Manipur act 002 of 1993 : The Manipur Fire Service Act, 1992

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"' '1

,4 PUBLISHED

\BY

AUTHQRITX

,4

'80 I240;

1444314441.

Mofiday, '

March

15,1993 (24443444444. 24,1914)

,

GOVERNMENT ^OFMANIPUR

SECRETARIAT IAW ^&

LEGISLATIVE

AFFAIRS

DEPARTMENT }

NOTIFICATION

A

Imphal, .Ihe^15th

March, ¹⁹⁹³ _

,

_ No. 2/35/92-ch/L. ~—The

foIIowing ^{Act of}

the LegisIature,

Manipur

which:

med assegt ^{of the}

Governor of

Mamput

on

II-3-93

is

hereby

puin;hed m

E

,

,

31.1"»'130M7CHA

'SINGH,^.

43

2:35», Sebrefaty'(LaW}-td

théfiovt.' ^6f

Manipu}. C(flieanipmAct, ^{No. 2}

0311993,)

I

l i i

I

i

I

'

,

to

1129er

for

the

maintenance

of ^aFire

Service

for

the

State

of

Mamjmr.

7^.

4

'

BEE

:35.

{I

EhStatelegslature ofizManipur'^miheFGICY'thlfd

9f '

r?

,

_ theRepublIc^{0 minas}follows:—-

M

'

:

7

' 5342444433;^mmcommencement—(1)

This

Acf "

~ ,

Mampnr Bias;

Service

Acffifim _

.

4 :343:3 3%

f?

"

7

4

~ '

(2) ^It

extendgéeeghs

where^of

the'v'smeof

Mampur ,~ ^3,4_

(3)

itsfia'll ^came'mtom ⁱⁿ

44434^areaand

fir'i'gjmm by: summing

rm time

433':

4

3:4

beiéaIIgfdi.^Ihe'

4

:j" .'2

,

3:, ^1,7

-

3

. 4

,

Ir_ 1 :4!

2

s4. smsfiammemmmnme Efibiecs '

or

contest-— (a)

(b)

"Directbr" means

the

Director

of the Manipur

Fire

Service

abdomenunder Section 4

of

this

Act ;

,

H

'

"Firefighting

Property"

includes—

(i) ^landInd

buildins': directly er

Indirectlrconmciyd

withfire

fighting;

(ii) ^fire

engines!

pagipnnentsk

tools,

WWW

in"; things Whatsoever used

forfire'iightm'g'; ~

,M .

, ~ , » t

W. Gill

139191: Yehiclesand othermeans

oftranmm j

.

,7

.

-, Tit!)

uniforms^and

badges ^of

ranks I;

(0)

(d) s)

(f) is

(8.)

(h) (i) (.i) (k) ztiarr'e'.» '=: 3-9.»: ^{~,-, ,}

(5'1" ^{,.. :i}

f";

"

Explandtian.——Godowns,

factories, workshopsa

buildings, shops, firefightinkiafid-

7

it

a.

.

"Fire:

statics"

means

ads/post ^on

placedeclascdegenerafly

0:

remain a

notification in' the"

Oflicial Gazette

by

the

State

,Government Be a

Fire Station and also

includes

a

Fire

Sub-Station;

"Fire

Service" means

the

Manipur Fire

Service

maintained

under this

Act;

"Licencing

Authority",

means ^the

Deputy

Commissioner or such

officer as.

may he

authorised

-by~the

Stateifiovernment; '

-

"Member? 'inCiudes 'a

member of

the Fire

Service who

perfcrms £1!me Supervisory,

executive^and

operational

duties in such

ranks as

may be prescribed ^bythe

State Government;

"Qficer-inycharge ^{of a Fire}

Station"

includes when the

oflicer-in-chargeof '

the Fire

Station is

absent from the

Fire

Station or

unable from

illness or other cause to

perform

his

duties,

the Fire

Officer present

at

the

Stationwho is next

in rank to

such Oflicer or

any other

officer

holding charge

ofthe Fire Station in

the

absence

of

the

oflicer-in-charge;

"Place" means

either enclosed or

covered

or

open

land

having buildings.or

premises

itithiniseventyfiie

'feet on

any

side

or

its

surroundings; '

"Prescribed" means

prescribed

by'nilesihéde under this

Act;

"State

Government" means

the

State

Government of

Manipur; '

"Warehouse" means

any

building 0;; place

used whether

temporarily

or permanently ^for

storing,

keeping

or

otherwise

dealing

in

any

manner

of such .articles

which in

the oplnlon ofthe State

Government are

considered as

inflammable. s

a ' ,.- Ste-désalibe ^_,

1

r in any

manner

firm" Macadam-Witt 5%ng as Wellness?

