- In this Act, unless there is anything repugnant in the subject or context,-(a)"District Magistrate" includes the Additional District Magistrate of Saharsa and the Additional Deputy Commissioner of Dhanbad;(b)"leading fireman" means a member of the Bihar Fire Service above the rank of fireman in charge of a fire party consisting of a trailer pump and the fireman who man it;(c)"local authority" means notwithstanding anything contained in the Bihar and Orissa General Clauses Act, 1917, a municipal committee, a committee constituted under Section 389 of the Bihar and Orissa Municipal Act, 1922, or the committee appointed under Section 3 of the Patna Administration Act, 1915;(d)"officer-in-charge of a fire station" means a member of the Bihar Fire Service above the rank of fireman in charge of a fire station and includes when such officer is absent from the station or is unable to perform his duties due to illness or any other cause, any member of the Bihar Fire Service above the rank of fireman present at the station who is next in rank to such officer;(e)"prescribed" means prescribed by rules made under this Act; and(f)"words" and expressions, used in this Act and in the Police Act, 1861, and not otherwise defined in this Act, shall have the same meanings as in the Police Act, 1861.
