Section 29 in The Jammu and Kashmir Fire Force Act, 1967
29. Inquiry into origin of fire and report to [District Magistrate] [Substituted by Act XX of 1968 for 'Magistrate'.].
- Where any fire has occurred within any area in which this Act is in force, the Senior most Officer in rank among the members of the force in that area shall ascertain the facts as to the origin and cause of such fire and shall make a report thereon to the [District Magistrate] [Substituted by Act XX of 1968 for 'Magistrate'.] having jurisdiction in the place in which such fire occurs ; and the said [District Magistrate] [Substituted by Act XX of 1968 for 'Magistrate'.] shall, in any case where he may deem fit, summon witnesses and take evidence in order to further ascertain such facts.
