(d)require the authority in chare of water supply in the area to regulate the water-mains so as to provide water at a specified pressure at the place where fire has broken out and utilise the water of any stream, cistern, well or tank or of any available source of water, public or private, for the purpose of extinguishing or limiting the spread of such fire; provided that in cases of any damage done to any source of water, steam cistern, well or tank belonging to a member of the public or association or body corporate while utilising water in accordance with the provisions of this section under this Act the State Government may entertain at its discretion, claims compensation preferred, by any affected person or party or body corporate as the case may be on merit of each case;
