Section 351 in The Chhattisgarh Municipal Corporation Act, 1956
351. Maintenance of fire brigade and arrangements for the prevention and extinction of fire.
(1)For the prevention and extinction of fire, the Corporation shall maintain a fire brigade and shall provide such implements, machinery or means of communication as the Corporation may think necessary for the efficiency of the brigade.(2)In order to indicate the location of fire-mains and hydrant the Commissioner may direct the fixing of plates on any building or land, the painting of signs, or the erecting of appliance as he may think fit.(3)No person shall destroy, pull down, deface, cover or conceal any such plate, sign or appliance :Provided that if in the city and Government Department is administering and controlling the fire brigade, the Commissioner shall not make any arrangement without prior approval of the Government and the arrangement shall be subject to the terms and conditions laid down by the Government in this respect.
