Section 24 in Arunachal Pradesh Fire and Emergency Services Act, 1991
24. Power of entry.
(1)Director or any member of the force authorised by him in this behalf may enter any of the places specified in any notification issued under section 11 for the purpose of determining whether precautions against fire required to be taken on such place have been so taken.(2)Save as otherwise expressly provided in this Act, no claim shall lie against any person for compensation for any damage caused by any entry made under sub-section (1).
