(2)Notwithstanding such repeal, the following general responsibilities of any Local Authority shall not be deemed to be limited, modified or derogated:-(a)to provide and maintain such water supply and fire hydrants for fire fighting purposes as may be directed by the Government from time to time;(b)to frame bye-laws For the regulation of dangerous trades;(c)to order any of its employees to render aid in fighting a fire when reasonably called to do so by any member of the Fire Service; and(d)generally to take such measures as will lessen the likelihood of fires or preventing the spread of fires.
