Section 11 in The United Provinces Fire Service Act, 1944
11. Acquisition of fire-fighting property belonging to local authorities. -
(i)Upon the coming into force of this Act, the [State Government] [Substituted by the A.O. 1950 for (Provincial Govt.).] shall cause a valuation to be made of all the fire-fighting property in the possession of any local authority within the towns to which this Act applies for the time being and may take over such property at that valuation.(ii)If the local authority disputes the valuation made under sub-section (i), the [State Government] [Substituted by the A.O. 1940 for (Provincial Govt.).] may refer the dispute to an arbitrator appointed by the [State Government] [Substituted by the A.O. 1940 for (Provincial Govt.).](iii)The arbitrator shall, in fixing the valuation, take into consideration -(a)in case of immovable property, the original cost of construction and the cost of any subsequent addition or alteration, and in case of movable property, the original cost of purchase; and(b)the depreciation on account of wear and tear, provided that the arbitrator shall riot take into consideration the enhanced value of materials and equipment on account of war-time conditions.
