- In this Act, unless the context otherwise requires,-(a)"Director" means the Director of Fire Services appointed by the State Government under sub-section (3) of section 3 ;(b)"fire brigade" means the fire brigade maintained by the State Government under section 3 and includes an Auxiliary fire brigade raised under section 4;(c)"fire fighting property" includes-(i)lands and buildings used as fire stations;(ii)fire engines, equipments, tools, implements and things whatsoever used for fire-fighting;(iii)motor vehicles and other means of transport used in connection with fire-fighting;(iv)uniforms and badges of rank ;(d)"fire station" means any post or place declared, generally or specially by the State Government to be a fire station;(e)"members of the fire brigade" include persons employed in the Sikkim Fire Services and also volunteers and other persons enrolled in an Auxiliary fire brigade;(f)"officer-in-charge" of a fire station includes, when the officer-in-charge of the fire station is absent from the station or unable from illness or other cause to perform his duties, the member of the fire brigade present at the station who is next in rank to such officer;(g)"prescribed" means prescribed by rules made under this Act;(h)"warehouse" means any building or place used whether temporarily or permanently for the storing or processing or keeping of jute, gunny bags, cotton, hemp, resin, shellac, varnish, bitumen, pitch, tar, tallow, celluloid, wood, (excluding furniture kept in the building or place for ordinary use), charcoal, coal, straw, hay, grass, raw rattan canes, coconut fibre, waste paper, packing boxes or any other inflammable articles or chemicals and also any other article which is likely to increase the risk of fire and which is specified by the State Government, by notification in the Official Gazette, for the purpose of this clause;(i)"workshop" means any building or place where processing of any article is carried on for purposes of trade or business, if processing of such article is declared by the State Government, by notification in the Official Gazette in this behalf, to be attended with the risk of fire.Explanation. - The expression "processing" means making, altering, repairing, treating or otherwise dealing with any article by means of steam, electricity or other mechanical power.
