Section 288 in The Bombay Provincial Municipal Corporations Act, 1949
288. Damage done by fire-brigade to be deemed damage by fire. - (1) Any damage occasioned by the fire-brigade in the due execution of their duties, or by any police or municipal officer or servant who aids the fire-brigade, shall be deemed to be damage by fire.
(2)No damages shall be payable for any act done in good faith by any person in any operation carried out in pursuance of section 286 or 287.