- _ ~ for

the purpose (1): ^{5' its}

Pia-M^.s

M'dma.' sea?" «heather, , .. '

trig?

iggarii' dh'

£33;th

o ^"

s or

biraagmggfl:

'

" "

:2

the

1&0» of

the

State'Gomt 3m" e

'. of

such

article;

Whi'ih.'

in 0 considered ^,

as

'i'nflammbkg, ^'1

s' ^\'3 am

mafia-W's

in..." , ;

,mmNANéE" or: me

Pm! sfiv'tfi

f

,

3.

"Maintenaneegoflrire Serficeza—Thare shall

hemaintainedfiy

fie State Gaming-a Eire Simice

to

be

called the

Manipur

Fige

Seem.

» ' ~

4.

Appointment

of.

Director of

Manipur

Fire

Serviceiéfhe State

Govern-'Mitts may

appoints person

:to

'hethe

Direet'm of

Maeipur_Firer9$erVioef~

5.8

Supenntendenceand

'cohtr'ojl' 'of' the

fire Serving—9(1) The superinten— dence» and

central

OF the

Fire

SirVice shall'vest.

'11: the

Djrectbrx.

and

shallbe carried on

by

him in

accordance with the

provisiOnI

of

this Act and

of anyrule

shade

thereunder.

'

' ~

(2) ^m

State

vaem'mmt "may

apbbiet'

sys'fi 9mm sshieay

deem

fit to

assistthe Qire'ctérhth discharge

ofhis/dgties';

_

,7.

,

3:

_

6.

Appointment

of

subordinate members

otthe

Fire

Serviceju—I'gp

Qirectororsuch other

ofliéer

of the

Fire

Serviceasthesgtate' Gwen; .

2mg authorise inthjs

behalf «sha'lI

appoifit members

of' the

Fire

"Se"r'i'ice" o

the»;§gbordinateranks in

accordance

with the

rules

made under

this Act. g

,

'

7.

Issued! Cflflficutcs

to "members

heme" Serme*v€1)Everyperson shall, '

on

arpmhmunttq "Illenlz'i'te~

s,e1:vi'ce,_.ms>eivee sertefieate.in~the assumed

form under

theseel

of

the

fiirecfor or

anf-ofilcer authoriseéin this

behalf

by?

the

State

3 Government and

thereupon

suCh

~pen-smushall hm the powers;

functions and privileges

of a

member of

the Fire

Service under this Act. e

—

(2) ^Thecertificate

ref'

Ledgto;

19,-,

sub—seetign 1.1):

"shall smegmshsve efl'ect when

the person

named

"t

ei'eih

classes

"for any

reason to

beat

member

of

the Fire;ng and

on

his

ceasing

to

heme}:

member,

he shall

forthWith surrenderthe

certificate to any officer empowered

to

receive the same. eSQDuging ^In!

PGI'iod ^at

suslzrension,~ ^the

powers,"vest ^''' shall

continue to

be

subject

to

the same

discipline

and

penalties

as

he

would

haw: beenifhehadKnotbeen suspended.

.

-. 7 " r - -

1

Ame-s: acmevwmw tsmte ensue:

Gem Servwe'hy'enrdlmefit of'Vo'lunt'eei-s for such areas

and on

such

tennis'm

eoni '

ditions ^as

it may deem fit. 94%mums Servicelie'hwsys

osdut'yandnaybeemytoyw $55313 part

afiithel

gate—Ever; membeexotzthe. Eire Service

shellgfor'slrpirpmeyinthis

Automakedg becmssieemdr til/be

stwsys

93'

duty;

and

may

'at

any

time

be '. \v—Vu .... employedin

anymtOflhe'Slam g

_

.t

,EOWERS

BRIE?

.555?!

qwfisumm,

7

H WEDIRBCITQRAED;

M

"

«Bees

art-me Hes

sewer: ^-° my.

