Section 2 in Arunachal Pradesh Fire and Emergency Services Act, 1991
2. Definitions.
- in this Act, unless the context otherwise(a)"Director" means the Director of the Fire Force appointed under Section 4 of the Act;(b)"Fire fighting property" includes,-(i)Lands and buildings used as fire stations ;(ii)Fire Engines, equipments, tools, implements and things whatsoever used for fire fighting;(iii)Motor Vehicles and other means of transport used in connection with fire fighting ; and(iv)Uniforms and badges of rank.(c)"Fire Station" means any post or place declared, generally or specially by the Government to be a Fire Station ;(d)"Force" means Arunachal Pradesh Fire Service Force maintained under this Act;(e)"Government" means the Government of Arunachal Pradesh ;(f)"Member" means a member of the force who performs operational, supervisory, directional and executive duties in such ranks as may be prescribed by the government:(g)"Officer-in-charge of a Fire Station" includes the Fire officer next in rank to the officer-in¬charge of Fire Station or any other officer holding charge of the Fire Station for the time being ;(h)"Prescribed" means prescribed by rules made under this Act;(i)"Place" means either enclosed, or covered or open land having buildings or premises within 75 ft. on any side or its surroundings ;(j)"Premises" means any land or any buildings or part of a buildings appurtenant there to which is used for storing explosives, explosive substances and dangerously inflammable substances;(k)"Wire-house" means any building or place used whether temporarily or permanently for storing, keeping, or otherwise dealing in any manner or such articles which in the opinion of the Government are considered as inflammable ;(l)"Work-shop" means any building or place where the processing of any article is carried on for purposes of trade or business, if such processing of such articles which in the opinion of the Government are considered as inflammable and are prescribed in this respect.
