10. Powers of the members of the Bihar Fire Service and other persons for the suppression of fire.
- On the occasion of a fire in any local area to which this Act applies, any member of the Bihar Fire Service not below the rank of leading fireman, any Magistrate and any Police Officer not below the rank of Assistant Sub-Inspector of Police may-(a)remove, or order the removal of any person who by his presence interferes with, or impedes, the operation for extinguishing the fire or for saving life or property; of Police, the District Superintendent of Police or the Officer-ln-Charge of a fire-station may, for the purpose of obtaining or verifying the information, enter into or upon any such building or property after giving such notice to the owner or occupier as may be prescribed.
