8. Powers of members of Service on occurrence of fire.
(1)On the occurrence of fire in any area, the officer who is in-charge of fire fighting operations on the spot may,-(a)remove, for order any other member of the Service to remove any person who by his presence interferes with or impedes the operations for extinguishing the fire or for saving life or property;(b)close any street or passage in or near which fire has broken out;(c)break into or through or pull down, any premises for the passage of hose or appliances or cause them to be broken into or through or pulled down, doing as little damage as possible for the purpose of extinguishing fire;(d)require the authority in charge of water supply in the area to regulate the water mains so as to provide water at a specified pressure at the place where the fire has broken out and utilize the water of any stream, cistern, well or tank or of any available source of water, public or private, for the purpose of extinguishing or limiting the intensity of such fire;(e)exercise the same powers for dispersing an assembly of persons likely to obstruct the fire-fighting operations as if he were an officer-in- charge of a police station and as if such an assembly was an unlawful assembly and shall be entitled to the same protection as such an officer, in respect of the exercise of such powers;(f)generally take such measures as may appear to him to be necessary for extinguishing the fire or the protection of life or property.(2)Any damages done to any premises or property, on the occurrence of fire, by members of Service in the due discharge of their duties shall be deemed to be a damage by fire within the meaning of any policy of insurance against fire.
