Section 16 in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016
16. Power to seal building or premises.
(1)Where, on receipt of a report from the nominated authority, it appears to the District Magistrate that the condition of any building or premises is dangerous to life of property, require the person in possession or occupation of such building or premises to remove themselves from such building or premises forthwith.(2)If an order made by the District Magistrate under sub-section (1) is not complied with, the District Magistrate may direct any police officer having such jurisdiction in the area to remove such persons from the building or premises and such officer shall comply with such directions.(3)After the removal of the persons under sub-section (1) or sub-section (2), as the case may be the District Magistrate shall seal the building or premises.(4)No person shall remove such seal except under an order made by the District Magistrate.(5)Any person who removes such seal except under an order made by the District Magistrate, shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to twenty five thousand rupees, or with both.
