Section 9 in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951
9. Orders regarding information and removal.
- The District Magistrate may, with a view to requisitioning any premises or boat determining the compensation payable therefor under Section 6 by order-(a)require any person to furnish to such authority as may be specified in the order, such information in his possession relating to the premises or the boat as may be specified;(b)direct that the owner or person in possession of the boat shall not without the permission of the District Magistrate dispose it or remove it till the expiry of such period as may be specified in the order, from the premises or place in which it is kept.
