Section 308(1) in Gauhati Municipal Corporation Act, 1971
(1)The Corporation shall from time to time make regulations for -(a)The training discipline and god 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 due state of efficiency; and(d)The submission of reports of fires.
