Section 287 in The Chhattisgarh Municipalities Act, 1961
287. Power of Fire Brigade and other persons for suppression of fires.
(1)On the occasion of a fire, within the limits of the Municipality, any Magistrate, the President of the Council, Chief Municipal Officer, or any member of a Fire-Brigade then and there directing the operations of men belonging to the Brigade, and, if directed so to do by a Magistrate or the President of the Council or Chief Municipal Officer, any Police Officer above the rank of Constable, may-(a)remove or order the removal of any person who, by his presence, interferes or impedes the operations of extinguishing the fire or for saving life or property;(b)close any street or passage in or near which any fire is burning;(c)for the purpose of extinguishing the fire break into or through or pull down or cause to be broken into or through or pulled down, or use or cause to be used for the passage of houses or other appliances, any premises;(d)cause mains and pipes to be shut off so as to give greater pressure of water in or near the place where the fire has occurred;(e)call on the persons incharge of any fire engine to render such assistance as may be possible; and(f)generally take such measure as may appear necessary for the preservation of life and property.(2)No person shall be liable to pay compensation for any act done by him in good faith under sub-section (1) but the State Government may direct that such compensation as it may decide to be reasonable shall be paid from the Municipal fund.(3)Any damage done in the exercise of a power conferred or a duty imposed by this section shall be deemed to be damage by fire within the meaning of any policy of Insurance against fire.(4)The powers conferred by sub-section (1), shall be subject to such regulations, conditions and restrictions as may be prescribed by rules.(16)Begging for alms.
