(1)This Act may be called the Orissa Fire Service Act, 1993.(2)It extends to the whole of the State of Orissa.(3)This section and Sections 2, 3, and 4 shall come into force at once, and the remaining provisions of this Act shall come into force on such date as the State Government may, by Notification, appoint and different dates may be appointed for different provisions of this Act and for different areas, and any reference in any such provision to the commencement of this Act shall, in relation to an area, be construed as a reference to the coming into force of that provision in that area :Provided that in any area to which fire prevention or fire safety measures have been extended prior to the commencement of this section by the existing Fire Service Branch of Orissa Police administered and regulated by the Orissa Police Manual, it shall come into force in that area on the appointed day.
