The KARNATAKA FIRE FORCE ACT, 1964.

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THE KARNATAKA FIRE FORCE ACT, 1964
ARRANGEMENT OF SECTIONS
Statements of Objects and Reasons:
Sections:
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.
2. Definition.
CHAPTER II
MAINTENANCE OF THE FIRE FORCE
3. Maintenance of Fire Force.
4. Appointment of Director of Fire Force.
5. Superintendence and control of the Force.
6. Appointment of members of the Force.
7. Issue of certificate to members of Force.
8. Auxiliary Fire Force.
CHAPTER III
POWERS OF THE STATE GOVERNMENT, THE DIRECTOR AND
MEMBERS OF THE FORCE
9. Power of State Government to make regulations.
10. Powers of members of the Force on occurrence of fire.
11. Power of Director to make arrangements for supply of water.
12. Power of Director to enter into arrangements for assistance.
13. Preventive measures.
CHAPTER IV
EXPENDITURE ON MAINTENANCE OF FORCE
14. Expenditure on the Force.
15. Levy of fire tax.
16. Mode of assessment collection, etc., of fire tax.
17. Fees.

CHAPTER V
TRANSFER OF ASSETS AND LIABILITIES OF FIRE SERVICE OF LOCAL AUTHORITY
18. Transfer of assets and liabilities of Fire Service of Local Authority.
19. Provident, Superannuation and other like funds.
20. General effect of transfer of assets and liabilities of Fire Service of a local authority.
21. Transfer of service of employees of local authority.
22. Duty to deliver possession of property and documents relating thereto.
CHAPTER VI
PENALTIES
23. Penalty for violation of duty, etc.
23A. Penalty for causing disaffection etc
24. Failure to give information.
25. Failure to take precautions.
26. Wilfully obstructing fire-fighting operations.
27. False report.
CHAPTER VII
GENERAL AND MISCELLANEOUS
28. Bar to other employment.
29. Transfer to other area.
30. Employment on other duties.
31. Liability of property owner to pay compensation.
32. Power to obtain information.
33. Power of entry.
34. Consumption of water.
35. No compensation for interruption of water supply.
36. Police Officers to aid.
37. Information on outbreak of fire.
38. Indemnity.
39. Powers to make rules.
40. Repeal and saving.
* * * *

STATEMENTS OF OBJECTS AND REASONS

Act 42 of 1964. — Fire Stations in the State are a t present under the
management of the Police and the local bodies and their duties and responsibilities
are not governed by any law.
The growth of industry and the increasingly complicated modem civil life have
necessitated the expansion and re -organisation of the Fire Services in the State on
one uniform standard and the laying down of one comprehensive Fire Code.
Hence this Bill.
The Bill provides for.-
(1) the immediate transfer of the assets and liabilities and the staff of the Fire
Services under the management of the local bodies to the State
Government from the date of this law coming into effect;
(2) an obligation on the concerned authorities in charge of water supply in the
area to regulate the water mains so as to provide water and to utilise the
water from any available source of water public or private;
(3)requiring owners or occupiers of premises in any area or any class of
premises where risk of fire is expected to take proper precautions;
(4)recovery from any local authority of any area suc h contribution towards the
cost of the portion of the Force maintained in that area, as the
Government may fix;
(5) levy of cess on lands and buildings as Fire Tax as a surcharge on property
tax at a rate not exceeding 10 per cent of the property tax.
(Published in the Karnataka Gazette PART IV—2-A, dated 26th July 1962 at page. 384.)
II
Amending Act 40 of 1994. —Fire Force is an emergency and essential service. It is
therefore, necessary that the services of members of the Fire Force should be available t o
the people in an uninterrupted manner.
Section 123 of the Karnataka Police Act, 1964 provides penalty for a member of Police
Force who intentionally causes or does any act which the knows that it is likely to cause
disaffection towards Government among the members of the Police Force. Such a provision
is not found in the Karnataka Fire Force Act, 1964. Therefore, it is considered necessary to
have an analogous provision in the Karnataka Fire Force Act, also. Hence the Bill.
(Obtained from L.A. Bill No. 21 of 1992)
III

Amendment Act 24 of 2023. - It is considered necessary further to amend the
Karnataka Fire Force Act, 1964 (Karnataka Act 42 of 1964) to make a provision for obtaining
a No Objection Certificate to construct a high rise building from the Karnataka State Fire and

