- In this Act, unless there is anything repugnant in the subject to context-(a)"Inspector General of Police" means the Inspector General of Police, Assam who has been appointed as Inspector General of Police, Assam under Section 4 of the Police Act, 1861 (Act 5 of 1861);(b)"Director" means the Director of Fire Service Force appointed under Section 4;(c)"Fire fighting property" includes-(i)lands and buildings directly or indirectly connected with fire fighting;(ii)fire engines, equipments, tools, implements and things what-soever used for fire fighting;(iii)motor vehicles and other means of transport used in connection with fire fighting;(iv)uniform and badges of rank;(d)"Fire Station" means any post or place declared generally or specially by the State Government to be a Fire Station;(e)"Force" means the Assam Fire Service Force maintained under this Act;(f)"Officer-in-charge of a Fire Station" includes the Fire Officer next in rank to the officer-in-charge of fire station or any other officer holding charge of the fire station in absence of the office-in-charge.(g)"Prescribed" means prescribed by rules made under this Act by the State Government;(h)"Warehouse" means any building or place used whether temporarily or permanently for storing, keeping or otherwise dealing in any manner of such articles which in the opinion of the State Government are considered as inflammable.Explanation. - Godowns, factories, workshops, buildings, shops, etc., dealing in any manner with prescribed inflammable articles will be regarded as "Warehouse" for purposes of this Act;(i)"Place" means either enclosed, or covered or open land having buildings or premises within seventy-five feet on any side of its surroundings;(j)"Workshop" means any building or place where the processing of any article is carried on for purposes of trade or business, if such processing of such articles which in the opinion of the State Government are considered as inflammable and are prescribed in this respect.Explanation. - The expression "processing" means making, altering, repairing, treating or otherwise dealing with any article by means of steam, electricity or other mechanical power;(k)"Licensing Authority" means the Deputy Commissioner or such officer as may be authorised by the State Government;(l)"Member" means and includes a member of the force who performs operational, supervisory, directional and executive duties in such ranks as may be prescribed by the State Government.Maintenance of the Fire Service Force
