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Madras Presidency - Section

Section 62 in The Madras City Police Act, 1888

62. - Cost of establishment, etc., for extinguishing fire to be defrayed by the municipality

All charges on account of establishments and appliances for extinguishing fire maintained by the Police under the orders of the State Government for general use, and all expenses incurred on the occasion of any fire by the Police in the execution of their duty, shall be paid by the Municipal Commissioner for City of Chennai upon the Commissioner certifying the amount thereof.