Emergency Services department subject to the provisions of the National Building Code,
2016 relating to Fire and life safety.
As the matter was urgent and both Houses of the Karnataka state legislature were not in
a session, the Karnataka Fire Force (Amendment) Ordinance 2023 (Karnataka Ordinance
No. 01 of 2023) was promulgated on 24.03.2023.
This Bill seeks to replace the said Ordinance.
Hence, the Bill
[L.A. Bill No. 03 of 2023, File No. SAMVYASHAE 12 SHASANA 2023]
[Entry 2 and 41 of List II of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra-ordinary No.340 in part-IVA dated:27.07.2023]

IV
Amendment Act 59 of 2025:- It is considered necessary further to
amend section 15 of the Karnataka Fire Force Act, 1964 (Karnataka Act 42
of 1964), to give effect to the proposals made in the para 441 of Budget
Speech for the year 2024 -2025 and to increase efficiency in Fire and
Emergency Department by levying one percent fire cess on property tax of
newly constructed multistoried buildings.
Hence, the Bill.

[L.A. Bill No. 42 of 2025, File No. SAMVYASHAE 48 SHASANA 2025]
[Entries 2 and 49 of List II of the Seventh Schedule to t he Constitution of
India]
[Published in Karnataka Gazette Extra -ordinary No.567 in part -IVA
dated:10.09.2025]

* * * *

1[KARNATAKA]1 ACT No. 42 OF 1964
(First published in the 1[Karnataka Gazette]1 on the Twelfth day of November, 1964.)
THE 1[KARNATAKA]1 FIRE FORCE ACT, 1964.
(Received the assent of the Governor on the Fifth Day of November, 1964.)
(As amended by Karnataka Acts 40 of 1994, 24 of 2023 and 59 of 2025)
An Act to provide for the maintenance of a Fire Force for the 1[State of Karnataka]1.
WHEREAS it is expedient to provide for the maintenance of a Fire Force for the 1[State of
Karnataka]1;
BE it enacted by the 1[Karnataka State]1 Legislature in the Fifteenth Year of the Republic
of India as follows:—
1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement. —(1) This Act may be called the
1[Karnataka]1 Fire Force Act, 1964.
1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.
(2) It extends to the whole of the 1[State of Karnataka]1.
1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.
(3) It shall come into force in any area on such 1[date]1 as the State Government may, by
notification in the official Gazette, appoint, and different dates may be appointed for different
areas.
1. The Act has come into force on different dates in different areas by different notifications.
Gist of those available notifications are at the end of the Act.
2. Definition.—In this Act, unless the context otherwise requires,—
(a) “Director” means the Director of the Fire Force appointed under section 4;
(b) “Fire-fighting property” includes,—
(i) lands and buildings used as fire-stations,
(ii) fire engines, equipments, tools, implements and things whatsoever used for
fire-fighting,
(iii) motor vehicles and other means of transport used in connection with fire-fighting,
and
(iv) uniforms and badges of rank;
(c) “fire-station” means any post or place declared, generally or specially, by the State
Government to be a fire-station;

(d) “Force” means the 1[Karnataka Fire Force]1 maintained under this Act;
(e) “officer -in-charge of a fire -station” includes, when the officer -in-charge of the
fire-station is absent from the station or unable from illness or other cause to perform his
duties, the fire officer present at the station who is next in rank to such officer;
(f) “prescribed” means prescribed by rules made under this Act.
CHAPTER II
MAINTENANCE OF THE FIRE FORCE
3. Maintenance of Fire Force .—There shall be maintained by the State Government a
Fire Force to be called the 1[Karnataka Fire Force]1 for services in the loc al areas in which
this Act is in force.
1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.
4. Appointment of Director of Fire Force .—The State Government shall appoint a
person to be the Director of Fire Force.
5. Superintendence and control of the Force. —(1) Subject to the control of the State
Government, the superintendence and control of the Force shall vest in the Director and
shall be carried on by him in accordance with the provisions of this Act and of any rule s
made thereunder.
(2) The State Government may appoint such officers as it may deem fit to assist the
Director in the discharge of his duties.
6. Appointment of members of the Force .—The Director or such other officer of the
Force as the State Gover nment may authorise in this behalf shall appoint members of the
Force in accordance with the rules made under this Act.
7. Issue of certificate to members of Force.—(1) Every person shall, on appointment to
the Force, receive a certificate in the pres cribed form under the seal of the Director or an
officer authorised in this behalf by the State Government; and thereupon such person shall
have the powers, functions and privileges of a member of the Force under this Act.
(2) The certificate referred to in sub -section (1) shall cease to have effect when the
person named therein ceases for any reason to be member of the Force; and on his ceasing
to be such member, he shall forthwith surrender the certificate to any officer empowered to
receive the same.
(3) During any term of suspension, the powers, functions and privileges vested in any
member of the Force shall be in abeyance; but such member shall continue to be subject to
the same discipline and penalties as he would have been if he had not been suspended.
8. Auxiliary Fire Force .—(1) Whenever it appears to the State Government that it is
necessary to augment the Force, it may raise an auxiliary force by enrolment of volunteers

