Section 176 in Arunachal Pradesh Municipal Act, 2007
176. Provision for fire hydrants.
(1)The Chief Municipal Executive Officer/ Municipal Executive Officer shall, either on his own or through other agency, fix hydrants on water-mains, other than trunk mains, at such places as may be most convenient for affording supply of water for extinguishing any fire, and shall keep in good order such hydrants, and may, from time to time, renew every such hydrant.(2)Letters, marks or figures shall be displayed prominently on a wall, building or other structure near every such hydrant to denote the situation of such hydrant.(3)As soon as the work relating to any hydrant is completed, the Chief Municipal Executive Officer/ Municipal Executive Officer or the other agency, as the case may be, shall deposit a key thereof at the nearest place where a public fire engine is kept and in such other places as he may deem necessary.(4)The Chief Municipal Executive Officer/ Municipal Executive Officer may, at the request and expense of the owner or the occupier of any building referred to in clause (a) of sub-section(3)of section 172, which is situated in or near a street in which a pipe, not being a trunk main, is laid, and being of sufficient dimensions to carry a hydrant, fix on the pipe, and deep in good order, and, from time to time, renew, on or more fire hydrants as near to such building as may be convenient, to be used only for extinguishing fire.(5)The Chief Municipal Executive Officer/ Municipal Executive Officer shall allow any person to take water for extinguishing fire from any pipe on which a hydrant is fixed without any payment.
