(1)The Chief Officer of a Municipality shall fix hydrants on water mains (other than trunk mains) at such places, as may be most convenient for affording supply of water for extinguishing any fire, which may break-out and shall keep in good order such hydrants, and may, from time to time renew such hydrants.(2)To denote the situation of every hydrant placed under this section, letters marks or figures shall be displayed prominently on some wall, building or other structure near such hydrant.(3)As soon as the work relating to any such hydrant is completed, the Chief Officer shall deposit a key thereof at each place where a public fire engine is kept and in such other place as he may deem necessary.(4)The Chief Officer may, at the request and expenses of the owner or occupier of any factory, workshop, trade premises or place of business situated in or near a street in which a pipe is laid (not being a trunk main and being of sufficient dimensions to carry a hydrant), fix on the pipe and keep in good order and, from time to time, renew one or more fire hydrants, to be used only for extinguishing fire as near as conveniently may be to that factory, workshop, trade premises or place of business.(5)The Chief Officer shall allow all persons to take water for extinguishing fire from any pipe on which a hydrant is fixed, without any payment.
