which 1s used for storing explosives. 
explosive 5~ . 
PIosive substances and dangerously inflammable 
substances. :
PUNJAB GOVT. GAZ.(EXTRA), JANUARY 31,2013 
(MAGHHATI, 1934 SAKA) 
Explanation. ln this clause, 'explosive', 'explosive substances' and 
* dangerously intlammable substances` shall have the same meanings, the assigned to them in the Explosive Act, 1884, the Explosive 
Substances Act, 1908 and the Inflammable Substance Act, 1952. 
respectively: 
(i) 
3. 
S 
"preseribed" means prescribed by rules made under this Act; 
and 
(i) safety measures" means such measures as are necessary 
for the prevention, control and fighting of fire and for ensuring 
the safety of life and property in case of fire as specified in 
the National Building Code of India, 2005, as ammended from 
time to time. 
Notwithstanding anything contained in any other law for the time 
being in force, the Nominated authority may enter and inspect any building or 
premises or building or premises under construction, if such inspection appears 
necessary for ascertaining the contravention or the inadequacy of the safety 
measures in such building or premises, as the case may be. 
4. (1) The Nominated authority may, after giving three days notice 
to occupier, or if there is no occupier, to the owner of any building or premises, 
enter and inspect the said building or premises at any time between sunrise 
and sunset, where such inspection appears necessary for ascertaining the 
inadequacy or contravention of safety measures; 
Provided that the Nominated authority may enter into and inspect any 
bulding or premises at any time if it appears to it to be expendient and necessary 
to do so in order to ensure safety of life and property. 
(2) The Nominated authority shall be provided with all possible 
assistance by the occupier or the owner, as the case may be, tor carrying out 
the inspection under sub-section (). 
(3) When any building or premises used as a human habitation is entered 
under sub-section (), due regard shall be paid to the social and religious 
sentiments of the occupiers and before any apartment in the actual occupncy 
of any women, who, according to the custom does not appcar n public, is 
entered upon under sub-section (l), notice shall be given to her that she is at 
liberty to withdraw, and every reasonable facility shall be allorded to her for 
withdrawing. 
Powers to 
inspect 
buildings and 
premises. 
Procedure of 
inspection. 
er 
PUNJAB GOVT. GAZ. (1: X RA), JANUARY 31,2013 51 (MAGHA 11,1934 SAKA) 
Explanation. In this clause. ‘explosive’, LJ . 
explosive sgh ‘dangerously inflammable subst ances’ shall have 
the assigned to them in the Explosive Act 
Substances Act, 1908 and the Inflamm 
respectively: 
ances’ and 
the same meanings, 
884, the Explosive 
able Substance Act, 1952 
(1) “prescribed” means prescribed by rules m ade under this Act: and 
) LL > y ry on 2? ( satety measures” means such measures as are necessary for the prevention, control and fi ghting of fire and for ensuring the safety of life and property in case of fire as specified in the National Building Code of India, 2005, as ammended from 
time to time. 
3. Notwithstanding anything contained in any other law for the time 
being in force, the Nominated authority may enter and inspect any building or 
premises or building or premises under construction, if such inspection appears 
necessary for ascertaining the contravention or the inadequacy of the safety 
measures in such building or premises, as the case may be. 
4. (I) The Nominated authority may, after giving three days notice 
to occupier, or if there is no occupier, to the owner of any building or premises, 
enter and inspect the said building or premises at any time between sunrise 
and sunset, where such inspection appears necessary for ascertaining the 
inadequacy or contravention of safety measures; 
Provided that the Nominated authority may enter into and inspect any 
bulding or premises at any time if it appears to it to be expendient and necessary 
to do so in order to ensure safety of life and property. 
(2) ‘The Nominated authority shall be provided with all possible 
assistance by the occupier or the owner, as the case may be, for carrying out 
the inspection under sub-section (1). 
(3) When any building or premises used as a human habitation is entered 
ion (1), due regard shall be paid to the social and religous 
occ actual occupancy under sub-sect fhe xo 
sentiments of the occupiers and before any apartmen al esti 
f n. who, according to the custom does nol appear mn i : 
om i I iven to her that she is at 
[ e shall be given .ub-section (1), notice sh k | 
upon under sub shail be robert Sen 
oor ton ithdraw, and every reasonable facility shall be alforded t 
liberty to withdraw, 
withdrawing. 
