Section 10 in Arunachal Pradesh Fire and Emergency Services Act, 1991
10. Powers of members of the Force on occasion of fire.
- On the occasion of fire in any area, any member of the force who is in charge of fire fighting operations on the spot may ;-(a)remove, or order any other member of the force to remove 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 a fire is burning ;(c)for the purpose of extinguishing fire, break into or through or pull down, any premises for the passage those engaged in fire fighting of appliances or cause them to be broken into or through or pulls down, to the extent of minimum damage as far as possible;(d)require the authority in charge of water supply in the area to regulate the water machine so as to provide water at a specified pressure at the place where fire has broken out and utilise the water of any steam, 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 any 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 an officer, in respect of the exercise of such powers;(f)generally take such measures as may appear to him to be necessary for extinguishing the fire or for the protection of life or property, and for this no member of the force working under his order or instruction will be civilly or criminally liable in any Court of law.
