Section 2 in The Jammu and Kashmir Fire Force Act, 1967
2. Definitions.
- in this Act, unless the context otherwise requires,-(a)"Director" means the Director of the Fire Force appointed under section 4 ;(b)"fire-fighting property" includes-(i)lands and buildings used as fire-stations ;(ii)fire engines, equipments, tools, implements and things whatsoever used for fire-fighting;(iii)motor vehicles and other means of transport used in connection with fire fighting; and(iv)Uniforms and badges of rank ;(c)"fire-station" means any post or place declared, generally or specially, by the Government to be a Fire Station ;(d)"force" means the Jammu and Kashmir State Fire Force maintained under this Act;(e)"officer-in-charge of a fire station" includes when the officer-in-charge of the fire-station is absent from the station or unable from illness or other cause to perform his duties, the fire officer present at the station who is next in rank to such officer;(f)"prescribed" means prescribed by rules made under this Act.
