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

Department
  • Fire Service Department
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,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, .Ihe15th

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?

,

_ theRepublIc0 minasfollows:—-

M

'

:

7

' 5342444433;mmcommencement—(1)

This

Acf "

~ ,

Mampnr Bias;

Service

Acffifim _

.

4 :343:3 3%

f?

"

7

4

~ '

(2) It

extendgéeeghs

whereof

the'v'smeof

Mampur ,~ 3,4_

(3)

itsfia'll came'mtom in

44434areaand

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!)

uniformsand

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,

executiveand

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

JEGESCSQIWwithsuch

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

thatit

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 topersonsthave

given noticer5:

firesahd?

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

cadreor

termsandconditions"

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 ofmembersofthe FireService

With:' necessary

appliances

and

equipments on

the

occasion

of

any

firealarm;

,_,-.

(h) for

sending members of the

Fire serviceWith

appliances

and' »

equipments

beyond thelimits ofany area inwhichjhisAct 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

shallbeused 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

thereofas 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 thisAct sea

tse'wrtlrérawn i:

suds gmm'lty

who

granted

it. /y

5;, '

(5)

Whereonapplication, 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 jprescrihed'manner within

thirty days of

such refusal, withdrawaleor suspension provided thatfor) thepurpose of

this

section the rescribed Authority

meanstheDirector in cases where

the

Licensing Authority g anofiicer

subordinate to theDirectorand 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 anyoffices authorised

by the

State Governmentin this

behalf, todirect removal of

prescribed article

likelyuto

cause risk offire to a

place, of

safety

and onfailure of the Director orsuch otiicermayseize, detain,the

owner

or

occupier:

to do so, remove, dispose of or

destroy such-

objects orgoods in

such

manneras

may be prescribed

by the

State Government. The Director orsuch ofiicer as maybe authorised willnot-be

liable to *

pay anyicompensationin

any

manner

to any person in

this

respect. .-

-

7 , ~ ,1 2—Whenever- a

change in the

occupation of,any he person entering

into the

occupation of the same shall,

within twoweeksofhis so

entering into

occupation,

give notice in

writing to the

Licensing Authority ofsuch

changes of

occupation and shall

thereupon pay a, fee as

maybe

prescribed andhis nameshall

accordingly be substituted in thelicence in

respect of!

the

warehouse or

workshop.

for

the name of the

last

occupier. ' ' '14,

Change of

'occupation warehouse or

workshop

occurs,t - 15. Fire

works

:n—No'

buildingior place

shall

be used for

the

purpose of

manu- facturing,

making \orotherwise

dealing in any

manner in

respect of

fire works Without previously

Obtaining a

licence for'thesame

from the

Licensing

Authority. _

1 6. Placeof

public gathering for

entertainmenti—(l) No

building orstructure of anykindshall beusedfor

public

gathering for

amusement,,entertainp1ent or

any other purposes where

public may assemble

unless the owner or

occupier thereof shallhave previously

obtained a

liéence. A

pIication for such

licence shall bemade to

the Licensing

Authority

who shall refer

the case

to the Director and

the

Licensing Authority shall

grant or

refuse

such-licence as mayherecomlmnded

by the

Director. (2)-(i) :_,_No»Licencevshall be,

granted

unlessthebuilding or structure con- forms to"suchrules"andconditions, as may ,_

peprescribcd for purposes of

public

safety and ' ' ' (ii) advance payment of

such'ife'es 'as

maybe prescribed is

made. gr» 3. lV, 7.1 else and

such

other like matters

comii'underthe'peryiew

9}"

this Sectton

h: ~ :

1:; .

r \ "Espleztzzjiqrtl—m—il'heatres,"Cinemas,

Circus, {Fair/M

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

Wherefire"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 anysourceof

.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, theState

GOVGEllmeQL

may

ehténta'm. at its

discretion,;

'el'air'hs jar goraeerisatigq piefgrgrlfijy'"

saggy, ease" ,

:

~afl'ertedperson orparty or bodycorporate Vas'the; . be,:

7

onmerit'

ofjeach

ease; '

,

» ~

i g

ic)'

exercise thesame powers

fit;-

diSpersing an

assembly of

Regime likely toobstructthe 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

7 f ' - ' (I) generally take suchmeasures as mayappear to him to be

necessity for extinguishing thefire orforthe

protection of

life:or

profit? and for

which nomember cfethje

Fire

Servicewegiringismdgr

his Order or

irrstrucfions

will

be

civilly qrceiminellygxprbsecutedin

719 Court oflew. ' ' ' * * 1: ' " _. ': smasher =meLopAL isms scaly/rice 23Regcc¥eryfiom

Local Authority-«The

State

Goverhifumt: may recover from any Local

Authority ofany areain

which this Act

is

ini'i'or'ce andls'u'ch con; tribution

towards the costof the

portion of the

Fire Service

maintained,

in that area astheState

Governmentmaydirect from

timeto time. " .\ ' 24.

