(1)Immediately on coming into force of this Act, all existing laws or rules in force in any area shall stand repealed. But such repeal shall not debar-(a)to provide and maintain such water supply and fire hydrants for fire fighting purposes as may be directed by the State Government 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 in fighting a fire when reasonably called upon to do so by any member of the Force; and(d)generally to take such measures as will lessen the likelihood of accidental fire or preventing the spread of such fire.
