(3)All charges on account of establishments and appliances for extinguishing fire maintained by the police under the orders of the Government for general use, and all expenses incurred on the occasion of any fire by the police in the execution of their duty shall, if the duty of extinguishing fire is cast upon any local authority be paid from the fund of that local authority upon the Inspector-General certifying the amount thereof:Provided that no charges on account of establishments and appliances for extinguishing fire shall be recovered from any local authority which maintains such establishments and appliances and such establishments and appliances are employed for extinguishing fire.
