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NCT Delhi - Section

Section 16 in The Delhi Water Board Act, 1998

16. Provision of fire hydrants.

-The Board shall, on payment by the agency responsible for fire services, fix hydrants on water mains (other than trunk mains) at such places as may be convenient for supply of water for extinguishing any fire which may break out and shall keep these in order:Provided that the Board shall allow water to be taken for extinguishing fires from any pipe on which a hydrant is fixed, by the agency responsible for fire services, without any payment.