Section 11(1) in Tamil Nadu Fire Service Act, 1985
(1)On the occurrence of a fire in any area in which this Act is in force, any Member of Fire Service who is in charge of fire-fighting operations on the spot may -(a)remove, or order any other Member of Fire Service to remove, any person who by his presence interferes with or impedes the operation for extinguishing, or preventing the spread of, fire or for saving life or property;(b)close any street or passage in or near which a fire is burning;(c)for the purpose of extinguishing or preventing the spread of, fire, break into or break through or pull down, any premises for the passage of the hose or other appliances or equipment, to extinguish or prevent the spread of fire or cause them to be broken into or broken through or pulled down, as the occasion demands, doing as little damage as possible;(d)require the authority in charge of water-supply in the area to fill static water tanks generally or to regulate the water mains so as to provide water at a specified pressure at the place where fire has broken out;(e)utilise the water of any stream, cistern, well or tank or of any available source of water, public or private for the purpose of extinguishing or preventing the spread of such fire;(f)exercise the same powers for dispersing an assembly of persons likely to obstruct fire-fighting operations as if he is an officer in charge of a Police Station as if such an assembly were an unlawful assembly and shall be entitled to the same immunities and protection as such an officer, in respect of the exercise of such powers; or(g)generally take such other measures as may appear to him to be necessary for extinguishing the fire or for the protection of life or property.
