Section 307(1) in Gauhati Municipal Corporation Act, 1971
(1)On the occasion of a fire in the city any magistrate or any member of a fire brigade, maintained by the Government or the Corporation, then and there directing the operations of men belonging to the brigade or any police officer, not below the rank of Sub-Inspector, may -(a)Remove or order the removal of any person who by his presence interfere with or impedes the operation for extinguishing the fire or for saving life or property;(b)Close any street or passage in or near which any fire is burning;(c)For the purpose of extinguishing the fire, break into or through or Pull down, or cause to be broken into or through or pulled down, or use for the passage of hoses or other appliances, any premises;(d)Cause mains and pipes to be shut off so as to give greater pressure of water in or near the place where the fire has occurred;(e)Call on the person in charge of any fire engine to render such assistance as may be possible; and(f)Generally, take such other measure as may be appearing necessary for the prevention and extinction of fire.
