Section 29 in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
29. Power of Director or Chief Fire Officer or Fire Officer to enter into agreements for assistance.
- Notwithstanding anything contained in section 26, the Director or the Chief Fire Officer of any Authority or any other Fire Officer authorized by the Authority, may enter into agreements with any person who employs and maintains personnel or equipment or both for fire-fighting purposes, to secure, on such terms as may be prescribed, 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.
