3. Establishment and constitution of Service and fire divisions.
(1)The Government shall establish and maintain a Service to be called the Haryana Fire Service.(2)The service shall consist of a Director, Joint Director and Deputy Director and such other officers and officials as may be necessary.(3)The Government may by notification -(i)constitute fire divisions within the State;(ii)divide such fire divisions into fire sub-divisions and specify the fire stations and sub-fire stations in each fire division; and(iii)define the limits and extent of such fire divisions, sub- fire divisions, fire stations and sub-fire stations as may be necessary for the administrative and operational efficiency of the Service.(4)the expenditure in connection with the Service shall be met out of the Consolidated Fund of the State.(5)Where members of the Service are sent beyond the limits of the State in order to extinguish a fire in the neighbourhood of such limits, the owner or the occupier where the fire has occurred or spread shall be liable to pay such fee as may be prescribed.(6)The Government may recover from any person, organization or industry in any area such contribution towards the cost of the portion of the service maintained in that area, as the Government may, from time to time direct.
