Section 308 in Gauhati Municipal Corporation Act, 1971
308. Power to make regulation for fire brigade.
(1)The Corporation shall from time to time make regulations for -(a)The training discipline and god conduct of the men belonging to the fire brigade;(b)Their speedy attendance with engines, fire escapes and all necessary implements on the occasion of any alarm of fire;(c)The maintenance of the said brigade generally in a due state of efficiency; and(d)The submission of reports of fires.(2)With the approval of the Corporation and subject to the conditions and limitations prescribed by this Act, the Commissioner may make regulations for the granting of gratuities, rewards or certificates, to persons who have given notice of fires or who have rendered effective service to the fire brigade on the occasion of fire.
