(1)Where, on receipt of a report from the competent authority under sub-section (2) of section 21, it appears to the Director that the condition of any building or premises is dangerous to life or property, he shall, without prejudice to any action taken under section 23, by order, require the owner or the occupier of such building or premises to remove themselves from such building or premises forthwith.(2)If an order made by the Director under sub-section (1) is not complied with, he may direct any police officer having jurisdiction in the area to remove such person from the building or premises and such officer shall comply with such directions.(3)After the removal of the person under sub-section (1) or sub-section (2), as the case may be, the competent authority shall seal the building or premises.(4)No person shall remove the seal except under an order made in writing in this behalf by the competent authority.
