Section 36 in The Disaster Management (Amendment) Act, 2025
36. Insertion of new section 60A.
After section 60 of the principal Act, the following section shall be inserted, namely:—Power of Central Government or State Government to take action in relation to nature of hazard and punishment for its contravention."60A.(1) The Central Government or the State Government may, by notification in the Official Gazette, require any person to take any action or refrain from taking any action, in relation to the nature of the hazard, which in the opinion of the Central Government or the State Government, as the case may be, is required for reducing the impact of a disaster.(2) Any notification issued under this section shall be valid for a period specified therein or six months, whichever is earlier.(3) Whoever contravenes the provisions of this section shall be liable to pay a penalty as specified in the notification of the Central Government or the State Government, as the case may be:Provided that the penalty referred to in this sub-section shall not exceed ten thousand rupees.”.
