Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(7)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(7)(p) in Tamil Nadu Fire Service Rules, 1990

(p)keep himself and his staff acquainted with the water-supply within the area under his charge. In cases, where fire hydrants, fire alarm, underground reservoirs, fire-fighting tube-wells are provided, it shall be his duty to examine, with the help of his staff, those hydrants and water-supply arrangements falling within his jurisdiction periodically as may be fixed, from time to time;