LexThe Kerala Fire Force Act, 1962
Kerala · state statute
Open in Lexace · Ask the AI about this actKERALA cAzETTE EXTRAORDINARY PUBLISHED BY AUTHORITY VoI.VJJ Trivandrom Thursday, 21 June 1962 370 1884 (No.105) GOVERNMENT OF KERALA LAW DEPARTMENT NOTJFJCATJON No: 90181/61aw Dated, Trivandmrn21st June 1962 31St Jyaistha 1884. The following Act of the Kerala State Legislature is hereby published for general informationThe Bill as passed by the Legislative Assembly received the assent of the President on the 6 day of June, 1962. By Order of the Governor, P.SANKAPN ELAYATJ-j LAW SECR.ETAJy I I; ACT 20 OF 1962 THE KERALA FIRE FORCE ACT,1962 An Act to provide for the maintenance of a Fire Force for the State of Kerala Preamble:- WHEREAS it is expedient to provide for the establishment and maintenance of a Fire Force in the State of Kerala; BE it enacted in the Thirteehth Year of the Republic of India as follows:- CHAPTER 1 PRELIMINARY Short title, extent and commencement; 91) This Act may be called tGe Kerala Fire Force Act, 1962. (2) it extends to the whole of the State of Kerala It shall come into force in any area on such date as the Government may, by notification in the Gee, appoint, and different dates may be appointed for different areas and for different provisions of this Act, and any reference in any such provision to the area or areas in which this Act is in force shall be construed as a reference to the area or areas in which that provision is in force. - - 2. Definitions:_jn this Act, unless the context otherwise requires (a) "Collector" means the Chief Officer in charge of the revenue administration of the district and includes in acting or officiating Collector, and also any officer appointed by the Government to exercise the functions of the Collector; (b)"Director" meang the Officer appointed by the Government as the Director of the Fire Force for the State of Kerala ©"fire-fighting property" includes- Lands and çbuildings used as fire stations, 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)Uriiforms and badges of rank; (d)"Firestation" means any post of place declared generally or specially, by the Government to be a fire-station; (e)"Force" means the Kerla Fire Force maintained under this Act; 2 2: (f)"Officer-in-charge of a fire-station" inôludes whe absent from the Station or unable from illness or Officer present at the station who is next in rank to si (g) "prescribed" means prescribed by rulS made Maintenance of the the Officer-i n -charge of the fire statio 5 ther cause to perform his duties, the fire h Officer; this Act. force Maintenance of Fire Force:- There shall be maintaihed by the Government a Fire Force to be called the Kerala Fire Force for services in the local-aeas in which this Act is in force. Superintendence and control of the Force(I) The superintendence and control of the Force shall vest in the Director and shall be carried on by him in 1 accordance with the provisions of this Act and of any rules made thereunder. (2) The Government may appoint such Officers as iti may deem fit to assist: the Director in the discharge of his duties. Appointment of members of the Force:- The Director or such other officer of the Force as the Government may authorise in this behalf shall appoirt members of the Force in accordance with rules made under this act. 1, I Issue of certificate to members of Force:- (1) Every person shall on appointment to the Force, receive a certificate in the prescribed form under the seat of the Dire&tor or an officer authorized in this behalf by the Government; and the reupon suh person shall have the powers, functions and privileged of a member of the Force under this Adt. The certificates referred to in sub section(1) shall cease to have effect when the person named therçin ceases for any reason to be a member hf the Force, and on his ceasing to be such member, he shall forthwith surrender the certificate to any Officer empowered to receive the same. 7 During any term of suspension ' the powers member of the Force shall be in abeyance, but such same discipline and penalities as he would have been Auxiliary Fire Force:- (I) Whenever it appears to the the Force, it may raise an auxiliary Force by enlomer terms and conditions as it may deem fit. functions and privileges vested in any ember shall continue to be subject to the he had not been suspended. overnment that it is necessary to augment of volunteers for éuch areas and on such :3: (2) Every such volunteer shall, receive a certificate in the prescribed form, have the same powers and protection be liable to all such duties and penalities and be subordinate to the same authorities as a member of the ordinary Force Expenditure on the Force:- The entire expenditure in connection with the Force shall be met out of the consolidated Fund of the State. CHAPTER II POWERS OF THE GOVERNMENT, THE DIRECTOR AND MEMBERS OF THE FORCE 9. - Power of Government to make orders:- The Government-may, from time to time, ntke such general or special orders as it thinks fit- for providing the Force with such appliances and equipments as it deems proper; for providing adequate supply of water and for securing that it shall be availablefor use; © for constructing or providing stations or hiring places for accommodating the members of the Force and its fire fighting appliances; for giving reward's to persons who have given notice of fires and to thos4 who have rendered effective service to the Force on the occasion of fires or in the discharges of its duties under section 26 for giving compensation to persons who have rendered effective service o the Force in case of accidents or to the dependants of such persons in case of death while they were engaged in helping the Force-in the discharge of its duties; for the training, discipline and good conduct of the members of the Force; for the speedy attendance of members of the Force with necessary appliances and equipment on the occasion of any alarm of fire; for sending members of the Force with appliances and equipment beyod the limits of any area in which this Act is in force for purposed of Fire-Fighting in the neighbourhood of such limits; for the employment of the members of the Force in any rescue, salvage or other similar work; (J) for regulating and controlling the powers, duties and functions of the Diredtor; and (k) generally for the maintenance of the Force in a due state of efficiency. 