(1)On the occasion of a fire in any locality, any police officer above the rank of a constable or any member of the fire services above the rank of a fireman, may-(a)remove or order the removal of any persons who by their presence interfere with or impede the operations 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)by himself or those acting under his orders, break into or through or pull down, or use for the passage of houses or other appliances, any premises for the purpose of extinguishing the fire, doing as little damage as possible;(d)cause the mains and pipes of any area to be shut off so as to give greater pressure of water in 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 and property.
