Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 21 in The Bihar Fire Service Act, 1948 21. Consumption of water by the Fire Service. - No charge shall be made by any Local Authority for water consumed by the Bihar Fire Service in fighting fires, training, filling static water tanks or such other purposes.
