(1)The Members of the Fire Service authorised under rule 8(2) shall report the negligence, carelessness, wilful commissions or omissions of the holders of the licence mentioned under rule 2(g) and sections 15,16,17 and 19 of the Act, to the Director of Fire Service through proper channel. On approval of the Director of Fire Service and after giving the owner or occupier, a reasonable opportunity not exceeding thirty days of making representation, shall take action to serve, detain or remove such objectionable objects or goods under section 13(2) of the Act. This shall be without prejudice to any prosecution that may be launched under sections 15,16,17 and 19 of the Act.(2)Prosecution procedure. - Officers not below the rank of Assistant Divisional Fire Officer upon the records made out by the Station Fire Officer and on obtaining sanction to prosecute from the Director of Fire Service shall lodge a complaint before the Court of competent jurisdiction against the offenders under sections 15,16,17 and 19 of the Act.
