Section 19(3) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
(3)The District Magistrate may exercise the powers contained in sub-section (2) to the extent only that this is necessary for the purpose of-(a)assisting and protecting the community;(b)providing relief to the community;(c)preventing or combating disruption; or(d)dealing with the destructive and other effects of the disaster.