Powers to 
inspect 
buildings and 
premises 
Procedure of 
inspection.
Consequences 
of the 
inspection. 
Power to seal 
buildings or 
premises. 
52 PUNJAB GOVT. GAZ. (EXTRA), JANUARY 3 1, 2013 
(MAGHA 1, 1934 SAKA) 
5. () The Nominated authority shall, after the completion of the 
inspection of the building or premises, record its views on the deviation from 
or the contraventions of the safety measures and the inadequacy of such 
measures provided therein with reference to the height of the building or the 
nature of activity carried on in such building or premises, and issue a notice to 
the occupier or the owner ofsuch building or premises directing him to undertake such measures, as may be specified in the notice within such period as it may consider just reasonable. 
(2) Upon the inspection, if the Nominated authority is satisfied that the building or premises, as the case may be, meets all the requirements of the safety measures or where the inadequacies specified in the notice under sub section (1) are removed and the Nominated authority is satisfied to that extent, it shall issue a certificate in the prescribed Form, which shall be valid for a period not more than one year from date of completion of the inspection. (3) (i) 
6. 
(ii) 
The Nominated authority shall also sent to the Fire Officer. (a) 
(b) 
a copy of the inspection report; 
a copy of each notice issued to the occupier or the owner, as the case may be, under sub-section (i); and a copy of certificate issued under sub-section (2). (1) Where, on receipt of the inspection report from the Nominated authority under sub-section (3) of section 5, it appears to the Fire Ofticer that the condition of any building or premises, as the case may be, is dengerous to 
life of property, he shall, without prejudice to any action taken under section 7. 
by order, require the persons in possession or occupation of such building or premises to remove themselves frm such building or premises forthwith. (2) lf an order made by the Fire Ofticer under sub-section () S 
not complied with, the Nominated authority may direct any police officer having jurisdiction in the area to remove such presons from the building or r | premises 
and such officer shall comply with such directions. (3) Afer the removal of the persons under sub-section () or sub-section (2), as the case may be, the Nominated authority shall seal the 
said building or premises, as the case may be. (4) No person shall remove such seal, except under an order 
made by the Fire Officer. 
Consequences 
of the 
inspection 
Power 10 seal 
buildings or 
premises 
OVI GAZ. (EXTRA), JANUARY 31,2013 32 PUNJAB GOVT. G oa 
(MAGHA 11, 1934 SAKA) 
. oT 
/) The Nominated authority shall, after the completion of the 5 ( ¢ ) . i the deviati fi 5. oh views on the deviation from ildi ‘premises, record its vie spect ‘the 12 Or premises, mspection of the buildin oe a 
w ” contraventions of the safety measures and the ! \ d such ( { . . . . " of the bu 1% of 
measures provided therein with reference to the height c N g the 
rent i ildi - premises, and issue a notice nature of activity carried on in such building or premises, to 
. Ll ises directing him to undert the occupier or the owner of such building or premises ies : oe ake co gs : ; eriod as | such measures, as may be specified in the notice within such p may 
consider just reasonable, 
(2) Upon the inspection, if the Nominated authority is Satisfied that the building or premises, as the case may be, meets all the requirements of the safety measures or where the inadequacies specified in the notice under sub- section (1) are removed and the Nominated authority is satisfied to that extent, it shall issue a certificate in the prescribed Form, which shall be valid for a period not more than one year from date of completion of the inspection. 
(3) (i) The Nominated authority shall also sent to the Fire Officer — 
(a) acopy of the inspection report ; 
(b) acopy of each notice issued to the occupier or the owner, as the case may be, under sub-section (1); and 
Funder sub-section (1) 1s 
tany police officer having from the bujld; premises 
: ulding or premises 
shall comply With such dip, 
ot (3) After the | sub-section (2), as 1h 
(4) No Person ghq| made by the Fie 0) “ll fticer
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 31,2013 
(MAGHA |, 1934 SAKA) 
7. () 
53 
The Fire Officer shall, in the event of non-compliance of any 
notice issued under sub-section () of section 5, take such steps, as may be 
necessary, for othe compliance of such notice. 
(2) All expenses incurred by the Fire Officer in relation to any 
steps taken under sub-section (1), shall be payable by the occupier or the 
Owner on demand and shall, if not paid within a aperiod often days after such 
demand. the expenses shall be recoverable as arrears of land revenue. 
