- The Director of Fire Service shall follow the following procedure in required to sealing of any building or premises required to be sealed under sub-rule (3) of Rule 7-(a)he shall require the persons in possession or in occupation of the building or premises to be sealed to remove themselves from there forthwith;(b)in case of non-compliance of the said order he direct any police officer having jurisdiction in the area to remove such persons from such building or premises;(c)after the removal of persons in occupation from such building or premises, he shall seal the building or premises in the manner he deems fit; :(d)the seal used to seal the premises shall remain in custody of the Director of Fire Service;(e)if the building or premises required to be sealed on receipt of the report of the nominated authority is found to be locked or inaccessible, Director of Fire Service, Assam may break open the locks, enter the premises and after taking all necessary steps required to be taken under Rule 7, re-lock and seal the premises; provided that if any building or premises is forced opened under this rule an inventory of the material found in the premises shall be prepared in the presence of two independent witnesses and a copy thereof shall be delivered to the owner or occupier, if present at the site;(f)he shall inform about sealing in writing to the police station of the area in which such building or premises are situated;(g)he shall report in writing to the police station concerned if the seal fixed under the rules on any building or premises is found to be taken or tampered with.
