(2)If any fire, explosion or other calamity occurs in any major port or in any city, town or place adjoining or in the vicinity of such port, there shall be placed at the disposal of an authority appointed in this behalf by the Central Government such of-(a)the fire fighting, water-supply and conservancy services of the port authority of such port and of any local authority having jurisdiction in any such city, town or place, together with the personnel employed in operating such services;(b)the fire fighting personnel and appliances maintained by any owner or occupier of premises in such port, city, town or place, as the authority so appointed may require; and such port authority, local authorities, owners or occupiers and personnel shall comply with any orders given by the said authority.
