Section 23 in Arunachal Pradesh Fire and Emergency Services Act, 1991
23. Power to obtain information.
- Any officer of the force not below the rank of officer-in-charge of a Fire Station may for the purpose of discharging his duties under the Act require the owner or occupier of any building or other property to supply information with respect to the character of such building or other property, the available water supplies and means of access thereto or any other material particulars, and such owner or occupier shall furnish all the information in his possession.
