Section 361 in The Mumbai Municipal Corporation Act, 1888
361. Power of chief officer of fire brigade at a fire.
- [(1)] [Section 361 was renumbered as sub-section (1) of that section and sub-section (2) was added to that section by Bombay 9 of 1945, Section 2, read with Bombay 8 of 1948, Section 2.] On the occasion of a fire the chief or other officer in charge of the fire brigade may, subject to such orders as the Commissioner may from time to time issue in this behalf, take the command of all municipal officers and servants present and of any other persons who voluntarily place their services at his disposal; and may -(a)remove, or order any fireman or other officer or person under his command to remove any persons who interfere by their presence with the operations of the fire brigade;(b)take generally any measures that appear expedient for the protection of life and property, with power, by himself or by the persons under his command, to break into or through or take possession of, or pull down any premises for the purpose of putting an end to such fire, doing as little damage as possible;(c)cause the water to be shut off from the mains and pipes of any district in order to give a greater supply and pressure of water in the district in which the fire has occurred and utilize the water of any well or tank available for the purpose of extinguishing such fire.(2)[ The power conferred by clause (b) of sub-section (1) shall include a power to enter on any vessel within the dock area of the port of Bombay.] [Section 361 was renumbered as sub-section (1) of that section and sub-section (2) was added to that section by Bombay 9 of 1945, Section 2, read with Bombay 8 of 1948, Section 2.]
