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[Cites 0, Cited by 1] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(2) in The Delhi fire Prevention and Fire Safety Act, 1986

(2)If an order made by the Chief Fire Officer under sub-section (1) is not complied with, the Chief Fire Officer may direct any police officer having jurisdiction in the area to remove such persons from the building or premises and such officer shall comply with such directions.