Section 11(2) in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016
(2)All claims under sub-section (1) of this section shall be preferred to the District Magistrate within one week from the date when the damage was caused. The District Magistrate shall summarily determine the amount of compensation due and shall pass an order stating the amount of compensation to be paid and the person liable for the same, and the orders so passed shall have the force of a civil court decree.
