Section 311(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)On the occasion of a fire in the municipal area any Magistrate , the Commissioner of the Corporation , any member of a fire brigade maintained by the Corporation directing the operations of men belonging to the brigade, and any police Officer not below the rank of Sub-Inspector may(a)remove or order the removal of any person which by his presence interferes with or impedes the operations for extinguishing the fire or for saving life or property.(b)close any street or passage in or near which any fire is burning;(c)for the purposes of extinguishing the fire break into or thought or pull down, or cause to be broken into or through or pulled down or used for the passage of houses or other appliances , any premises.(d)cause mains and pipes to be shot off so as to give greater pressure of water in or near the place where the fire was occurred.(e)call on the persons incharge of any fire engine to render such assistance as may be possible.(f)generally, take such measures as may appears necessary for the preservation of life or property.
