Section 14(2) in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016
(2)If any information required under sub-section (1) of this section is not furnished within a reasonable time, or if the Chief Fire Officer or Officer in charge of a fire station, as the case may be, has reason to believe that any information furnished is inaccurate the said Chief Fire Officer 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.
