Section 333(1) in The City of Nagpur Corporation Act, 1948
(1)On the occasion of a fire within the limits of the City, any Magistrate, the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.], any member of the Corporation, any member of a fire brigade maintained by the Corporation, then and there directing the operations of men belonging to the brigade, and, if directed so to do by a Magistrate or the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] or a member of the Corporation, any police officer, above the rank of constable, may -(a)remove or order the removal of any person who by his presence interferes with or impedes the operation for extinguishing the fire or for saving life or property;(b)close any street or passage in or near which any fire is burning;(c)for the purpose of extinguishing the fire break into or through or pull down or cause to be broken into or through or pulled down, or use for the passage of houses or other appliances, any premises;(d)cause mains and pipes to be shut off so as to give greater pressure of water in or near the place where the fire has occurred;(e)call on the persons in charge of any fire engine to render such assistance as may be possible; and(f)generally, take such measures as may appear necessary for the preservation of life or property.
