(3)When the Chief Commissioner pass an order to take over under its control the fire fighting services in a municipality, the Board shall make over the same to such authority, as the Chief Commissioner may appoint in this behalf. When the fire fighting services are taken over by the Chief Commissioner the concerning Board or any Commissioner thereof, as the case may be, shall cease to exercise any power under Section 250 and this section and no fee under Section 68 (1) (i) shall be levied with effect from the date from which the fire fighting organization of the Board is taken over by the Chief Commissioner unless the Chief Commissioner direct that the fee shall continue to be levied and the income derived there from shall be payable to the Chief Commissioner after deducting reasonable connection charge as fixed by the Chief Commissioner.Burial and Burning Grounds and the Disposal of Corpses
