Section 353(1) in The M.P. Municipal Corporation Act, 1956
(1)When the fire brigade is maintained by Corporation to Commissioner shall make regulation for-(a)the training, discipline and good conduct of the men belonging to the fire brigade;(b)their speedy attendance with engines, fire-escapes and all necessary implements or the occasion of any alarm of fire;(c)the maintenance of the said brigade generally in a state of efficiency; and(d)the submission of reports of fires.
