Section 19 in The United Provinces Fire Service Act, 1944
19. Power to obtain information. -
(i)The Superintendent of Police or officer-in-charge of a fire station, may 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 the means of access thereto and other material, local circumstances, and such owner or occupier shall furnish, within a reasonable time, all the information required of him.(ii)If any information required under sub-section (i) of this section is not furnished within a reasonable time or if the Superintendent of Police or officer-in-charge of fire station, as the case may be, has reason to believe that any information furnished is inaccurate, the said Superintendent of Police or officer-in-charge of a fire station may, for the purpose of obtaining or verifying the information, enter upon any such premises or property after giving such notice as may be prescribed, to the owner or occupier.[19A. Power to search premises. - (1) The Chief Fire Officer or any officer authorized by the Superintendent of Police in this behalf may enter and inspect any land, premises or building for the purpose of determining whether precautions against fire required to be taken on such land, premises and buildings under any law for the time being in force have been so taken.(2)If any person voluntarily obstructs, offers any resistance to, or impedes or otherwise interferes with any officer acting in the course of his duty under subsection (1), he shall be punishable with imprisonment for a term which may extend to three months or with fine up to Rs. 500 or with both.] [Inserted by Section 4 of U.P. Act I of 1953.]
