Section 5A in The West Bengal Fire Services Act, 1950
5A. [ Local authority or other agency to secure supply of water. [[Section 5A first inserted by W.B. Act 21 of 1960, then substituted by W.B. Act 7 of 1996. Previous Section 5A was as under :-
'5A. Power to enter Into agreement with the authority in charge of water supply. - The State Government may enter into an agreement with any person or authority in any area in which this Act is in force for securing, in case of fires in such area, an adequate supply of water on such terms as may be specified in the agreement.'.]]- The local authority or any other agency responsible for water supply in an area or owning a source of water or reservoir, shall secure adequate supply of water to the members of the fire brigade or the auxiliary fire brigade raised under section 3A for fire fighting operations on no-charge basis, and shall ensure that such supplies are available at all material times for such purpose.]
