-As from the date of the commencement of this Act-(a)the United Provinces Fire Service Act, 1944 (U.P. Act No. 3 of 1944) as extended to Delhi shall stand repealed;(b)the Delhi Fire Prevention and Fire Safety Act, 1986 (56 of 1986) shall stand repealed;(c)the Delhi Fire Service (Subordinate Services) Rules, 1945 framed under clause (b) of sub-section (1) and clause (b) of sub-section (2) of section 241 of the Government of India Act, 1935 shall stand repealed:Provided that such repeal shall not be deemed to limit, modify or derogate from the general responsibility of any local authority(a)to provide and maintain such water supply and fire hydrants for fire fighting purposes as may be directed by the Government from time to time;(b)to frame bye-laws for the regulation of dangerous trades;(c)to order any of its employees to render aid in fighting a fire when reasonably called to do so by any member of the Fire Service; and (d) generally to take such measures as will lessen the likelihood of fires or preventing the spread of fires.
