Section 8 in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016
8. Powers of the Fire and emergency Service and other persons for the suppression of fire.
- On the occasion of a fire in any town or area to which this Act applies, any member of the Uttarakhand Fire and emergency Service not below the rank of leading fireman, any Magistrate and any Police Officer not below the rank of head constable may -(a)remove, or order the removal of, any person who by his presence, interferes with, or impedes, the operation for extinguishing the fire or for saving life property;(b)close any street or passage in, or near, which a fire is burning;(c)for the purpose of extinguishing the fire, enter, breaking or through, or pull down any premises for the passage of hose or appliance or cause them to be broken into or through or pulled down without the consent of the owner or occupier;(d)cause mains and pipes to be shut off so as to give greater pressure or volume of water, in, or near, the place where the fire is occurring;(e)make use of any available source of water, public or private;(f)generally take such measure as he considers necessary for the preservation of life or property.
