Section 15 in The United Provinces Fire Service Act, 1944
15. Powers of the Fire Service and other persons for the suppression of fire. -
On the occasion of a fire in any town to which this Act applies, any member of the U.P. Fire Service not below' the rank of leading fireman, any Magistrate and any police officer not below the rank of head constable may -(a)remove, or order the removal of, any person who by his presence interferes with, or impedes the operation for extinguishing the fire or for saving life or property;(b)close any street or passage in or near which, a fire is burning;(c)for the purpose of extinguishing the fire, enter, break into or through, or pull down any premises for the passage of hose or appliance, or cause them to be broken into or through or pulled down without the consent of the owner or occupier;(d)cause mains and pipes to be shut off so as to give greater pressure or volume of water, in, or near, the place where the fire is occurring;(e)make use of any available source of water, public or private; and(f)generally take such measures as he considers necessary for the preservation of life or property.
