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
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.
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.
CHAPTER IV
EXPENDITURE ON MAINTENANCE OF FORCE
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.
24. Failure
to give information.
25. Failure
to take precautions.
26. Wilfully
obstructing fire-fighting operations.
27. False
report.
CHAPTER VII
GENERAL AND MISCELLANEOUS
30. Employment
on other duties.
31. Liability
of property owner to pay compensation.
32. Power
to obtain information.
33. Power
of entry.
35. No
compensation for interruption of water supply.
37. Information
on outbreak of fire.
38. Indemnity.
* * * *
STATEMENTS
OF OBJECTS AND REASONS
I
Act 42 of 1964.?There are at present
different forest laws in force in the five
integrating parts of the Mysore State. As it is administratively difficult
and inconvenient to enforce different laws in different parts, the present bill
has been prepared to bring uniformity of forest laws throughout the State.
The more important provisions in the Bill are
the following:?
Provision has been made in the Bill for control over forests and lands
not being the property of the Government, in Chapter V on the lines of the
provisions now in force in the Bombay and Madras areas. The object is to
prevent private owners from recklessly exploiting the tree growth and forest
produce with the sole idea of making immediate and huge profits, without regard
to ensuring sustained yield for the benefit of the community in future. There
is power to assume management of forests in certain circumstances. In Chapter
X, provision has been made that all sandal trees which may grow in any land after
the date of commencement of this Act will be the exclusive property of
Government and exploitation of all sandalwood trees, the rights over which is
alienated, should be done by the Forest Department only on behalf of the owner.
These provisions are made to prevent smuggling of sandalwood. Special
provisions relating to catechu, an important commercial produce, is made in
Chapter XI.
(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 to
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)
****
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 Act 40 of 1994.)
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.
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 local 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 rules 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 Government 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 prescribed 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 rewards 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 necessary 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 provided 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 notification 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.
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 the 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.
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 tax 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 is 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 under 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 may 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 like 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 immediately 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 entered 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
they 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 conditions 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
and 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 the 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 which 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 which 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 his 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 the 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
of 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 punishable 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 property, 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 outbreak 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 generality 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 the 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 proceeds 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 authority 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 laid 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 be; 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, there 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 this 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 governing 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
measures as will lessen the likelihood of fires or preventing the spread of
fires.
* * * *
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 84(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) Bhadravathi 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
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 radius 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- |
|
|
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.
48)
P???P????G? ??L?T ??AU????G??
U???I?AV?G? F??? 40 Q.??? ???? 28.11.98 ME 180 P??? 98