Section 16 in The United Provinces Fire Service Act, 1944
16. Liability of property owner to pay compensation. -
(i)Any person whose property catches fire on account of any act of his own or of his agent done deliberately or negligently shall be liable to pay compensation to any other person suffering damage to his property on account of any action taken under clauses (c) and (c) of Section 15 of this Act by any officer mentioned therein or any person acting under the authority of such officer.(ii)All claims under sub-section (i) of this section shall be referred to the District Magistrate within one week from the date when the damage was caused. The District Magistrate shall summarily determine the amount of compensation due and shall pass an order stating the amount of compensation to be paid and the person liable for the same, and the orders so passed shall have the force of a Civil Court decree.
