Section 11 in Arunachal Pradesh Fire and Emergency Services Act, 1991
11. Preventive measures.
(1)The Government may, by notification in the Official Gazette, requires owners or occupiers of premises in any area or of any class of premises used for purposes which in its opinion are likely to cause a risk of fire, to take such precautions including those related to the plan of the building or use of the building as may be specified in such notification.(2)Where a notification has been issued under sub-section (1) it shall be lawful for the Director or any officer of the force authorised in this behalf to direct the removal of subjects or goods likely to cause a risk of fire, to a place of safety and on failure of the owner or occupier to do so, the Director or such officer may, after giving the owner or occupier a reasonable opportunity of making representation, size, detain or remove such objects or goods.