<9

"s

JEGESCSQIW^withsuch

amines":

a. :.«'C ~vr' we;

{£3 10?»:1'3ivei 6% e~r7

(MW

therein

«Jesse-Th3; 32mm '

'

frm

(the to

tisge',

make such

general

or

special

orders as

it

thinfifi.—'— o

,

'4 -' 'fi

'i/H'",

6' r

_

l

I

4

8

dismal-yo ¹seem

(b) ^for

Pfifidflayudeqlxate supply of water stifle foresecurmg

that^it

7

shall

av ilabl

for use,

7

(c) ^forcensttucthrg ^orproviding

stations ^or

hirin

places for;^~ accommodating ^theméf'mbers ^oftheFireService and8its ^are

fighting ' appliances , ^, '(d)

forgiving rewards ^topersonst^have

given noticer5:

fires^ahd?

to

those

who have rendered

effective service ^to

the

Fire

Service^, 3(e)^{for the}

tra1n1ng,

dismphne

slid

good

conduct of

the

members of '-

.3

the Fire

Service^{,3.0, ,.} '

(f) ^for

deciding ^or

determming the

cadre^or

terms^andconditions"

of

service

of

the

members

of

the Fire

Semeeand

also

members of other stafi'or

creating

such

other

{Pinhead

framing rules'¹ⁿ

respect <4 of service

conditions

and

conduct

i'ules as

it maydeem fig; ^,

(g) ^forthe

speedy attendance ^ofmembers^{ofthe Fire}Service

With:' necessary

appliances

and

equipments on

the

occasion

of

any

firealarm;

,_,-.

(h) ^for

sending members ^{of the}

Fire service^With

appliances

and' »

equipments

beyond ^thelimits ^{ofany area in}whichjhis^{Act is} in

force for purpose of fire

fighting

1n

the neighbourhood

of

su_c1r;_

,

' limits on such terms and

conditions and

under

Such eXIgenCles if?

of situation ^as

it

deems proper,

,

(i) ^forthe

employment ^ofthe

members ^{of the Fire}

Service in

any

3

rescue.

salvage

or

other

special type

of jebS' ,

,3

,1

(,1) ^for

regilating ^and

Controlling ^the

powers, duties ^and

functions;' 0f the

Director and

other members

of

the Fire

Service can

,.

(k).

generally-inL'JIhexm-iiintcnsnce ofthe Fire

Service

in a

due

state?) 17,-

.,

'

'0"

I

c , ,3". a '

' >

73

3

'1;

11.

Preventive measures and licences:——(l) The

State Gayernment

may, ' ' by

notification ^{in the}

Oflicial

Gazette,

require

owners ^or

occupiers ^of

premises in an); :or/ot any class

of

premises

used for

purposes

which

in its.

pinion are

His};

to

cause ^a

risk

of

fire

to

take

Such

precautions ^as

may

he ^,

petrified -»

in

such notificatron..

. V, , ¹

{2) ^No

building ^or

place

shall^{beused asa}

warehouse ^or

as ^a

workshop- unless

the3 11%?

her ^or

ocpupier

thereof

shall have

previously '

this

Act.

icience

for shch

use and ^thatnolicence ^tousean ^{'= ?'} place a; ^anWarehouseshall ^be

granted

unless

anelsbmldiags orplacese"cm ^,' to ^such

precautionary

measures taken

by

the owner or occupier

thereof^as may be

directed

by

the

Licencing

Authority

(3) ^Theowner ^or

ecéhmcr ^:1:

e3?

befitting

or place

Which was

being used as

a

W

mimmd'mely ehefére the

date

on' which this "Act

comes into

force ⁸

have

to

apply

for

obtaining

a

licence

from

cfiap

rjatejt; LIcencWorjty; Withm

wshn'ty

days: from theédimion

é_'"

comes ^bums1;; -

i

-

(,4

Wm contender this^{Act sea}

tse'wrtlrérawn i:

suds gmm'lty

who

granted

it. ^/y

5;, '

(5)

Where^onapplication, ^a

licence or renewal

of

a

licence

is,

refused; Withdrawn ^or

suspended, ^the

Licensmg

Authority shall record in

writing

the reasons for such refusal

With

due

intimation to the

applicant; W; SLb-SECtiOn

(2)

above shall ^be

"required I renewal shall

be made

to the

Licensing Director and

the

Licensing Authority ecommended by ^the

Director. (6)"

Every

licence

granted

under to be renewed

annually. Application

to '

Authority ^whoshall'refer ^{the caseto}

the shall

grant ^or

refuse renewalas ^may be r

.

12.