for such area and on such terms and conditions as it may deem fit.
(2) Every member of the auxiliary force enrolled under sub-section (1) shall,—
(a) receive a certificate in a form approved by the State Government;
(b) be vested with all or such of the powers, privileges and duties of a member of the
Force as are specially mentioned in the certificate; and
(c) be subject to the orders of the Director.
CHAPTER III
POWERS OF THE STATE GOVERNMENT, THE DIRECTOR AND MEMBERS OF THE
FORCE
9. Power of State Government to make regulations .—The State Government may, by
notification in the official Gazette, make such regulations as it thinks fit,—
(a) for providing the Force with such of water and for equipments as it deems proper;
(b) for providing adequate supply of water and for securing that it shall be available for
use;
(c) for constructing or providing stations or hiring places for accommodating the members
of the Force and its fire-fighting appliances;
(d) for giving rewar ds to persons who have given notice of fires and to those who have
rendered effective service to the Force on the occurrence of fires;
(e) for the training, discipline and good conduct of the members of the Force;
(f) for the speedy attendance of members of the Force with necessary appliances and
equipment on the occasion of any alarm of fire;
(g) for sending members of the Force with appliances and equipment beyond the limits of
any area in which this Act is in force for purpose of fire fighting in the neighborhood of such
limits;
(h) for the employment of the members of the Force in any rescue, salvage or other
similar work;
(i) for regulating and controlling the powers, duties and functions of the Director; and
(j) generally for the maintenance of the Force in a due state of efficiency.
10. Powers of members of the Force on occurrence of fire.—On the occurrence of fire
in any area in which this Act is in force, any member of the Force who is in charge of
fire-fighting operations on the spot may—
(a) remove, or order any other member of the Force to remove any person who by his
presence interferes with or impedes the operation for extinguishing the fire or fox saving life
or property;
(b) close any street or passage in or near which a fire is burning;

(c) for the purpose of extinguishing fire, break into or break through or pull down, any
premises for the passage of hose or appliances or cause them to be broken into or broken
through or pulled down, doing as little damage as possible;
(d) require the authority in charge of water supply in the area to regulate the water mains
so as to provide water at a specified pressure at the place where fire has broken out and
utilise the water of any stream, cistern, well or tank or of any available source of water,
public or private, for the purpose of extinguishing or limiting the spread of such fire;
(e) exercise the same powers for dispersing as assembly of persons likely to obstruct the
fire-fighting operations as if he were an officer-in-charge of a police station and as if such an
assembly were an unlawful assembly and shall be entitled to the same immunities and
protection as such an officer, in respect of the exercise of such powers;
(f) generally take such measures as may appear to him to be nece ssary for extinguishing
the fire or for the protection of life or property.
11. Power of Director to make arrangements for supply of water .—The Director may,
with the previous sanction of the State Government, enter into an agreement with the
authority in charge of water supply in any area for securing an adequate supply of water in
case of fire, on such terms as to payment or otherwise as may be specified in the
agreement.
12. Power of Director to enter into arrangements for assistance .—The Director may,
with the previous sanction of the State Government, enter into arrangements with any
person who employs and maintains personnel or equipment or both for fire -fighting
purposes, to secure, on such terms as to payment or otherwise as may be prov ided by or
under the arrangements, 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.
13. Preventive measures.—(1) The State Government may by notifica tion in the official
Gazette, require owners or occupiers of premises in any area or any class of premises used
for purposes which in its opinion are likely to cause a risk of fire, to take such precautions as
may be specified in such notification.
(2) Where a notification has been issued under sub -section (1), it shall be lawful for the
Director or any officer of the Force authorised by the State Government in this behalf to
direct the removal of objects or goods likely to cause a risk of fire, to a place of safety; and
on failure of the owner or occupier to do so, the Director or such officer may, after giving the
owner or occupier a reasonable opportunity of making representation, seize, detain or
remove such objects or goods.
1[(3) Any person prop osing to construct a high rise building shall obtain a No Objection
Certificate from the Karnataka State Fire and Emergency Services department.

