15. Watching of premises to detect fire .-(1) The Central Government or the State Government may by general or special order make provision-
(a)for requiring the occupiers of any premises to which the order applies to make and carry out such arrangements as may be specified in the order with a view to securing the fires occurring at the premises as a result of hostile attack will be immediately detected and combated;(b)for requiring the occupiers of several premises jointly to make and carry out such arrangements as aforesaid for all those premises, and in particular for requiring that they shall take turns, of duty at specified premises and perform such fire prevention duties as may be allotted to them under those arrangements;(c)for empowering any authority, in such circumstances as may be specified in the order, to make and carry out such arrangements as aforesaid, including a joint arrangement as respects any premises to which the order applies, and where it carries out such arrangements to recover from the occupiers concerned the expenses of so doing.Explanation .-In clause (b) of this sub-rule, "fire prevention duties" means the duties of keeping a watch for the fall of incendiary bombs, taking such steps as are immediately practicable to combat a fire caused by such bombs and summoning such assistance as may be necessary, and includes the duty of being in readiness to perform any such duties as aforesaid.(2)An order under sub-rule (1) shall entitle any person required thereof be present on premises to which the order applies to have access to those premises for the purpose of complying with the order notwithstanding that the premises would not otherwise be open to the public, and any one, who obstructs access thereto by any such person for that purpose shall be deemed to contravene the provisions of the order.(3)Any police officer, or any other person authorised in this behalf by the Central Government or the State Government may at any time enter and inspect any premises to which any order made under sub-rule (1) applies for the purpose of seeing whether the order is being complied with.
