Section 332 in The City of Nagpur Corporation Act, 1948
332. Maintenance of fire brigade and arrangements for the prevention and extinction of fire.
(1)For the prevention and extinction of fire, the Corporation shall maintain a fire brigade and shall provide such implements, machinery or means of communication as the Corporation may think necessary for the efficiency of the brigade.(2)In order to indicate the location of fire-mains and hydrants the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may direct the fixing of plates on any building or land, the painting of signs, or the erecting of appliances as he may think fit.(3)No person shall destroy, pull down, deface, cover or conceal any such plate, sign or appliance.
