Section 23(2) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
(2)The notification issued under sub-section (1) in respect of an area shall specify the period, not exceeding fifteen days, during which the said area shall, for the purposes of this Act, remain to be the affected area:Provided that the State Government may extend this period, from time to time by any period not exceeding fifteen days, at one time, if the State Government, having regard to a report made in that behalf by the Commissioner or, as the case may be, the District Magistrate or otherwise, is of the opinion that it is expedient to do so.
