5. Keeping of dangerous articles and substances .-(1) The Central Government or the State Government may, by order, in respect of any articles or substances of toxic, explosive or inflammable nature from which special risks are in the opinion of that Government likely to arise in the event of hostile attack, issue directions-
(a)prohibiting the keeping of such articles or substances in or on such premises as may be specified in the order;(b)the quantity of such articles or substances which may be kept in or on any premises;(c)requiring the owner or occupier of any premises in or on which such articles or substances are kept to take such measures as may be specified in the order for the protection of persons or property therein or thereon, or in the vicinity thereof;(d)for any incidental or supplementary matters for which that Government thinks it expedient for the purposes of the order, to provide, including in particular, the entering the inspection of premises to which the order relates with a view to securing compliance with the order.(2)If in the opinion of the Central Government or, as the case may be, the State Government, any person who has been ordered under sub-rule (1) to take any measures has failed to take or is unlikely to complete, the measures within the period specified in the order, then without prejudice to any other proceedings which may be taken in respect of the contravention of the order, that Government may cause the said measures to be taken or completed and the cost thereof shall be recoverable from the owner or occupier of the premises by the Collector.
