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State of Tamilnadu - Section

Section 12 in Tamil Nadu Fire Service Rules, 1990

12. Buildings.

- The Director of Fire Service shall exercise his powers in the matter of construction of new fire stations, providing permanent buildings for the old fire stations, construction of quarters for the staff and construction of static water tanks, following the procedures contemplated under Chapter XII of the Tamil Nadu Fire Service Manual as amended, from time to time. He shall also utilise the services of the Tamil Nadu Water and Drainage Board, the Corporations and Municipalities, major panchayats and Panchayat Unions for providing hydrant system to the required areas in the State so far afford as fire protection system to the entire State.