Section 359(1) in The Mumbai Municipal Corporation Act, 1888
(1)With a view to the discharge by the corporation of the duty of extinguishing fire and protecting life and property in case of fire, the Commissioner shall provide, in the schedule of municipal officers and servants from time to time prepared by him under section 79, for a force of firemen, with a proper number of officers over them to be called the municipal fire brigade", and shall furnish the said brigade with all such fire engines, fire escape, horses, accouterments, tools, implements and means of intercommunication as may be necessary for the efficient discharge of their duties.
