Section 7 in The U.P. Fire Prevention And Fire Safety Rules, 2005
7. Procedure of Sealing of Building or Premises. -
Subject to the provisions of the Act the District Magistrate shall follow the following procedure in regard to seal of any building or premises required to be sealed under sub-section (3) of Section 5 of the Act:(a)The District Magistrate or any Executive Magistrate authorised by the District Magistrate by a general order or specific order shall require the persons in possession or occupation of the building or premises to be sealed to remove themselves from there forthwith;(b)In ease of non-compliance with the said order he shall direct any Police Officer having jurisdiction in the area to remove such person from such building or premises;(c)After the removal of persons in occupation from such building or premises he shall seal the building or premises in the manner which he deems fit;(d)The mark of seal applied to seal the premises shall remain in custody of the District Magistrate or any Executive Magistrate authorised by the District Magistrate by a general order or specific order; and(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.
