Section 85(1) in The Gujarat Municipalities Act, 1963
(1)If for the purpose of taking immediate steps for protecting life and property in any area affected by an outbreak of fire, or epidemic disease or any other natural calamity, the Collector or the mamlatdar is satisfied that it is necessary to requisition any service, equipment or staff provided or maintained by any municipality within the municipal borough, the Collector or as the case may be, the mamlatdar may by order in writing direct the municipality to supply to the area such service, equipment and staff for such purpose and for such period as may be specified in the order and the municipality shall be bound to comply with the direction.