9 :4: I. 10. Powers of members of the Force on occasion 'S of fire:- (I) on the occasion of fire in any area in which this Act is in force, InY member of the Force who is in charge of fire-fighting operations on the spot may- 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 for saving life or property close any Street or passage in or near which a fire is burning:- © for the purpose of extinguishing fire, break into or through or pull down, any premises for the passage of hose or appliances or cause them to be broken into or through or pulled down, doing as little damage aipossible; 1 require the authority in charge of water-supply n 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 utilize 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; exercise the same powers for dispersing an 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 protction as such an officer, in respect of the exercise of such powers; (I) generally take such measures as may appear to him to be necessary for extinguishing the fire or for the protection of life or property I (2) Any damage done on the occasion of fire.by members of the Force in the due discharge of their duties shall be deem to be damage by fire within the meaning of any policy of insurance against fire. II. Power of Director to make arrangements for supply of water:- The Director may, with the previous sanction of the Government, enter into an agreement with the authority in charge of water supply in any area for securing an ad equate supply of water in case of fire, on such terms as to payment or otherwise as may be specified in the agreement. 4' 12. Power of Director to enter into arrangements for assistances:_ The Director may with the previous sanction of the Gbvernment, enter not arrangements with any person who employee and maintains personnel or keeps equipments for fire fighting purposes, to secure on such terms as to payment or otherwise as may be provided by or under the arrangements, the personnel or the equipmcnt or any other assistance, for the j5urpose of dealing with fire in any area in which this Act is in force. :5: 13. Preventive measures:- (I) The Government may, by notification in the G or Occupies of premises in any area or of any class of premises used azerte, require °Wners fcfr 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 Thall be lawful for the Director or any Officer of the Force authorized by the Government in this behalf to direct the removal of objects or goods likely to cause a risk of fire, to a place of flfety; 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. CHAPTER III ACQUISITION OF FIRE FIGHTING PROPERTY Prohibition against transfer of fire fighting property:- No local authority of any area in which this Act is in force shall, transfer or otherwise part with any fire fighting property without the previous sanction of the Government. Requisitioning of fire fighting property:- (1) The Director or any member of the Force who is in charge of / a fire fighting operations may, if in his Opinion it is necessary so to do for the pmose of extinguishing fire in any are, requisition and take possession of any fire fighting property in thepossession of any local authority or any institution or individuaf. As soon as may be after the fire fighting operations are over the Director.or the member in charge of the fire fighting operations, as the case may be, shall release the property taken pOssession of under sub- section(l) from requisition and restore the same to the local authority, instituti whose possession such property was taken. n or individual from Where any fire -fighting property is requisitioned under sub section (1), there shall be paid to the owner of such property compensation the amount of which shall be detenniined in accordce with the principles hereinafter set out, that is to say- where the amount of compensation can be fixed by agreement between 4he Director and the owner of the fire fighting property, it shall be paid in accordance with such agreement; Where no such agreement can be reached, the Director shall refer the matter to the Munsiff having jurisdiction over the area in which the fire fighting property was kept and the Munsiff shall after hearing the parties and such other persons as he deems necesary to hear, fix the amount if compensation taking into consideration the rent which the fire fighdng property would normally fetch if rented out for a similar purpose. The order of the Munsiff fixing the amount of compensation shall befinaj - I 4, :6: 16. Acquisition of fire fighting property:-Ø (I) If, aftc deems necessary and after giving the local authorit the Government is of opinion that the standard of equipment maintained 'by the local authority is not the area, the Government may acquire the fire publishing in the gazette a notice to the effect that property on payment of compensation; a copy of 5 authority. making such inquiry and investigation as it an opportunity to make its representations, fficiency of the fire fighting personnel and dequate to meet the normal requireme5 of ghting property of the local authority by le Government has decided to acquire such ch notice shall also be served on the local (2) When a notice as aforesaid is published in the dazette, the property specified in such notice shall on and from the beginning of the date on which the notice is so published, vest absolutely in the Government free from all encumbrances I 17. Principles and method of determining (I) The Director or any Officer authorized by the Government shall as soon as may be after the publication of the notice under sub-section (1) Df section 16 determine the amount of compensation payable in respect of the fire fighting property based on the market value of the property on the date of publication of the said notice, that is to say, the price which I would have fetched in the open market if it had been sold on that date. Provided that before determining the amount of - case may be, shall give the local authority an c compensation. (2) The Director or the Officer, as the case may compensation payable, give notice to the local a determined; on the Director or the Officer, as the to state what in its opinion is a fair shall, after determining the amount of ity of the amount of compensation so Reference to Court:- If the local authority agrees to ac paid in accordance with such agreement. If the bc amount the Director or the Officer, as the case may b subordinate judge having jurisdication over the area court shall, after hearing the parties and such other determine the amount of compensation which appears compensation the court shall have regard to the markei of notice referred to in sub-section (1) ofsectionl6. Appeal:- Where the Government or a local authority under section 18, it may within thirty days from the da High Court. :ept the amount so deteimined, it shall be .1 authority does not agree to accept the shall refer