Section 11(1) in The Orissa Fire Service Act, 1993
(1)The Director or any member not below the rank of an Officer-in-charge of a Fire Station as may be authorised by the Director, may, for the purpose of obtaining information for fire-fighting purposes, require the owner or occupier of any building or other property to supply such information with respect to the character of such building or other property, the available water supplies and the means of access thereto and such owner or occupier shall furnish all the information so required.