Appealsz—Any

peISon agriev'ed

,hy

fan order of the

Licensing

Authority refusing, withdrawing ^cr

suspending ^any licence may file ^an

appeal

before the prescribed

Authority ^{in j}prescrihed'manner within

thirty days ^of

such refusal, withdrawaleor suspension provided ^{thatfor) the}purpose of

this

section the rescribed Authority

means^theDirector ⁱⁿ cases where

the

Licensing Authority g anofiicer

subordinate ^{to the}Director^{and the}

State

Government

where ^the 'Licensing

Authority ^isthe

Director or the

Deputy Commissioner. 13;

Power

to seize,

remove ^or

destroy goods, ^etc. :«-In case ^awarehouse isrdetected using ^itwithout alicence, ^itshall ^be lawful ^fortheDirector ^{or any}offices authorised

by ^the

State Government^{in this}

behalf, todirect removal ^of

prescribed article

likelyuto

cause risk ^{offire to a}

place, of

safety

and ^onfailure of the Director ^orsuch otiicer^mayseize, detain,the

owner

or

occupier:

to do so, remove, dispose ^{of or}

destroy such-

objects ^orgoods in

such

manner^as

may ^be prescribed

by ^the

State Government. The Director ^orsuch ofiicer ^{as may}be authorised ^willnot-be

liable ^to *

pay anyicompensationin

any

manner

to ^any person ⁱⁿ

this

respect. .-

-

6

1;

.

' r

with muselhr authority is shasseflmwetea

seep}!

in

the area

to

.

' u ' late the

watetfmelus.

sedans, ^t9:provid§

tester"

we"

sriecifisd pressure "at

the'"place

Where^fire"has brake} outshd

Tma'flfé , water

of any stream,

cistern, well

or

tank or

any other mglafifir '

,

source of water,

oubliflor priyatefor theyur—pgsegofgefiinfigglshiag

7

or

limiting

the

spread

of

such

fige'

presided'lh'et

in

.fc'

f

ee'éléegy damage ^{done to any}source^of

.wgter, stregm,_;gisterh;

£5.19; E?

belonging ^to

member ^ofthe

public or. asSociétiofi ^"or""bo'

Y» corporate

While

utilisirlgWater

in

accordance withri-thermrogisions of

"this, section

under ^{this Act, the}State

GOVGEllmeQL

may

ehténta'm. at its

discretion,;

'el'air'hs jar goraeerisatigq piefgrgrlfijy'"

saggy, ease" ^,

:

~afl'ertedperson ^orparty ^{or body}corporate Vas'the; ^. be,:

7

onmerit'

ofjeach

ease; '

,

» ~

i g

ic)'

exercise ^thesame powers

fit;-

diSpersing ^an

assembly of

Regime likely ^toobstruct^{the fire}

fighting 'roperetions as

if'hekxs merefioep '

ill—charge ^ofPolice

Station ^{and asifsuch} an

assembly'sis

Pan '

'

unlawful assembly

glad

shall ^be

entitled

to ^{the same}

immunities

and protection

as-xsuch ^anOfficer ⁱⁿ

respect of ^the

exercise

o'F'such powers and ^l

8

V

(2) ^Suchportion ^{of the}

total

proceeds ^{ofthe Fire}Service ^FeeastheState Governinent' may determine

shall ^be

deducted ^{tomeetthe costof}collection of

'

theriFee. ^{_ x}

of (3)

/

The

proceeds

of the Fire

'Service Fee collected under

this

Act, redumd ^r by ^the

cost.^ofcollection

shall

be paidto ^theState

Government in

such

manner »

and ^at

such

intervals

as

may^be

prescribed.

,

lefi

Fixation ^offeesand

procedure ^for

payment—(l)

Ther'State

Government:

may

prescribe

such

fees

and

such

procedure

for-payment

of

fees^as it

may

deem fit

for

granting

fanylicence

under^any

of ^the

provisron of

this

Act.

(2) ^The

.State Government^mayprescribe ^{suchfees and} such

charges and ^suchconditions ^{asitmaydeem fit}for ^thepurpose^ofdifl'erent

types of"

special jobs ^thatmaybeundertaken ^{by the}

Manipur ^Fire Service ^andthat the

Authority ^onwhose

request ^such

job ^is

undertaken

will be

bound to make such

payment. -

'

'

5-

,,

(3)

Where

members of

the

Fire Service are sent

beyond the

limit

of any '

areain whichthis ^Act

is ⁱⁿ

force,

in order ^to

extinguish ^afire ⁱⁿ

the

neigh- bourhood ^ofsuch

limits, ^the

owner ^or

occupier ^{of the}

premises

where

the ^fire ficfim'rcd- or

spread

shall

be liable

to

pay such

fee

as

may be

prescribed in this e a!^.

