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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(d) in The Karnataka Fire Force Act, 1964

(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 fire has broken out and utilise 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 spread of such fire;