(4) Subject to the provisions of the National Building Code, 2016 relating to Fire and life
safety, while iss uing a No objection certificate for construction of a high rise building, the
Karnataka State Fire and Emergency Services department shall follow such procedure and
collect such amount of fee as may be prescribed.
Explanation: “A high rise building” means a building of 21 meters or above in height
irrespective of its occupancy as defined in the National Building Code, 2016.]1
1. Inserted by Act 24 of 2023 w.e.f.24.03.2023.

CHAPTER IV
EXPENDITURE ON MAINTENANCE OF FORCE
14. Expenditure on the Force .—(1) The entire expenditure in connection with the Force
shall be met out of the Consolidated Fund of the State.
(2) Notwithstanding anything contained in any law for the time being in force, the local
authority of any area in which this Act is in force shall pay to the State Government such
contribution towards the cost of the portion of the Force maintained in that area as the State
Government may direct from time to time.
15. Levy of fire tax.— (1) The State Government may levy a cess called fire tax on lands
and buildings which are situated in any area in which this Act is in force and on which
property tax by whatever name called is levied by any local authority in that area.
(2) The fire tax shall be levied in the form of a surcharge on th e property tax at such
rate not exceeding ten percent of such property tax as the State Government may, by
notification, in the official Gazette , determine.
1[Provided that, the fire cess shall be levied in the form of a surcharge at the
rate of one percent on the property tax of newly constructed multi -storied buildings
(high rise building) as defined in section 13 of the Act, with effect from the date of
commencement of the Karnataka Fire Force (Amendment) Act, 2025.
Provided further that, no fire cess shall be levied on any building vested in or
under the control or possession of the State Government or the Central Government
or any public authority owned by the State Government or the Central Government.]1
1. Inserted by Act 59 of 2025 w.e.f. ………..
16. Mode of assessment, collection, etc., of fire tax .—(1) The authorities for the time
being empowered to assess, collect and enforce payment of property ta x under the law
authorising the local authority of the area to levy such tax shall, on behalf of the State
Government and subject to any rules made under this Act, assess, collect and enforce
payment of the fire tax in the same manner as the property tax i s assessed, paid and

collected; and for this purpose, they may exercise all or any of the powers they have under
the law aforesaid and the provisions of such law including provisions relating to returns,
appeals, reviews, revisions, references and penalties shall apply accordingly.
(2) Such portion of the total proceeds of the fire tax as the State Government may
determine shall be deducted to meet the cost of collection of the tax.
(3) The proceeds of the fire tax collected unde r this Act reduced by the cost of collection
shall be paid to the State Government in such manner and at such intervals as may be
prescribed.
17. Fees.—(1) Where members of the Force are sent beyond the limits of any area in
which this Act is in force, in order to extinguish a fire in the neighbourhood of such limits, the
owner or occupier of the premises where the fire occurred or spread shall be liable to pay
such fee as may be prescribed in this behalf:
Provided that in case where members of the Force are so sent in order to extinguish a fire
occurring in or spreading to a hay stack, a fodder stack or a thatched hut, the owner or
occupier of the premises where such fire occurred or spread shall not be liable to pay such
fee.
(2) The fee referred to in sub-section (1) shall be payable within thirty days of the service
of a notice of demand by the Director on the owner or occupier and if it is not paid within that
period, it shall be recoverable as an arrear of land revenue.
CHAPTER V
TRANSFER OF ASSETS AND LIABILITIES OF FIRE SERVICE OF LOCAL AUTHORITY
18. Transfer of assets and liabilities of Fire Service of Local Authority .—(1) On the
date on which this Act comes into force in an area within the jurisdiction of a local authority
(hereinafter in this Chapter referred to as the appointed day), all the assets and liabilities
appertaining to the Fire Service maintained by such local authority shall stand transferred to
and vest in the State Government.
(2) The assets appertaining to the Fire Service shall be deemed to include all rights and
powers, and all property whether movable or immovable appertaining to the Fire Service
including in particular all fire fighting property and all interests and rights in or arising out of
such property as m ay be in possession of the local authority and all books of account or
documents relating to the Fire Service of the local authority; and liabilities shall be deemed
to include all debts, liabilities and obligations of whatever kind then existing and appertaining
to the Fire Service of the local authority.
19. Provident, superannuation and other like funds .—(1) Where a local authority
referred to in sub -section (1) of section 18, has established a provident fund or
superannuation fund or any other li ke fund for the benefit of the employees of such local

