Section 27(4) in The Motor Vehicles (Driving) Regulations, 2017
(4)The priority within the emergency vehicles as referred in sub-regulation (1) shall be as follows-v. first, a fire service vehicle;vi. second, an ambulance;vii. third, a police service vehicle; andviii. fourth, any other vehicle designated by the State Government as an emergency management vehicle such as for maintenance of essential public services like water and power supply or public transport.
