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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Uttarakhand - Subsection

Section 14(2)(d) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(d)dealing with the destructive and other effects of the disaster, the Commissioner may-
(i)make arrangements for release and use of available resources,
(ii)control and restrict vehicular traffic to, and from and within the affected area,
(iii)control and restrict the entry of any person into, movement within and departure from any affected area or part thereof,
(iv)remove debris,
(v)conduct search and rescue operations,
(vi)make arrangements for the disposal of the unclaimed dead body by appropriate means,
(vii)provide alternative shelter,
(viii)provide food, medicines and other essentials,
(ix)require experts and consultants in the fields relevant to the disaster to provide relief under his direction and supervision,
(x)procure exclusive or preferential use of amenities, as and when required,
(xi)take possession and make use of any property, vehicles, equipment, buildings and means of communication on such terms and conditions, as may be prescribed,
(xii)construct temporary bridges or other necessary structures,
(xiii)demolish unsafe structures which may endanger the public,
(xiv)ensure that non-governmental organizations carry out their activities when disaster effected area in an equitable manner,
(xv)disseminate information to the public to deal with the disaster,
(xvi)evacuate any population from any affected area for the purpose of preservation of life and for such evacuation use such force as may be necessary, and
(xvii)authorize any person, to make 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 presentation of life and property, if the owner of occupier is absent, or being present, refuses to open such door, gate or barrier.