Section 28 in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
28. Power of the officer-in-charge of fire fighting arrangements for supply of water.
- It shall be lawful for the officer-in-charge of the fire-fighting operations to drew water from any source in the area which he considers necessary for such operations and on such occasions as may be required and the authority or owner or occupier having control over such water source shall supply water for that purpose at such rates as may be prescribed.