8. () Any person, aggrieved by any notice or oder of the Nominated Appeal. 
authority or the Fire Officer under the provisions of this Act, may prefer an 
appeal against such notice or order, in writing, through an application made to 
the Director within a period of thirty days from the date of the notice or the 
order, as case may be ; 
Provided that the Director may entertain an appeal after the expiry of 
the said period of thirty days, if he is satisfied that there was sufficient cause 
for not filing it within the period specified in sub-section ([). 
(2) The applicant shall attach a copy of the notice or the order appealed 
against alongwith the application. 
(3) On receipt of an appeal under sub-section (I), the Director shall 
consider the matter and if, in its opinion, the grievance of the applicant appears 
to be genuine, it may direct the Nominated authority or the Fire Officer to re 
consider the case. 
(4) After affording an opportunity of being heard to the Nominated 
authority or the Fire Officer, as the case may be, and the applicant, the Director 
may pass an order, in writing, either accepting the appeal or rejecting the 
Säme and in the case of rejection, the reasons for rejection shall be specified 
Dy him in such order and shall communicate the sane to the applicant. 
(S) An appeal made under sub-section (1 ), shall be tinally disposed of 
Dy the Director, as far as possible, within a period of thirty days of its receipt. 
9. (1) Any person whose appeal has been rejected by the Director 
under section 8 may file second appeal to the Government within a period of 
thirty days from the receipt of the order rejecting his appeal 
Powers of the 
Fire Officer in 
default of non 
cornpliance to 
notice. 
Provided that the Government may entertain second uppeal after the 
CXpiry of the said period of thirty days, ifit is satisfied that there was suticient 
cause for not filing it within the period so specified. 
Second appeal. 
[NA 
iv 
la 
necessary. 
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 31.2013 53 
(MAGHA 11,1934 SAKA) 
7. (1) The Fire Officer shall, in the event of non compliance of any 
notice issued under sub-section (I) of section 5, take such steps, as may be 
for othe compliance of such notice. 
(2) All expenses incurred by the Fire Officer in relation to any 
steps taken under sub-section (1), shall be payable by the occupier or the 
owner on demand and shall, if not paid within a aperiod of ten days after such 
demand. the expenses shall be recoverable as arrears of land revenue. 
8. (1) Any person, aggrieved by any notice or oder of the Nominated 
authority or the Fire Officer under the provisions of this Act, may prefer an 
appeal against such notice or order, in writing, through an application made to 
the Director within a period of thirty days from the date of the notice or the 
order, as case may be ; 
Provided that the Director may entertain an appeal after the expiry of 
the said period of thirty days, if he is satisfied that there was sufficient cause 
for not filing it within the period specified in sub-section (I). 
(2) The applicant shall attach a copy of the notice or the order appealed 
against alongwith the application. 
(3) On receipt of an appeal under sub-section (I), the Director shall 
consider the matter and if, in its opinion, the grievance of the applicant appears 
to be genuine, it may direct the Nominated authority or the Fire Officer to re- 
consider the case. 
(4) After affording an opportunity of being heard to the Nominated 
authority or the Fire Officer, as the case may be, and the applicant, the Director 
may pass an order, in writing, either accepting the appeal or rejecting the 
same and in the case of rejection, the reasons for rejection shall be specified 
by him in such order and shall communicate the same to the applicant. 
(5) An appeal made under sub-s all d 
by the Director, as far as possible, within a period of thirty days ofits receipt. 
rejected by the Director 
9. (1) Any person whose appeal has been by | 
under section 8 may file second appeal to the Government within a period of 
thirty days from the receipt of the order rejecting his appeal : 
Provided that the Government may entertain second appeal after the 
expiry of the said period of thirty days, ifitis satis 
cause for not filing it within the period so specified. 
fied that there was sufficient 
ection (1), shall be finally disposed of 
Power 3 of the 
Fire Officer in 
default of non 
compliance to 
notice 
Appeal 
Second appeal
Bar on certain 
proceedings. 
Protection of 
action taken in 
good faith. 
Penalties. 
Offences by 
companies. 
54 PUNJAB GOVT. GAZ. (EXTRA), JANUARY31, 2013 
(MAGHA 1, 1934 SAKA) 
(2) The appellant shall attach a copy of the order appealed against 
with the application made for second appeal. 
