20. Repeal of Sections 269 and 270 of B. & O. Act 7 of 1922.
- Sections 269 and 270 of the Bihar and Orissa Municipal Act, 1922, shall be deemed to be repealed in respect of the local areas to which this Act, applies for the time being:Provided that such repeal or anything in this Act, shall not be deemed to limit, modify or derogate from the general responsibility of any local authority-(a)to provide and maintain such water-supply and fire hydrants for firefighting purposes as may be directed by the [State] [Substituted by A.L.O.] Government from time to time;(b)to frame bye-laws for the regulation of dangerous trades;(c)to order any of its employees to render aid in fighting a fire when reasonably called upon to do so by any member of the Bihar Fire Service above the rank of fireman present at the fire; and(d)generally to take such measures as will lessen the likelihood of fires or prevent the spreading of fires.
