Section 40(2) in The Karnataka Fire Force Act, 1964
(2)Notwithstanding the repeal of any law, rule, regulation or bye-law by sub-section (1), the general responsibility of any local authority under the law governing such authority, shall not be deemed to be limited, or modified, in so far as such law requires the local authority,—(a)to provide and maintain such water supply and fire hydrants for fire-fighting purposes as may be directed by the State Government from time to time;(b)to frame bye-laws for the regulation of dangerous trades;(c)to order any of its employees to render aid in fighting a fire when reasonably called upon to do so by any member of the Force; and(d)generally to take such measures as will lessen the likelihood of fires or preventing the spread of fires.
