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

State of Bihar - Subsection

Section 10(a) in The Bihar Fire Service Act, 1948

(a)remove, or order the removal of any person who by his presence interferes with, or impedes, the operation for extinguishing the fire or for saving life or property; of Police, the District Superintendent of Police or the Officer-ln-Charge of a fire-station may, for the purpose of obtaining or verifying the information, enter into or upon any such building or property after giving such notice to the owner or occupier as may be prescribed.