Section 253 in Kolkata Municipal Corporation Act, 1980
253. Provision of fire hydrants.
(1)The Municipal Commissioner shall fix hydrants on water mains (other than trunk mains) at such places as may be most convenient for affording a supply of water for extinguishing any fire which may break out and shall keep in good order and from time to time replace every such hydrant.(2)To denote the situation of every hydrant placed under this section, letters, marks or figures shall be displayed prominently on any wall, building or other structure near such hydrant.(3)As soon as any such hydrant is completed the Municipal Commissioner shall deposit a key thereof at each place where a public fire engine is kept and in such other places as he deems necessary.(4)The Municipal Commissioner may, at the request and expense of the owner or the occupier of any factory, workshop, trade premises or place of business situated in or near a street in which a main is laid (not being a trunk main and being of sufficient dimensions to carry a hydrant), fix on the main and keep in good order and from time to time renew one or more fire hydrants, to be used only for extinguishing fires, as near and as conveniently may be to such factory, workshop, trade premises or place of business.(5)The Municipal Commissioner shall allow all persons to take water for extinguishing fires from any main on which a hydrant is fixed without any payment.
