Section 285 in The Maharashtra Municipal Corporations Act, 1949
285. Maintenance of firemen and of necessary fire engines, etc. - (1) With a view to the discharge by the Corporation of the duty of extinguishing fire and protecting life and property in case of fire, the Commissioner shall provide in the statement of municipal officers and servants from time to time prepared by him under section 51, for a force of firemen, with a proper number of officers over them to be called "the municipal fire-brigade", and shall furnish the said brigade with all such fire-engines, fire-escapes, vehicles, accoutrements, tools, implements and means of intercommunication as may be necessary for the efficient discharge of their duties.
(2)A person may be appointed to be a member of the fire-brigade in addition to any other office or employment of such person.(3)The Corporation may recognise any body of persons on such terms and conditions as it may fix as a volunteer of fire-brigade to supplement the municipal fire-brigade.
