62. Cost of establishments, etc., for extinguishing fire to be defrayed by the municipality.
- All charges on account of establishments and appliances for extinguishing fire maintained by the Police under the orders of the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by Adaptation Order of 1950.] for general use, and all expenses incurred on the occasion of any fire by the Police in the execution of their duty, shall be paid by the Municipal Commissioner for City of [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] upon the Commissioner certifying the amount thereof.