(3) On receipt of second appeal under sub-section (1), the Government 
shall consider the same and if, in its opinion, the grievance of the applicant 
appears to be genuine, it may direct the Director to consider the case. 
(4) After affording an opportunity of being heard to the parties 
concerned, the Government may pass an order, in writing,either accepting the 
second appeal or rejecting the same and in the case of rejection, the reasons 
for rejection shall be specified and communicated to the appellant. 
10. No notice issued or order passed under this Act or the rules made 
thereunder shall be called in question in any Civil Court. 
11. No suit, procecution or other legal proceedings shall lie against any public servant for anything which is in good faith done or intended to be done 
under this Act or any rules made thereunder. 
12. Whosoever contravanes any provision of this Act or the rules made thereunder or fails to remove the inadequacies pointed out in the notice issued under section 5 in the given time, without prejudice to any other action taken against him under the provisions of this Act,. shall be punishable with imprisonment for a term, which may extend to six months, or with fine, which may extend to fifty thousand rupees, or with both, and where the offence is a continuing with a further fine which may extend to thrce thousand rupees for every day. 
13. (1) Where an offence under this Act has been committed by a company, every person who, at the time, the offence was committed, was directly in charge of, and was responsible to, the company for the conduct or th business of the company as well as the Company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against the punished accordingly. 
Provided that nothing contained in this sub-section shall render any such person liable to any punishment if he proves that the offence was committed without his knowledge or that he had exercised all due diligence to prevent the commission of such offence. 
(2) 
Nothwithstanding anything contained in sub-s -section(1), where any offence made under this Act has been committed by a company 
and it is 
Bar on certain 
proceedings. 
Protection of 
action taken in 
good faith. 
Penalties. 
Offences by 
companies. 
54 PUNJAB GOVT. GAZ. (EXTRA), JANUARY 31, 2013 
(MAGHA 11,1934 SAKA) 
(2) The appellant shall attach a copy of the order appealed against 
with the application made for second appeal. 
(3) Onreceipt of second appeal under sub-section (1), the Government 
shall consider the same and if, in its opinion, the grievance of the applicant 
appears to be genuine, it may direct the Director to consider the case. 
(4) After affording an opportunity of being heard to the parties 
concerned, the Government may pass an order, in writing,either accepting the 
second appeal or rejecting the same and in the case of rejection, the reasons 
for rejection shall be specified and communicated to the appellant. 
10. No notice issued or order passed under this Act or the rules made 
thereunder shall be called in question in any Civil Court. 
11. No suit, procecution or other legal proceedings shall lie against any 
public servant for anything which is in good faith done or intended to be done 
under this Act or any rules made thereunder. 
12. Whosoever contravanes any provision of this Act or the rules made 
thereunder or fails to remove the inadequacies pointed out in the notice issued 
under section 5 in the given time, without prejudice to any other action taken against him under the provisions of this Act, shall be punishable with imprisonment for a term, which may extend to six months, or with fine, which 
may extend to fifty thousand rupees, or with both, and where the offence is a continuing with a further fine which may extend to three thousand rupees for every day. 
13. (1) Where an offence under this Act has company, every person who, at the time, the offence direutly in charge of, and was responsible to, the company for the conduct of th business of the company as wel] 4 the company yd be deemed to be guilty of the offence and shal] bé liable to he a d agai X ished 
accordingly, ed against the punish 
been committed by a 
was committed, was 
P rovided that nothj ie he ts 
person liable to any fens i this sub-section shall render any such . ent if - en without his knowledge or that h he proves that the offence was committed 
a e had i oe commission of sych offence exercised all dye diligence to prevent the 
Q 3.
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 31,2013 (MAGHA 11,1934 SAKA) 55 
proved that the offence has been committed with the consent or connivance 
or is attributable to any neglect on the part of, any director, manager, 
secretary or other officer of the company, such director, manager, secretary 
or other officer shall also be deemed to be guilty of that offence and shall hbe liable to be proceeded against and punished accordingly. Explanation.-For the purpose of this section. (a) conpany means a body corporate and includes a firm or other association of indivuduals; and (b) *director"in relation to that of a firm, means a partner in the firm. 
14. No. court shall try any offence under this Act, except on the complaint made by the Fire Officer. 
15. (1) The Government may, by notification in the Official Gazettee, make rules for carrying out the purposes of this Act. 
