18. Despatch of fir-fighting personnel, etc., of local area to another area.
- The City Superintendent of Police, or, if there be no City Superintendent of Police, the District Superintendent of Police, of any local area to which this Act applies for the time being or, in his absence, the Police Officer of the highest rank present in such local area may, on the occasion of a fire or other emergency in any other area, order the despatch of the fire-fighting personnel of such local area or any part of it with necessary appliances and equipments to such other area and on such despatch all the provisions of this Act and the Rules made thereunder shall, as far as possible, apply to such other area, during the period of the fire or emergency, or for such period as the City Superintendent of Police, the District Superintendent of Police or other police officer making the order may direct, as if such other area were a local area to which this Act applied and the fire-fighting personnel despatched to such other area were members of the Bihar Fire Service employed for the area.