authority, the money standing to the credit of any such fund on the appointed day together
with any other assets belonging to such fund, shall in so far as they relate to employees of
the local authority who become employees of the State Government under section 21, stand
transferred to and vest in the State Government on the appointed day.
(2) The apportionment under sub-section (1) shall be made by the State Government, and
its decision in this behalf shall be final and binding on the local authority.
20. General effect of transfer of assets and liabilities of Fire Service of a local
authority.—(1) All contracts, agreements and other instruments of whatever nature
subsisting or having effect im mediately before the appointed day and to which a local
authority referred to in sub-section (1) of section 18 is a party or which are in favour of such
local authority shall in so far as they relate to the Fire Service of the local authority be of as
full force and effect against or in favour of the State Government, as the case may be, and
may be enforce or acted upon as fully and effectually as if, instead of the local authority, the
State Government had been a party thereto or as if they had been entere d into or issued in
favour of the State Government.
(2) If on the appointed day any suit, appeal or other legal proceeding of whatever nature
is pending by or against a local authority referred to in sub -section (1) of section 18, then, in
so far as it relates to the Fire Service of such local authority, it shall not abate, be
discontinued or be in any way prejudicially affected by reason of the transfer of the assets
and liabilities of the local authority in so far as t hey relate to such Fire Service, but the suit,
appeal or other proceeding may be continued, prosecuted or enforced by or against the
State Government.
21. Transfer of service of employees of local authority .—(1) Every whole -time
employee of a local authority referred to in sub -section (1) of section 18 and who was
employed by such local authority wholly or mainly in connection with the Fire Service of such
local authority immediately before the appointed day, shall, on and from the appointed day,
become an employee of the State Government, and shall hold his office under the State
Government on the same tenure, at the same remuneration and upon the same terms and
conditions and with the same rights and privileges as to pension and gratuity and other
matters as he would have held the same under the local authority as if its assets and
liabilities relating to the Fire Service had not been transferred to the State Government, and
shall continue to do so unless and until his remuneration, terms and conditi ons are duly
altered by the State Government.
(2) If any question arises whether any person was a whole -time employee of a local
authority or as to whether any employee was employed wholly or mainly in connection with
the Fire Service of a local authority immediately before the appointed day, the question shall

be decided by the State Government and its decision shall be final.
22. Duty to deliver possession of property and documents relating thereto .—(1)
Where any property has been transferred to a nd vested in the State Government under
section 18, every person in whose possession or custody or under whose control the
property may be, shall deliver the property to the State Government forthwith, and until it is
so delivered, such person shall from t he appointed day, be deemed to be in possession,
custody or control of the property on behalf of the State Government.
(2) Any person who, on the appointed day, has in his possession or custody or under his
control any books, documents or other papers whi ch have been transferred to and vested in
the State Government under section 18 shall be liable to account for the said books,
documents and the papers to the State Government and shall deliver to the State
Government or to such person as the State Government may direct.
(3) Without prejudice to the other provisions contained in this section, it shall be lawful for
the State Government to take all necessary steps for securing possession of all properties
which have been transferred to and vested in the State Government under this Chapter.

CHAPTER VI
PENALTIES
23. Penalty for violation of duty, etc.—Any member of the Force who,—
(a) is found to be guilty of any violation of duty or wilful breach of any provision of this Act or
any rule or order made thereunder, or
(b) is found to be guilty of cowardice, or
(c) withdraws from the duties of his office without permission or without having given
previous notice of at least two months, or
(d) being absent on leave fails without reasonable cause to report himself for duty on the
expiration of such leave, or
(e) accepts any other employment or office in contravention of the provisions of section 28,
shall be punishable with imprisonment w hich may extend to three months or with fine which
may extend to an amount not exceeding three months’ pay of such members or with both.
1[23A. Penalty for causing disaffection etc.—Whoever intentionally causes or attempts
to cause or does any act , which he knows is likely to cause, disaffection towards the
Government established by law in India, among the members of the Force, or induces or
attempts to induce or does any act which he knows is likely to induce, any member of the
Force to withhold h is services or to commit a breach of discipline shall be punished with
imprisonment for a term which may extend to six months or with fine which may extend to