Levy

of

Fire

Serviceyfee'h-efi)

There

may be

levied;

fire Service fiF'e'e ,

on land'and

buildings

which

ere

situated.

a'n

any

area.

jiuyvhich this éctisih ' search and

o-nwlfrchproperty taxby whatever

name called is flevied'byeuyiLo'c'gi Authority in that

area.. * ' " f ' 12,). {The Fire

service, Eee531a" be

levied

in the

«some: ! smegma

the some: tax..at sash

Iratenetexceeding 19%'Qfijsuchi-pmpertyxtax as

m "Stéte

Government'may, bynotificatinfi in she iGfieia'l

Games,

deem. mmyferlsheufirgeheingzwmmdalogassess.

mileage ge

,prce

haying;of preperty munser

miflawaum'ibeshewthw

Heaths; ages ' » such taxshallsoniimtflicfiaehe

Stale

Ecssmhenseselsebésfit

"sang

title

I1, finder

this

getsgssess, colleet'and enforce

payment of the'Frre service Fee

int : We mmwtkemm ' . maid-lash -,7

"and; {

this metheyahg'ssmmfisiseumrosrsny rgofgthewcwflfihefibafléi

Elli" ' E

" $0M" andfie'om 'j eunuch??? wmgmr.

smutv.7 appeals.

review, revismns.

references «shagging: ans-w

8

V

(2) Suchportion of the

total

proceeds ofthe FireService FeeastheState Governinent' may determine

shall be

deducted tomeetthe costofcollection 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

maybe

prescribed.

,

lefi

Fixation offeesand

procedure for

payment—(l)

Ther'State

Government:

may

prescribe

such

fees

and

such

procedure

for-payment

of

feesas it

may

deem fit

for

granting

fanylicence

underany

of the

provisron of

this

Act.

(2) The

.State Governmentmayprescribe suchfees and such

charges and suchconditions asitmaydeem fitfor thepurposeofdifl'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

serviceof 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 theLocal

Authority is.not

adequate to meet the

normal

require- gnents of

therareas, theState Governmentmayacquire

the fire

fighting

Property of '

the

Local

Authority bypublishing in theOfficial

Gazette a

notice to the

effect that theState

Government'hasdecided to

acquire such

property on

payment of its

market

value; a

copyofsuch

notice shall also

be served on

the Local Authority.

(2) When anotiCe as

aforesaid is

published in the

Oflicial

Gazette, the property

specified in suchnotice

shall, on

and from the

beginning ofthedateon. which-the

noticeis 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

whichthis

Act isinthree

shall,

after(thecommencement '31,. thisAct in thatarea, transfer or

otherwiSepart 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 Actshallbe the

prevailing

market

valueof

csuch'propertyon

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

'issue' of 'thenotice referredtoin

section

27.

9

,

,.rr-

_'___

(2)

the

amount of

compensation

shallbe

determined

in

the

manneranfl in

accordance

withtthe

principles

hereinafterset

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)

wherenosuch

agreement can be

reached, '

the

State

Government

shall appoint

arbitrator, a

personwhoisor

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 mayalsonominate 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 theamountof

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;

l giantess-i

earn; .is. we, 72 ,7 »._2

10

11

12

,

(2) All

claims under sub-section (1)

shall be

preferred tothe

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 theamountof

compensation due

and pass an order

stating suchamountandtheperson liableforthesame 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 Servicenot below therank

of Officer

iii-Charge of aFire

Station orSub-Station may for the

purpose of

discharging hisduties

undertheAct

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

specifiedinany notificatiQn

issued

under

section11

(l) for thepurposeof

determining

whether precautions

against fire

required tobe

taken onsuch

place

have

been sotaken.

(2) Noclaim shalllie

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

shallbemadeor raised byanyLocal

Authority orindividualforwater

consumption in fire

fighting operations by theFire

Services e-

46. No

compensation

for

interruption

of

water

supply: —No

authority

in.' charge ofwater

supply inan areashallbe

entitledto anyclaimforcompel):

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

pursuanceofthisAct 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 '

SECTIONS