Section 14 in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
14. Emergency Relief.
(1)During the period an area is declared as a "disaster effected area" the Commissioner may issue directions to the District Magistrate and the local authority having jurisdiction over the affected area to provide emergency relief in accordance with disaster management plans and CRF/NCCF Guidelines, and it will be mandatory for all the local authority from District Magistrate downwards including District Magistrate to whom such directions are given to act in accordance to such directions.(2)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, the Commissioner may-(i)make arrangements for release and use of available resources,(ii)control and restrict vehicular traffic to, and from and within the affected area,(iii)control and restrict the entry of any person into, movement within and departure from any affected area or part thereof,(iv)remove debris,(v)conduct search and rescue operations,(vi)make arrangements for the disposal of the unclaimed dead body by appropriate means,(vii)provide alternative shelter,(viii)provide food, medicines and other essentials,(ix)require experts and consultants in the fields relevant to the disaster to provide relief under his direction and supervision,(x)procure exclusive or preferential use of amenities, as and when required,(xi)take possession and make use of any property, vehicles, equipment, buildings and means of communication on such terms and conditions, as may be prescribed,(xii)construct temporary bridges or other necessary structures,(xiii)demolish unsafe structures which may endanger the public,(xiv)ensure that non-governmental organizations carry out their activities when disaster effected area in an equitable manner,(xv)disseminate information to the public to deal with the disaster,(xvi)evacuate any population from any affected area for the purpose of preservation of life and for such evacuation use such force as may be necessary, and(xvii)authorize any person, to make entry into any place, to open or cause to be opened, any door, gate or other barrier, if he considers such an action is necessary for presentation of life and property, if the owner of occupier is absent, or being present, refuses to open such door, gate or barrier.(3)The Commissioner may issue such directions to any person or Government agency and take such other steps as may be necessary to curtail the escalation of the disaster or to alleviate, contain or minimize the effects of disaster.(4)The Commissioner shall keep the authority informed of the actions taken by him, generally for providing relief and particularly under sub-section (1) to (3).
