Section 19 in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016
19. Powers of Deputy Director Technical in case of commit default.
(1)The Deputy Director Technical shall in the event of non-compliant of any notice issued under Section 17, take such steps as may be necessary for the compliance of such notice.(2)All expenses incurred by the Deputy Director Technical in relation to any steps taken by him under sub-section (1) shall be payable by the owner or the occupier on demand and shall, if not paid within ten days after such demand, be recoverable as arrears of land revenue.
