Section 10(1) in The Andhra Pradesh Fire Service Act, 1999
(1)On the occasion of fire in any area, the member of the service who is in charge of fire fighting operations on the spot may,-(a)remove, or order any other member of the service to remove, any person who by his presence, interferes with or impedes the operations for extinguishing the fire or for saving life or property;(b)close any street or passage in or near which fire is burning;(c)break into or through, or pull down, any premises, for the passage of hose or appliances or cause them to be broken into or through, or pulled down, doing as little damage as possible for the purpose of extinguishing fire :Provided that the owner or occupier, as the case may be. of any such premises shall be granted reasonable compensation to the extent of the damage so caused in such manlier as may be prescribed;(d)require the authority incharge of water supply in the area to regulate the water mains so as to provide water at a specified pressure at the place where the fire has broken out and utilise the water of any stream, cistern, well or tank or of any available source of water, public or private, for the purpose of extinguishing or limiting the spread of such fire;(e)exercise the same powers for dispersing an assembly of persons likely to obstruct the fire-fighting operations as if he were an officer-in-charge of a police station and as if such an assembly were an unlawful assembly and shall be entitled to the same immunities and protection as such officer, in respect of the exercise of such powers;(f)generally take such measures as may appear necessary for extinguishing the fire or for the protection of life or property.
