Section 8 in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
8. Power to seal building.
(1)If the Director or the Chief Fire Officer is satisfied that due to inadequacy of fire prevention and life safety measures the condition of any place or building or part thereof is in imminent danger to person or property, then notwithstanding anything contained in this Act, or any other law for the time being in force, he shall, by order in writing, require the persons in possession or in occupation of such place or building or part thereof to remove themselves forthwith from such place or building or part thereof.(2)If an order made by the Director or the Chief Fire Officer under subsection (1) is not complied with, the Director or the Chief Fire Officer may direct,-(a)the authority responsible for supply of electricity or the authority responsible for supply of water 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 direction.(3)After the removal of the persons under sub-section (1) or sub-section (2), as the case may be, the Director or the Chief Fire Officer shall cause such place or building or part thereof, to be sealed by such police officer forthwith.(4)No person shall remove such seal except under a written order made by the Director or the Chief Fire Officer suo motu or on an application of the owner or occupier.
