- In this Act, unless the context otherwise requires-(a)"appointed day" means the date on which the Director is appointed under Section 4;(b)"building" means a house, outhouse, warehouse, godown, stable, latrine, urinal, shed, hut, wall (other than a boundary wall) or any other structure whether of masonry, bricks, wood, mud, metal or other material;(c)"Director" means the Director of Fire Service appointed under Section 4;(d)"fire-fighting appliances" means fire-engines, fire-escapes, accouterments, equipments, tools, implements and things whatever used for fire-fighting and includes motor vehicles and other means of transport used in connection with fire-fighting;(e)"fire prevention and fire safety measures" means such measures as are necessary for the prevention, control and fighting of fire and for ensuring the safety of life and property in case of fire;(f)"Fire Service" means the Orissa Fire Service constituted under Section 3;(g)"Fire Station" includes any post or place as the State Government may, by general or special order, declare to be a Fire Station;(h)"local area" means any area over which a local authority has jurisdiction; ,(i)"member" means member of the Fire Service;(j)"Officer-in-charge of Fire Station" includes, when the Officer-in-charge of the Fire Station is absent from the Station or is unable to perform his duties, the senior-most member who is next in rank to such officer present at the station;(k)"premises" means any land or any building or part of a building appurtenant thereto;(l)"prescribed" means prescribed by Rules;(m)"Rules" means Rules made under this Act.Chapter-II Constitution, maintenance, superintendence and control of Fire Service