the matter to the court of the n which the property is situate, and the persons as it deems necessary to hear, D it to be just; and in fixing the amount of value of the property on the date of issue aggrieved by the decision of the Court of such decision prefer an appeal to the 7 :7: CHAPTER IV PENALTIES Penalty for violation of duty etc:- Any member of the Force who' is found to be guilty of any violation of duty or willful breach of any provision of this Act or any rule or Order made thereunder, or is found to he guilty of cowardice, or © withdraws from the duties or, or resigns, his office without permission or without having given previous notice of at least two months, dr (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 provision of section 24. shall be punishable with imprisonment which may extend to three months or with fine which may extend to an amount not exceeding three months" pay of such member or with both. Failure to take precaution:- whoever fails without reasonable cause to comply with any of the reQuirements cneriflpd n ci nr44f -, i . - r '4t'""J'1j't,4LjuIj issueu• 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. Wilfully obstructing fire fighting operations:- Any person who willfully 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. CHAPTETR V GENERAL AND MISCELLANEOUS Training Centres: The Government may establish and maintain one or more training centres in the State for providing courses of instruction in the prevention and extinguishment of fire and may close down or re-establish any such centre. 24. Bar to other employment:- No member of the Force shall engage in any employment or office whatsoever other than his duties under this Act unless expressly permitted to do so by the Director, Transfer to other area:- The Director or any officer authorized by the Government in this behalf may, on the occasion of a fire or other emergency in any neighboring area in which this act is not in force, order the dispatch of the members of the Force with necessary appliances and 20. 21 KI equipments to carry on fire fighting operations in such neighboring area and therc.AlJ an the ons o provisif this Act and the rules made thereunder shall apply to such area, during the Period of fire or emergency or during such periodas the Director may specify. Employment on other duties:- It shall be lawful for the Government or any Officer authorized 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. 27. Liability of owner of property to pay compensation; Any person whose property catches fire on account of any action of his own or if his agent done deliberately or negligently shall be liable to pay *compensation to' any other action taken under section 10 of this Act by any officer mentioned therein or any person acting under the authority of such officer. All claims under sub-section (1) shall be preferred to the Collector within thirty days from the date when the damage was caused. The Collector shall after giving the parties an opportunity of being heard, determined the amount of compensation due and pass an order stating such amount and the person liable for the same and the orders passed shall be subject to an appeal to the District Judge having jurisdicio over the area in which the property is situate. The order so passed shall have the force of a decree or a civil court. Inquiry into origin of fire and report to Government:. Where any fire has occurred within any area in which this Act is in force, the Collector shall ascertain the fact as to the origin and cause of such fire and shall make a report thereon to the Government. Power to obtain information:- Any Officer of the Force not below the rank of an 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 property to supply information with respect to the character of such building or other property, the available water/supplies and means of access thereto and other material particulars and such owner or occupier shall furnish all the information in his possession. 30. Power of entry:. The Director or any member of the Force authorized by him in 'this behalf may enter any of the places specified in any notification issued under section 13 for the purposes of determining whether precautions against fire required to be taken on such place have been so taken. 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 made under sub-section (1) PR 4 :9: Consumption of Water:- No charge shall be made by any local authority for water consumed in fire fighting operations by the Force. 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 io. Police Officers to aid: It shall be the duty of police officers of all ranks to aid the members of the force in the discharge of their duties under the Act. 34: Indemnity. No suit, rosecutjon or other legal ptoceedings shall lie againsj any person for anyhing which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder. 35. Power to make rules:- (I) The Government may, by notification in the Gazette purposes of this Act. , make rules for carrying out the (2) In particular and without prejudice to the generality of the forgoing power, such rules may provide for- the number and grades of officers sand members of the Force; the manner of appointment of members of the Force; © the form of the certificate to be issued to the members of the Force; the conditions of service of the members of Force including their ranks, pay and allowance s hours of duty and leave maintenance of discipline and removal from service; the circumstances in which and the conditions subject to which members of the Force may be dispatched to carry on fire fighting operations in neighbouring area beyond the limits of the area in which this Act us in Force; (0 the conditions subject to which member; of the Force may be employed on rescue, salvage or other work; (g) the manner of service of notice under this Act; the payment of rewards or compensation to persons, not being members of the Force, who render services under clause (d) or c!ause(e) of section 9; the compensation payable to members of the Force in case of accidents or to their dependants in case of death while engaged on duty; ) for the employment of members of the Force or use of any equipment outside the area or on Special services, and (k) any other matter which is to be or may be prescribed. (3) All rules made under this Act shall be laid, for not less than fourteen days, before the Legislative Assembly, as soon as possible after they are made and shall be subject to such modifications, whether by way ifpeal or amendment, as the Legislative Assembly may make during the session in which they are so laid or the session immediately following.