two hundred rupees, or with both.
Explanation.—Expression of disapprobation of the measures of t he Government with a
view to obtain their alteration by lawful means, or of the disapprobation of the administrative
or other action of the Government, do not constitute an offence under this section unless
they cause or are made for the purpose of causing or likely to cause disaffection.]1
1. Inserted by Act 40 of 1994 w.e.f. 10.10.1994.
24. Failure to give information .—Any person who without just cause fails to
communication information in his possession regarding an outbreak of fire as required by
section 37, shall be punishable with simple imprisonment which may extend to one month or
with fine which may extend to five hundred rupees or with both.
25. Failure to take precautions .—Whoever fails without reasonable cause to comply
with any o f the requirements specified in a notification issued under sub -section (1) of
section 13 or of a direction issued under sub -section (2) of that section shall be punishable
with fine which may extend to five hundred rupees.
26. Wilfully obstructing fire-fighting operations.—Any person who wilfully obstructs or
interferes with any member of the Force who is engaged in fire -fighting operations shall be
punishable with imprisonment which may extend to three months or with fine which may
extend to five hundred rupees or with both.
27. False report.—Any person who knowingly gives or causes to be given a false report
of the outbreak of a fire to any person authorised to receive such report by means of a
treatment, message or otherwise shall be punish able with imprisonment which may extend
to three months or with fine which may extend to five hundred rupees or with both.
CHAPTER VII
GENERAL AND MISCELLANEOUS
28. Bar to other employment .—No member of the Force shall engage in any
employment or office whatsoever other than his duties under this Act.
29. Transfer to other area .—The Director or any officer authorised by the State
Government in this behalf may, on the occasion of a fire or other emergency in any
neighbouring area in which this Act is not in force, order the despatch of the members of the
Force with necessary appliances and equipments to carry on fire -fighting operations such
neighbouring area and thereupon notwithstanding the provisions of sub-section (3) of section
1, all the provisions of this Act and the rules made thereunder shall apply to such area,
during the period of fire or emergency or during such period as the Director may specify.
30. Employment on other duties .—It shall be lawful for the State Government or any
officer authorised by it in this behalf to employ the Force in any rescue, salvage or other

work for which it is suitable by reason of its training, appliances and equipment.
31. Liability of property owner to pay compensation. —(1) Any person whose property
catches fire on account of any action of his own or of his agent done deliberately or
negligently shall be liable to pay compensation to any other person suffering damage to his
property on account of any action taken under section 10 of this Act by any officer mentioned
therein or any person acting under the authority of such officer.
(2) All claims under sub-section (1) shall be preferred to the Deputy Commissioner within
thirty days from the date when the damage was caused.
(3) The Deputy Commissioner shall, after giving the parties an opportunity of being heard,
determine the amount of compensation due and pass an order stating such amount and the
person liable for the same, and the order so passed shall have the force of a decree of a civil
court.
32. Power to obtain information .—Any officer of the Force not below the rank of officer
in-charge of a fire-station may for the purpose of discharging his duties under this Act require
the owner or occupier of any building or other propert y, to furnish information with respect to
the character of such building or other property, the available water supplies and the means
of access thereto and other material particulars, and such owner or occupier shall furnish all
the information in his possession.
33. Power of entry .—(1) The Director or any member of the Force authorised by him in
this behalf may enter any of the places specified in any notification issued under section 13
for the purpose of determining whether precautions against fire required to be taken on such
place have been so taken.
(2) Save as otherwise expressly provided in this Act, no claim shall lie against any person
for compensation for any damage necessarily caused by any entry under sub-section (1).
34. Consumption of water .—No charge shall be made by any local authority or other
person for water consumed in fire-fighting operations by the Force.
35. No compensation for interruption of water supply .—No authority in charge of
water supply in an area shall be liable to any claim for compensation for damage by reason
of any interruption of supply of water occasioned only by compliance of such authority with
the requirement specified in clause (d) of section 10.
36. Police Officers to aid .—It shall be the duty of police officers of all ranks to aid the
members of the Force in the execution of their duties under this Act.
37. Information on outbreak of fire .—Any person who possesses any information
regarding an outbre ak of fire shall communicate the same without delay to the nearest fire
station.

