Section 352 in The Orissa Municipal Corporation Act, 2003
352. Fire hydrants to foe provided.
- The Commissioner shall cause fire-hydrants and all necessary works, machinery and assistance for supplying water, in case of fire, to be provided and maintained and shall have painted or marked on the buildings and wells or in some other conspicuous manner, within the street, wards or marks near to such hydrants to denote the situation thereof, and shall cause a hydrant key to be deposited with the officer-in-charge of fire station at each place within the city and do such other things for the purpose aforesaid, as he shall deem expedient.
