Section 286 in The Chhattisgarh Municipalities Act, 1961
286. Establishment and maintenance of Fire Brigade.
(1)A Council may and if directed by the State Government shall establish and maintain a Fire-Brigade and provide any implements, machinery or means of communicating intelligence which it thinks necessary for prevention and extinction of fire.(2)It shall be the duty of all Police Officers and all Municipal officers and servants to aid a Fire-Brigade in the execution of its duties.