38. Indemnity.—No suit, prosecution or other legal proceedings shall lie against any
person for anything which is in good faith done or intended to be done in pursuance of this
Act or any rule or order made thereunder.
39. Power to make rules .—(1) The State Government may, by notification in the official
Gazette, make for carrying out the purpose of this Act.
(2) In particular and without prejudice to the general ity of the forgoing power, such rules
may provide for,—
(a) the number and grades of officers and members of the Force;
(b) the manner of appointment of members of the Force;
(c) the form of the certificate to be issued to the members of the Force;
(d) the conditions of service of the members of the Force including their ranks, pay and
allowances, hours of duty and leave, maintenance of discipline and removal from service;
(e) the circumstances in which and the conditions subject to which members of th e
Force may be despatched to carry on fire-fighting operations in neighbouring areas;
(f) the conditions subject to which members of the Force may be employed on rescue,
salvage or other work;
(g) the manner in which and the intervals at which the procee ds of the fire tax levied
under this Act shall be paid to the State Government;
(h) the manner of service of notice under this Act;
(i) for the determination of the question whether any property appertains to the Fire
Service maintained by a local author ity or whether any rights, powers, liabilities or
obligations were acquired or incurred or any contract or agreement or other instrument was
made by the local authority for the purposes of the Fire Service or whether any documents
relate to those purposes;
(j) the payment of rewards to persons, not being members of the Force, who render
services for fire-fighting purposes;
(k) the compensation payable to members of the Force in case of accidents or to their
dependents in case of death while engaged on duty;
(l) the employment of members of the Force or use of any equipment outside the area
or on special services fee payable therefor; and
(m) any other matter which is to be or may be prescribed.
(3 ) Every rule made under this Act shall be laid, as soon as may be after it is made,
before each House of the State Legislature while it is in session for a total period of thirty
days which may be comprised in one session or in two successive sessions, and if before
the expiry of the session in which it is so l aid or the session immediately following, both

Houses agree in making any modification in the rule or both Houses agree that the rule
should not be made, the rule shall thereafter have effect only in such modified form or be of
no effect, as the case may b e; so however that any such modification or annulment shall be
without prejudice to the validity of anything previously done under that rule.

40. Repeal and saving.—(1) If immediately before the day on which this Act comes into
force in an area, th ere is in force in that area any law, rule, regulation or bye -law having the
force of law which corresponds to any provision of this Act, such law, rule, regulation or
bye-law, shall so far as it relates to any matter for which provision has been made in t his Act
shall on that day stand repealed.
(2) Notwithstanding the repeal of any law, rule, regulation or bye -law by sub-section (1),
the general responsibility of any local authority under the law gove rning such authority, shall
not be deemed to be limited, or modified, in so far as such law requires the local authority,—
(a) to provide and maintain such water supply and fire hydrants for fire -fighting
purposes as may be directed by the State 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
upon to do so by any member of the Force; and
(d) generally to take such measure s as will lessen the likelihood of fires or preventing
the spread of fires.
* * * *
NOTIFICATIONS
Note.-In exercise of the powers conferred by sub-section (3) of section 1 of the Karnataka
Fire Force Act, 1964 (Karnataka Act 42 of 1964), the Government of Karnataka has brought
the said Act into force in the different areas of the State by different notifications and with
effect from different dates. The Act was brought into force in the areas of the State
mentioned in column (2) of the table below with effect from the dates and by the Notifications
mentioned in the corresponding entries in columns (3) and (4) thereof.
TABLE
Sl. No. Area Date Notification
(1) (2) (3) (4)
1) (i) Kolar Town Municipality 1.6.78 HD 6 SFB 78 dt. 26.5.78
(ii) Tumkur Town Municipality
(iii) Hassan Town Municipality
(iv) Sandur Town Municipality

2) Mandya Town Municipality and the area within the radius of 40
K.M. from the limits of the said Town Municipality. 3.2.83 HD 122 SFB 8 4(ii) dt.
27.6.84
3) Kushala Nagar Town Municipality and the area
within the radius of 40 K.M. from the limits of
the said Town Municipality 22.8.89 HD 187 SFB 89 dt. 14.9.89
4) Challakere Town Municipality and the area
within the radius of 40 K.M. from the limits of
the said Town Municipality. 22.6.92 HD 104 SFB 92 dt. 22.6.92
5) Channarayapatna Town Municipality and the
area within the radius of 40 K.M. from the limits
of the said Town Municipality. 24.6.92 HD 137 SFB 92 dt. 24.6.92
6) Kundapur Town Municipality and the area within the radius of 40 K.M. from the limits of
the
said Town Municipality. 24.6.92 HD 136 SFB 92 dt. 24.6.92
7) Harapanahalli Town Munici -pality and the area
within the radius of 40 K. M. from the limits of
the
said Town Municipality. 21.11.92 HD 211 SFB 92 dt. 21.11.92
8) Sindhanoor Town Municipality and the area
within the radius of 40 K.M. from the limits of
the
said Town Municipality. 5.12.92 HD 247 SFB 92 dt. 5.12.92
9) B hadravathi Town Municipality and the area
within the radius of 40 K.M. from the limits of
the
said Town Municipality. 15.12.93 HD 108 KAASE 93 dt. 15.12.93
10) Sagar Town Municipality and the area within
the radius of 40 K.M. from the limits of the said
Town Municipality. 15.12.93 HD 91 KAASE 93 -do-
11) Chikkodi Town Municipality and area within the
radius of 40 K.M. from the limits of the said
Town Municipality. 15.12.93 HD 271 KAASE 93 -do-
12) Madikeri Town Municipality and the area within
the radius of 40 K.M. from the limits of the said
Town Municipality. 15.12.93 HD 153 KAASE 93 -do-
13) Humanabad Town Municipality and the area

