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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Sikkim - Subsection

Section 49(2) in Sikkim Fire Services Act, 1981

(2)The Director:or any officer referred to in sub-section (i) shall not use any force for the purpose of effecting any entry under sub-section (I) unless -
(i)such entry cannot otherwise be effected; and
(ii)there is reason to believe that an offence is being, or has been, committed against any provision of this Act or any rule made thereunder.