14. Precaution against hostile attack .-(1) The Central Government or the State Government may, with a view to protecting the general public or any members thereof against the dangers involved in any apprehended attack by land, sea or air, or with a view to acquainting the general public or any members thereof with the action to be taken in such an emergency, by order specify the action to be taken by any person or authority on such occasions as may be specified.
(2)An order made under sub-rule (1) may provide that upon the giving of any specified notice or signal any person or class of persons may, subject to such conditions and in such circumstances as may be specified, enter and remain in or on any premises or property notwithstanding that such premises or property would not otherwise be open to the public which may be specified or which may be appointed for the purpose of this rule by any specified authority or person.(3)No person shall-(a)wilfully obstruct any person entering or seeking to enter any premises or property in accordance with an order made under this rule, or(b)eject from any premises or property any person who is entitled to remain there by virtue of such an order.
