Section 10(d) in Arunachal Pradesh Fire and Emergency Services Act, 1991
(d)require the authority in charge of water supply in the area to regulate the water machine so as to provide water at a specified pressure at the place where fire has broken out and utilise the water of any steam, cistern, well or tank or of any available source of water, public or private for the purpose of extinguishing or limiting the spread of such fire ;
