Section 26(2) in The Gujarat Fire Prevention and Life Safety Measures Act, 2013
(2)If an order made by the Director or the Regional Fire Officer or the Chief Fire Officer under sub-section (1) is not complied with, he may direct, -(a)the authority responsible for supply of electricity or supply of water, to disconnect the supply of electricity or water, as the case may be;(b)any police officer having jurisdiction in the area, to remove such persons from such place or building or part thereof and such authority or police officer shall comply with such directions.
