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State of Haryana - Section

Section 39 in Haryana Fire Service Act, 2009

39. Power to obtain information.

- Any officer not below the rank of officer-in-charge of a fire station may, for the purpose of discharging his duties under this Act, require the owner or occupier to furnish information with respect to the character of such building or other property, the available water supplies and the means of access thereto and other material particulars, and the owner or occupier shall furnish all the information in his possession.