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State of Karnataka - Section

Section 12 in The Karnataka Fire Force Act, 1964

12. Power of Director to enter into arrangements for assistance.

The Director may, with the previous sanction of the State Government, enter into arrangements with any person who employs and maintains personnel or equipment or both for fire-fighting purposes, to secure, on such terms as to payment or otherwise as may be provided by or under the arrangements, the provisions by that person of assistance for the purpose of dealing with fires occurring in any area in which this Act is in force.