Section 14(1) in The Gujarat Fire Prevention and Life Safety Measures Act, 2013
(1)In case of any fire in any area, the Director or the Regional Fire Officer or the Chief Fire Officer or any other Fire Officer who is in-charge of firefighting operations on the spot may,-(a)remove, or order any other fire officer or fire personnel to remove, any person who by his presence, interferes with or impedes the operations for extinguishing the fire or for saving life or property;(b)close any street or passage in or near which fire has taken place;(c)break into or through, or pull down, any premises, for the passage of hose or appliances or cause them to be broken into or through, or pulled down, doing as little damage as possible for the purpose of extinguishing fire:Provided that, the owner or occupier, as the case may be, of any such premises shall be paid reasonable compensation to the extent of the damage so caused in such manner as may be prescribed;(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 the 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;(e)exercise, in the absence of aid from the police, the same powers for dispersing an assembly of persons likely to obstruct the firefighting operations as if he were an officer-in-charge of a police station;(f)generally take such measures as may appear to be necessary for extinguishing the fire or for the protection of life or property.
