(1)On the occasion of a fire in a municipality, any Magistrate, or any Commissioner of a Municipal Board, or the person in charge of a fire brigade maintained by the Board, and directing the operations in connection with the fire, or any police officer above the rank of constable, when so directed by the Magistrate or Commissioner, may-(a)remove or order the removal of any person who 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 purpose of extinguishing the fire or preventing its spread break into or pull down or cause to be broken into a pulled down or use for the passage of any house or other appliance, any premises;(d)cause main and pipes to be shut off so as to give greater pressure of water in the place where the fire occurred;(e)call on the person in charge of any fire engine to render such assistance as may be possible;(f)generally take such measures as may appear necessary for the preservation of life or property.