within the radius of 40 K.M. from the limits of
the
said Town Municipality. 15.12.93 HD 272 KAASE 93 -do-
14) Jeevargi Town Municipality and the area within
the radius of 40 K.M. from the limits of the said
Town Municipality. 15.12.93 HD 90 KAASE 93 -do-
15) Jamakhandi Town Municipality and the area
within the r adius of 40 K.M. from the limits of
the
said Town Municipality. 20.12.93 HD 282 KAASE 93 dt. 20.12.93
16) Sirasi Town Municipality and the area within
the radius of 40 K.M. from the limits of said
Town
Municipality. 25.3.94 HD 73 KAASE 94 dt. 25.3.94
17) Shira Town Municipality and the area within
the radius of 40 K.M. from the limits of the said
Town Municipality. 25.3.94 HD 72 KAASE 94 dt. 25.3.94
18) Tiptur Town Municipality and the area within the radius of 40 K.M. from the limits of the
said
Town Municipality. 29.7.94 HD 144 KAASE 94 dt. 29.7.94
19) Bylahongala Town Municipality and the area
within the radius of 40 K.M. from the limits of
the
said Town Municipality. 29.7.94 HD 47 KAASE 93 dt. 29.7.94
20) Chikkaballapur Town Municipality and the area
within the radius of 40 K.M. from the limits of
the said Town
Municipality. 4.10.96 HD 193 KAASE 96 dt. 4.10.96
21) Kanakapura Town Municipality and the area
within the radius of 40 K.M. from the limits of
the
said Town Municipality. 8.11.96 HD 180 KAASE 98 dt. 8.11.98
22) Holenarasipura Town
Municipality 16.11.96 HD 163 KAASE 97 dt. 12.1.98
23) Kudligi Town Municipality 8.12.96 -do- -do-
24) Kuknoor Town Municipality 11.12.96 -do- -do-
25) Hunasur Town Municipality 11.12.96 -do- -do-

26) Siraguppa Town Municipality 6.1.97 -do- -do-
27) Savadatti Town Municipality 12.1.97 -do- -do-
28) Huvinahadagali Town Municipality -do- -do- -do-
29) Chintamani Town Municipality 24.1.97 -do- -do-
30) Moodabidre Town Municipality 3.3.97 -do- -do-
31) Gundlupete Town Municipality 13.3.97 -do- -do-
32) Malavalli Town Municipality 16.2.97 -do- -do-
33) Athani Town Municipality 28.4.97 -do- -do-
34) Alanda Town Municipality 1.5.97 -do- -do-
Sl. No. 22 to 34 Town Municipalities and the area
within the radius of 40 K.M. from the limits of
the said Town Municipalities.
35) Lingasugur Town Municipality and the area
within the radius of 40 K.M. from the limits of
the
said Town Municipality. 21.9.98 HD 136 KAASE 98 dt. 21.9.98
36) Hiriyur Town Municipality and the area within
the radius of 40 K.M. from the limits of the said
Town Municipality. 4.10.98 HD 199 KAASE 99 dt. 4.10.98
37) Koppala, Town Municipality 10.11.98 HD 24 KAASE 99 dt. 9.5.99
38) Harihara Town Municipality 3.11.98 -do- -do-
39) Hanagal Town Municipality 3.11.98 -do- -do-
40) Kunigal Town Municipality 9.1.98 -do- -do-
41) Soraba Town Municipality 15.12.98 -do- -do-
42) Sankeshwara Town Municiplaity 4.01.99 -do- -do-
43) Sadalaga Town Municipality 4.01.99 -do- -do-
44) Mundaragi Town Municipality 19.01.99 -do- -do-
Sl. No. 37 to 44 Town Municipalities and the area
within the radius of 40 K.M. from the limits of
the said Town Municipalities.
45) K.G.F. Town Municipality 12.2.99 HD 147 KAASE 99, dt. 23.7.99
46) Honnali Town Municipality 17.5.99 -do- -do-
47) Nanjanagudu Town Municipality 19.6.99 -do- -do-
Sl. No. 45 to 47 Town Municipalities and the area
within the radius of 40 K.M. from the limits of
the said Town Municipalities.

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