(1)On the occasion of a fire in a Municipality any Magistrate, the Chairman, Vice-Chairman or Councillor, the Executive Officer, any member of a fire brigade maintained by the Council then and there directing the operations of men belonging to the brigade and (if directed so to do by a Magistrate or by a Councillor) any Police Officer above the rank of constable may-(a)remove or order the removal of any person who by his presence interfere 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, break into or through, or pull down, or use for the passage of any house or other appliance, any premises;(d)cause means pipes to be shut off so as to give greater pressure of water in the place where the fire has occurred;(e)call on the persons in charge of any engine to render such assistance as may be possible; and(f)generally take such measures as may appear necessary for the preservation of life or property.(2)No person shall be liable to pay damages for any act done by him under Sub-rule (1) in good faith.(III)Power to search for inflammable material in excess of authorised quantity
