6. Evacuation of area .-(1) The Central Government or the State Government may, if it appears necessary for the purpose of meeting any actual apprehended attack or of protecting persons and property from the dangers involved in or resulting from such attack or of facilitating any operation of the Armed forces of the Union, by order direct, in respect of any specified area, that, subject to any exemptions made by general order or special permission-
(a)all persons or any class of persons shall remove themselves or be removed from the said area or to any specified part thereof;(b)all persons or any class of persons in the said area shall remain therein for such period as may be specified;(c)any animal or property or any specified class of animals or property shall be removed from the said area or to any specified part thereof;(d)within a specified time any building or other property specified in the order shall be destroyed or rendered useless, and may do any other act involving interference with private rights of property which is necessary for any of the purposes aforesaid.(2)An order made under sub-rule (1) for the removal of persons, animals or property may specify-(a)the route or routes which all or any class of persons, animals or property are to remove themselves or be removed from the specified area or to any specified part thereof;(b)the time or times by which they are to remove themselves or be removed therefrom or to any specified part thereof;(c)the place or places to which they are to proceed or be taken on removing themselves or being removed from the specified area, and may make such other incidental and supplementary provisions as may appear necessary or expedient for the purposes of the said order.(3)If any order made under sub-rule (1) is contravened in respect of any animal or property, the person in charge of such animal or property shall be deemed to have contravened the order.(4)The State Government may, if it appears necessary for any of the purposes specified in sub-rule (1) or for facilitating the evacuation of any area, by general or special order provide for the release, whether temporary or permanent or whether without conditions or upon such conditions as may be specified of any prisoners or class of prisoners.
