Section 7(e) in The U.P. Fire Prevention And Fire Safety Rules, 2005
(e)If the building premises required to be sealed on receipt of the report of the nominated Authority is found to be locked or inaccessible, he may break open the lock, enter the premises and after taking all necessary steps required to be taken under the Act, relock and seal the premises, provided that if any building or premises is opened by using force under this rule, an inventory of the material found in the premises shall be prepared in the presence of two witnesses, preferably independent and a copy thereof shall be delivered to owner or occupier, if present at the site. It will be lawful for the District Magistrate to recover all expenses incurred on enforcement of his orders or expenses incurred in enforcement of orders of any other authority under the Act or the rules as arrears of land revenue.
