Section 19 in Arunachal Pradesh Fire and Emergency Services Act, 1991
19. Transfer to other area.
- The Director or any officer authorised by the Government in this behalf may, on the occasion of a fire or other emergency in any neighbouring area in which this Act is not in force, order the dispatch of the members of the force with necessary appliances and equipment's to carry on fire fighting operations in such neighbouring area and thereupon all the provisions of this Act and the rules made thereunder shall apply to such area during the period of fire or emergency or during such period as the Director may specify.