'

\

,

(4)

The

fee referred

to sub-section

(1), (2)

and

(3),

shall be

payable within ^onemonth ^{of the}

service^{of a}

notice ^ofdemand

by ^theDirector ^{on the} owner or the

occupier

and it

it is not

paid

within.

that

period,

it shall

be recoverable ^as

an

arrear of ^landrevenue. AC—QtllSlTlONflbF ^FIREFIGHTING

PROPERTY

27.

Acquisition ^offire

fighting

property:-- (I)

Wlfrafrer making ^such

enquiry and

investigation

asit deems

necessary and

after giving

the

Local

Authority ^an opportunity ^{to makeits-}representations, ^the

StaterGovernment ^is of

Opinion that the

standard

of

efliciency

of the fire

fighting

personnel

and

equipment '

maintained ^{by the}Local

Authority ^is.not

adequate ^{to meet the}

normal

require- gnents ^of

therareas, ^theState Government^mayacquire

the ^fire

fighting

Property ^of '

the

Local

Authority ^bypublishing ^{in the}Official

Gazette a

notice to the

effect that ^theState

Government^'hasdecided ^to

acquire ^such

property ^on

payment ^of its

market

value; ^a

copy^ofsuch

notice shall ^also

be served ^on

the Local Authority.

(2) ^{When a}notiCe ^as

aforesaid ^is

published ^{in the}

Oflicial

Gazette, ^the property

specified ^{in such}notice

shall, ^on

and ^{from the}

beginning ^ofthedateon. which-the

notice^{is so}

published, ^vest

absolutely ^{in the}

State

Government, ^free -

from ^all

encumbrances.

4:

28,

Prohibition against

transfer

of

fire

fighting propertyz—Np

Local

Authority 'of

any area ⁷

in

which^this

Act ^isinthree

shall,

after^(thecommencement '31,. this^{Act in that}area, transfer ^or

otherwiSe^{part withanyfire}

fighting

"prbperty

without ^the

previous

sanction ^{of the} State Government. ^, _,

29.

Principles sin

method or

determining oompensation:—(l)

The agmeuntfof '

compensation payable ⁱⁿ

steepectbf ^any

firefighting

propertyf acquiged, «under

"this ^Actshall^{be the}

prevailing

market

value^of

csuch'propertyon

i.th,e'dat9;:_.gf *

'issue' of ^'thenotice referred^toin

section

27.

9

,

,.rr-

_'___

(2)

the

amount ^of

compensation

shall^be

determined

in

the

manneranfl in

accordance

withtthe

principles

hereinafter^set

out, that is to

say-— - 7

(a) where the amount of

compensation

can

be fixed

by agreement,

it

shall be

paid

in

accordance

with such

agreement;

(13)

where^nosuch

agreement ^{can be}

reached, '

the

State

Government

shall appoint

arbitrator, ^a

person^whoisor

has

been or

is

qualified

for appointment ^asa

District and Sessions

Judge; ^"

,

,

' (c)

the

State

Government may in any particular

case

nominate apersan :' ^_

having expert

knowledge

as to

the nature

of the

property acquired to

assist

the

arbitrator

and where such nomination

is

made,

the

Lane! Authority

concerned may^alsonominate an assessor

for

the same Purpose; ^,_^' y

(d)

at the commencement

of the

proceedings

before

the

arbitrator,

the W State

Government

and the Local

Authority

shall state

what

in ' _

,

their

respective

opinions

is

a

fair amount

of

compensation;

,_

A

(e)

L

The

arbitrator

shall,

after

hearing

the

dispute,

make an

award determining ^theamount^of

COmpensation

which appears to him, to

be

just

and

in

making

the award

he shall

have clue

regard

to the

circumstances

of

each case and the

provisions

of this

section and

nothingin

the

Arbitration

Act,

1946

shall

apply

to

arbitratipns \ under

this

section.

; ' - ' ^"

30.

Powers

of

arbitratori—The

arbitrator

appointed

under

section

29(2)(b)while

holding

varbitration'proceedings

under:

this Act,

shall have all

the powers of the Civil Court while

tryinga

suit

under the Code of

Civil

Procedure,

1908

3(Act

V2..of

1908) ⁱⁿ

respect

of the

following

matters

namely

5— (a)

summoning and

enforcing

the

attendance of any person and examining ^himon

oath; '

r(b) requiring the

discovery

and production

of

documents;

:

,(c)

receiving

evidence

on

affidavits

j

and '

(d) issuing

commissions (for'

examination ^of

witnesses.

