(1)Where, on receipt of a report from the nominated authority under sub-rule (1) Rule 6 it appears to the Director of Fire Service that the condition of any building or premises is dangerous to life or property he shall, without prejudice to any action taken under Rule 6, by order, require the persons in possession or occupation of such building or premises to take forthwith such measures may be specified in the order.(2)If an order made by the Director of Fire Service under sub-rule (1) is not complied with, the Director of Fire Service may direct any Police Officer having jurisdiction in the area to remove such persons from the building or premises and such officer shall comply with such directions.(3)After taking action under sub-rule (1) or the removal of the persons under sub-rule (2), as the case may be, the Director of Fire Service shall seal the building or premises.(4)No person shall remove such seal except under an order made by the Director of Fire Service.
