18. Air raid shelters .-(1) If in respect of any premises the Central Government or the State Government considers it necessary or expedient so to do for the purpose of affording protection to persons living or employed therein or thereon, that Government may by order require the owner of the premises to construct therein or thereon an air raid shelter, within such period and in accordance with such requirement as to lay-out, materials and construction as may be specified in the order.
(2)Any police officer, or any person authorised in this behalf by the Central Government or, as the case may be, the State Government, may at any time enter and inspect any premises to which an order under sub-rule (1) applies for the purpose of selling whether the order has been complied with.(3)If in the opinion of the Central Government or, as the case may be, the State Government any person who has been ordered under sub-rule (1) to construct an air raid shelter has failed to do so or is unlikely to complete doing so within the period specified in the order, that Government may cause the shelter to be constructed and the cost thereof shall be recoverable from the owner of the premises by the Collector.