31.

Appeals

'from award

"in

respect

:of

~,compensation:'——-Where

the

State Government or ^a

Local

Authority

is

agrieved by

an

award of the

arbitrator s

under section

29,

it may within

thirty days

from 'the

date of

such: award prefer ^an

appeal ^{to the}

District and

Sessions

Court

within whose

appellate- jurisdiction ^the

acquired property ^is

situated. ^,'

"

Q

-.~ '

~

-

"

PENALTIES

'

32.

Penalty

for

violating preventive

measures

f—(l)

Any

person

who

violates an: \valhegpmvision; rule

1.1.

1-5,- ¹⁶

endsl'lof'

this ^Act»

shall

be

punishable =31 ^an

admittimf Meters

"Magistrate '

with

imprisonment whieh'

may sextend'

to

two» :Wfiumith

fine'fnhich{-may'i»extend;to _Rs.r

50001-4»:

iwith'

h,_ '

'

z m

nary -,'2 .43;

j v.

a

"a;

10

11

12

,

(2) ^All

claims under sub-section ⁽¹⁾

shall ^be

preferred to^the

District; 'Magietrate

within

thirty

days ^{from the date when the}

damage} ^was

caused"

(3) ^TheDistrict

Magistrate

shall,

after

giving ^the

parties ^an

opportunity of being

heard,

determine ^theamount^of

compensation ^due

and pass ^an order

stating ^suchamount^andtheperson liable^{forthesame andthe}

order so

passed

shall

have the force of ^a

decree of ^a

civil court. /

43.

Power ^toobtain

information

f—Any

officer of

the

Fire Service^not below ^therank

of Officer

iii-Charge ^{of aFire}

Station ^orSub-Station may for ^the

purpose ^of

discharging ^hisduties

under^theAct

require ^the

owner or

occupier

of any

building ^or

other

property

to

supply

information

with

respect to

the character

of

such

building ^orother

property,

the

available,

water

supplies» and ^themeans of accesses thereto

and any other material

particulars

and- auch

owner ^or.occupier.__

shall furnish

all

the.

information ⁱⁿhis

possession. ~

44 Power

of

entry.——(1)

The Director or

any

member

of the Fire

Service authorised ^{by him in this}

behalf ^may

enter ^{anyof the}

place

specifiedin^any notificatiQn

issued

under

section¹¹

(l) ^{for the}purpose^of

determining

whether precautions

against fire

required ^tobe

taken ^onsuch

place

have

been ^sotaken.

(2) ^Noclaim shall^lie

against any

person ^for

compensation ^fer

any damage

necessarily caused

by any entry ^made

under sub-section

(1).

'

45

Consumption ^of

waterf—No

charge ^or

objection

shall^bemadeor raised by^anyLocal

Authority ^orindividual^forwater

consumption ^{in fire}

fighting operations ^{by theFire}

Services e-

46. No

compensation

for

interruption

of

water

supply: —No

authority

in.' charge ^ofwater

supply ^{inan area}shall^be

entitled^{to any}claim^forcompel):

cation ^for

damage

by

reason of any 1nterrupt1on ^of

supply

of water

occasioned by compliance ^of

such

authority ^with

the

requirement

specified ⁱⁿ

clause

(d) of section 22. -

47.

Police; OifiCers

to

aidi—It

shall be the

duty

of

Police Oflicers

of

all ranks to aid the members of the Fire Serwce¹ⁿ

the

execution

of thier

duties under

the ^Act

48.

Information ^onout

break ^offire

:——Any

person

who possesses any informa— ti'on

regarding ^an

outbreak ^offire

shall communicate

the ^same

by

quickest

means to the nearest

Fire

Station. 49.1ndemnitys:—-No

Suit,

prosecution ^orother

legal

proceedings

shall ^lie against ^anymember ^of

theFire Service ^for

anything

which ^{isin good}

faith ^{done or} intended ^to

be

done.'¹ⁿ

pursuance^{ofthisAct or}

any rule ^or order ^made

thereunder}:

50 Powerto ^make

Rules :'--(1) The State Government may, by notificatlon in the

Oflicinl

Gazette,

make

rules

for

carrying

out

the

purposesof

this

Act '