(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: 
(a) form of certificate given under sub-section (2) of 
section;S and 
(b) any other matter, which is required to be or may be 
provided by rules. 
(3) Every rule made under this section, shall be laid as soon as 
may be, after it is made, before the House of the State Legislature while it is 
In session for a total period of ten days, which may be comprised in one 
Session or in two or more successive sessions, and if, betore the expirty otf the 
seSSion in which it is so lajd or the successive sessions as aforesaid the House 
grees in making any modification in the rules or the House agrees that the 
Tule should not be made. the rule shall thereafter, have etlect only in such 
Imodified form or be of no effect, as the case may be, so however, that any 
Such modification or annulment, shall be without prejudice to the validity ot 
16. () The Punjab Safety Measures for Prevention and Control of 
Fire Ordinance. 2012 (Punjab Ordinance No. 9 of 2012), is hereby repealed. 
Sanction of 
prosecution, 
Power to make 
rules. 
savings. 
Repeal and anything previously done. 
LS 
PUNJAB GOvT GAZ, (EXTRA), JANI JARY 31,2013 55 (MAGHA 11,1934 SAKA) | i proved that the offence has been committed with the conee i 
ot, or 8 attributable to any neplect on th sent or connivance 
© part of, any (; y " a - 3 y « ree aye . secretary Ol othe oft} cer of the company y cctor, manager, 
or other officer shall also be deemed to be 
such director, manager, secret 
guilty of that offence 
and punished accordingly, 
ary 
liable to be proceeded against nd shall he 
Explanation.— For the purpose of this section. 
a “Cot Eh] 
. (a) pany” means a body corporate and includes a firm or other association of indivuduals; and 
(b) “director”in relation to that of a firm, means a partner in the firm. 
14. No. court shall try any offence under this Act, except on the 
complaint made by the Fire Officer. 
15. (1) The Government may, by notification in the Official Gazette, 
make rules for carrying out the purposes of this Act. 
(2) In particular and without prejudice to the generality of the 
foregoing power, such rules may provide for all or any of the following matters, 
namely: — 
(a) form of certificate given under sub-section (2) of 
section;5 and 
(b) any other matter, which is required to be or may be 
provided by rules. 
(3) Every rule made under this section, shall be laid as soon as 
ve 
may be, after it is made, before the House of the State Legislature while itis 
ay be, after it i , 
i ¢ v ised none 
ion for a total period of ten days, which may be compris 
In session for a tota : , © before the expirty of the 
Sessi in two Or more successive Sessions, and if, betors t " House 
10n or In tw y ace cas atoresatd the 
ion in which it is so laid or the Successive sessions as afore 
session in which itis s 
agrees in making any modification " | thereafter, have effect only in such 
sha * de, the rule s , ywever, that any 
tule should not be ma i effect, as the €as¢ may be, so he 
- 0 2 
modified form or be ol D i eindice to the validity ol 
uc a iment shall be without prejudice to the 
such modification Or 
anything previously done: 
he rules or the House agrees that the 
; event wd Control of 
for Prevention at 
~ 2A Q (A) 
jab 
16. (1) The Pun) b Ordinance No. 
ja 
Fire Ordinance, 2012 (Pury 
Sanction of 
prosecution 
Power 10 make 
rules. 
Repeal and 
SAVINES.
56 PUNJAB GOVT. GAZ. (EXTRA), JANUARY 31,2013 
(MAGHA 11, 1934 SAKA) 
(2) Nothwithstanding such repeal anything done or any action taken 
sub-section (1), shall be deemed to have under the Ordinance referred to in 
been done or taken under this Act. 
H.P.S. MAHAL, 
Secretary to Government of Punjab, 
Department of Legal and legislative Affairs. 
0145/1-2013/Pb. Govt. Press, S..A.S. Nagar 
56 PUNJAB GOVT. GAZ. (EXTRA), JANUARY 31,2013 
(MAGHA 11, 1934 SAKA) 
(2) Nothwithstanding such repeal anything done or any action taken 
under the Ordinance referred to in sub-section (1), shall be deemed to have 
been done or taken under this Act. 
H.P.S. MAHAL, 
Secretary to Government of Punjab, 
Department of Legal and legislative Affairs. 
0145/1-2013/Pb. Govt. Press, S.4.S Nagar

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