Section 11(2) in Arunachal Pradesh Fire and Emergency Services Act, 1991
(2)Where a notification has been issued under sub-section (1) it shall be lawful for the Director or any officer of the force authorised in this behalf to direct the removal of subjects or goods likely to cause a risk of fire, to a place of safety and on failure of the owner or occupier to do so, the Director or such officer may, after giving the owner or occupier a reasonable opportunity of making representation, size, detain or remove such objects or goods.
