Section 13(2) in The Jammu and Kashmir Fire Force Act, 1967
(2)Where a notification has been issued under sub-section (1), it shall be lawful for the Director or any officer or class of officers of the force authorised by the Government in this behalf to direct the removal of objects or goods likely to cause a risk of fire, to a place of safety; and on failure of the owner or occupier to do so, the Director or such officer may, after giving the owner or occupier a reasonable opportunity of making representation seize, detain or remove such objects or goods.
