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[Cites 0, Cited by 0] [Section 264] [Entire Act]

State of Punjab - Subsection

Section 264(4) in The Punjab Municipal Act, 1999

(4)The Chief Officer may, at the request and expenses of the owner or occupier of any factory, workshop, trade premises or place of business situated in or near a street in which a pipe is laid (not being a trunk main and being of sufficient dimensions to carry a hydrant), fix on the pipe and keep in good order and, from time to time, renew one or more fire hydrants, to be used only for extinguishing fire as near as conveniently may be to that factory, workshop, trade premises or place of business.