The Assam Fire Service (Amendment) Act, 2012

toa Registered No.-768/97
THE ASSAM GAZETTE
EXTRAORDINARY
PUBLISHED BY THE AUTHORITY
6, C*rmH, 7 ^ H ^ t , 2013, 1 7 ^ ,  1934 pW)
No.6, Dispur, Monday, 7th January, 2013, 17th Pausa, 1934 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :  :  LEGISLATIVE BRANCH
NOTIFICATION
The 7th January, 2013
No. LGL.56/2012/13.-The following Act of the Assam Legislative Assembly which received 
the assent of the Governor is hereby published for general information.
ASSAM ACT NO. II OF 2013
(Received the assent of the Governor on 3rd January, 2013)
THE ASSAM FIRE SERVICE (AMENDMENT) ACT, 2012

26 1  H E  A S S A M  l iA Z .E l 1 1,, E A 1  K A O K D 1 A  A K  Y, J A N U A R Y  / ,  Z V 1J
Preamble
Short title,
. extent and
commencement
Substitution of 
the words 
“Fire Service”
Substitution of 
the words “Fire 
Station”
Substitution of 
the words “fire 
fighting”
Amendment of 
section 2
Amendment of 6 . 
section 4
AN
ACT
to amend the Assam Fire Service Act,1985.
Whereas it is expedient to amend the Assam Assam Act No.
Fire Service Act, 1985, hereinafter referred to as the X III o f 1985
principal Act, in the manner hereinafter appearing;
It is hereby enacted in the Sixty- third Year of 
the Republic of India as follows:-
1. f l)  This Act may be called the Assam Fire Service
(Amendment) Act, 2012.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
2. In the principal Act, for the words "Fire Service", 
wherever they occur, the words "Fire and Emergency 
Services" shall be substituted.
3. In the principal Act, for the words "Fire Station", 
wherever they occur, the words "Fire and Emergency 
Services Station" shall be substituted.
4. In the principal Act, for the words "fire fighting", 
wherever they occur, the words "fire and emergency 
services" shall be substituted.
5. In the principal Act, in Section 2,-
(i) in clause (a), for the words, punctuation mark, bracket and figures "under 
section 4 of the Police Act, 1861 (Act V of 1861)", the words, punctuation 
mark, bracket and figures "under sub-section (3) of section 5  of the Assam 
Police Act, 2007 (Assam Act No. XX of 2007)" shall be substituted;
(ii) after clause (a), the following new clause (aa) shall be inserted, namely:-
" (aa)" Fire and Emergency Services" means the Services essential for 
hazard response in all types of disasters and emergency situations, both 
natural and man-made, caused by fire, earthquake, landslides, flood and 
erosion, drought emergency, chemical and biological mishaps, bomb 
explosions, major accidents in road, air and water, hostage situation etc;".
In the principal Act, in section 4, for the words and punctuation mark "of 
the rank of Deputy Inspector General of Police, Assam”, the words and 
punctuation mark "not below the rank of Inspector General of Police, 
Assam" shall be substituted.

27THE ASSAM GAZETTE, EXTRAORDINARY, JANUARY 7, 2013
Amendment of 
section 9
7.
w
In the principal Act, in section 9, -
in clause (d), for the word "fires", wherever it occurs, the words "fire or 
emergency" shall be substituted;
09 in clause (g), for the word "fire", the words "fire and emergency" 
shall be substituted.
Amendment of 
section 10
8.
0)
In the principal Act, in section 10,-
in clause (a), in between the words "fire" and "or", the words "or 
providing emergency services" shall be inserted;
00 in clause (b), after the words "burning” occurring at the end, the 
words "or emergency has arisen" shall be inserted;
(iiij in clause (c), in between the words "fire" and punctuation mark 
the words "or providing emergency services" shall be inserted;
(iv) in clause (f), in between the words “fire" and "or", the words" or 
providing emergency services" shall be inserted.
Amendment of 
section 32
9. In the principal Act, in section 32, in between the words "fire" and 
"to", the words "or occurrence of an emergency" shall be inserted.
Amendment o f 
section 49
10. In the principal Act, in section 49, in sub- section (1), in clause (c), 
in between the words "fire" and "when", the words "and providing 
emergency service" shall be inserted.
M O H D . A B D U L  H A Q U E , 
Secretary to the Govt, of Assam, 
Legislative Department, Dispur.
Guwahati Printed and Published by the Dy. Director (P.&S.), directorate o f Ptg. &  sty., Assam, Guwahati-21 . 
(Ex-Gazette) No. 11-300+600-7-1-2013.

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