Section 266 in The Mumbai Municipal Corporation Act, 1888
266. Fire-hydrants to be provided.
- The Commissioner shall cause fire-hydrants and all necessary works, machinery and assistance for supplying water in case of fire to be provided and maintained; and shall have painted or marked on the buildings and walls or in some other conspicuous manner, within the streets, words or marks near to such hydrants to denote the situation thereof, and shall cause a hydrant-key to be deposited at each place within [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] where a municipal fire-engine is kept, and do such other things for the purpose aforesaid as he shall deem expedient.
