Section 23(2) in Gujarat State Disaster Management Act, 2003
(2)The Collector may-(i)make arrangements for release and use of available resources;(ii)control and restrict traffic to, from and within the area affected by a disaster;(iii)control and restrict the entry into, movement within and departure from any disaster area or part of it;(iv)remove debris;(v)conduct search and rescue operations;(vi)make arrangements for the disposal of the unclaimed dead, by appropriate means;(vii)provide alternative shelter;(viii)provide food, medicines and other essentials;(ix)require experts and consultants in the matters relevant to the disaster to provide relief under his direction and supervision;(x)to take possession and make use of any property, vehicles, equipment, buildings and means of communication on such terms and conditions as may be prescribed.(xi)procure exclusive or preferential use of amenities as and when required;(xii)construct temporary bridges or other structures;(xiii)demolish unsafe structures which may endanger the public;(xiv)co-ordinate with non-governmental organizations and ensure that such entities carry out their activities in an equitable manner;(xv)disseminate information to the public to deal with the disaster;(xvi)direct and compel evacuation, of all or part of the population from any affected area for the purpose of preservation of life and for such evacuation, and for such evacuation use such force as may be necessary;(xvii)authorise any person, to make any entry into any place, to open or cause to be opened, any door, gate or other barrier, if he considers such an action is necessary for preservation of life and property, if the owner or occupier is absent, or being present, refuses to open such door, gate or barrier.
