Section 13 in The United Provinces Fire Service Act, 1944
13. Repeal of Sections 187 and 188 of the U.P. Act II of 1916. -
Sections 187 and 188 of the U.P. Municipalities Act, 1916, shall stand repealed in respect of the towns to which this Act applies for the time being, provided that nothing in this Act shall be taken to limit, modify or derogate from the general responsibility of any local authority -(a)to provide and maintain such water supply and fire hydrants for firefighting purposes as nay be directed by the [State Government] [Substituted by the A.O. 1940 for (Provincial Govt.).] 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 at fire when reasonably called upon to do so by any member of the U.P. Fire Service above the rank of fireman or driver present at the fire; and(d)generally to take such measures as will lessen the likelihood of fires or prevent the spreading of fires.
