(1)The Bihar Fire Service Act, 1948 (Bihar Act 37, 1948) is hereby repealed.(2)Notwithstanding such repeal, the following general responsibilities of any Local Authority shall not be deemed to be limited, modified or derogated:-(a)to provide and maintain such water supply and fire hydrants for fire fighting purposes as may be directed by the 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 to do so by any member of the Fire Service; and(d)generally to take such measures as will lessen the likelihood of fires or preventing the spread of fires.
