Section 26(1) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(1)Where the Director or the Chief Fire Officer or any other Fire Officer of any Authority, who is in charge of a fire fighting operation requires fire fighting equipment or property of any other Authority or any institution or individual, he may by order requisition such equipment or property for the purpose of extinguishing fire in any area and take possession thereof from the Authority or any institution or individual, as the case may be.
