Section 353(2) in The M.P. Municipal Corporation Act, 1956
(2)With the approval of the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] and subject to the conditions and limitations prescribed by this Act, the Commissioner may make regulations for the grant of gratuities, rewards or certificates, to persons who have rendered effective service to the fire brigade on the occasion of a fire.
