23. Reciprocal fire-fighting arrangements with other fire service.
- The Director may, with the previous sanction of the Director General Fire Service or the Government, enter into an agreement with any fire service or the authority which maintains the said fire service, beyond the limits of any area in which this Act is in force for providing personnel of equipment or both, for fire fighting purposes, on such terms as may be provided by or under the agreement on reciprocal basis in public interest.
