4. Camouflage .-(1) The Central Government or the State Government may by order, as respects such premises as may be specified in the order-
(a)require the owner of the premises to take within such period as may be specified in the order, such measures as may be so specified, or(b)authorise any person to take such measures as may be so specified, being measures which are in the opinion of that Government necessary to secure that such premises are or can be made less readily recognisable in the event of hostile attack.(2)If in the opinion of the Central Government or, as the case may be, the State Government, any person who has been ordered under sub-rule (1) to take any measures has failed to take, or is unlikely to complete, the measures within the period specified in the order, then, without prejudice to any other proceedings which may be taken in respect of the contravention of the order, that Government may cause the said measures to be taken or completed, and the cost thereof shall be recoverable from such person by the Collector.(3)No person shall, except with permission granted by or on behalf of the Central Government or the State Government as the case may be, remove, alter, or tamper with any work done in pursuance of this rule.
