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State of Assam - Section

Section 36 in The Assam Fire Service Act, 1985

36. Powers to obtain information.

- Any officer of the Force not below the rank of officer-in charge of a fire station may, for the purpose of discharging his duties under the Act, require the owner or occupier of any building or other property to supply information with respect to the character of such building or other property, the available water supplies and means of access thereto and other material particulars, and such owner or occupier shall furnish all the information in his possession.