Section 334 in The City of Nagpur Corporation Act, 1948
334. Power to make regulations for fire brigade. - (1) [The Commissioner shall make regulations for] -
(a)the training, discipline and good conduct of the men belonging to the fire brigade;(b)their speedy attendance with engines, fire-escapes and all necessary implements on the occasion of any alarm of fire;(c)the maintenance of the said brigade generally in a state of efficiency; and(d)the submission of reports of fires.(2)With the approval of the Standing Committee and subject to the conditions and limitations prescribed by this Act, the [Commissioner] make any regulations for the grant of gratuities, rewards or certificates, to persons who have given notice of fires or who have rendered effective service to the fire brigade on the occasion of a fire.
