(1)Immediately on coming into force of this Act, all existing laws or rules in force in any area shall stand repealed. But such repeal shall not debar-(a)to provide and maintain such water supply and fire hydrants for fire fighting purposes as may be directed by the State Government from time to time;(b)to frame bye-laws for the regulation of dangerous trades;(c)to order any of its employees to render aid in fighting a fire when reasonably called upon to do so by any member of the Force; and(d)generally to take such measures as will lessen the likelihood of accidental fire or preventing the spread of such fire.(2)Notwithstanding such repeal,-(a)any appeal, application, enquiry or investigation pending, shall be disposed of, continued, held or made, as the case may be, in accordance with the corresponding provisions of this Act;(b)all notifications, orders issued, powers conferred, forms prescribed, local jurisdiction defined, punishment awarded, sentences passed under any Act which was in force before commencement of this Act, shall be deemed to have been issued, conferred, prescribed, passed or defined under the corresponding provisions of this Act.
