3. Measures for dealing with outbreaks of fire .-(1) With a view to preventing the spread, or facilitating the detection and extinction of fire caused by hostile attack, the Central Government or the State Government may by order make provisions for requiring the owners or occupiers of the premises to which the order applies to take such period as may be specified in the order such measures as may be specified.
(2)Any police officer, or any person authorised in this behalf by the Central Government or the State Government may at any time enter and inspect any premises to which an order made under sub-rule (1) applies for the purpose of seeing whether the order has been complied with and if that officer or person finds that the order has not been complied with, he may, without prejudice to any other proceedings which may be taken in respect of the contravention of the order, take such steps and use such force as may appear to him to be reasonably necessary for giving effect to the order.(3)If in the opinion of the Central Government or the State Government any person who has been ordered under sub-rule (1) to take any measure 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 the owner or occupier of the premises by the Collector.(4)In the event of any outbreak of fire any person authorised in this behalf by the Central Government or the State Government, may take or cause to be taken such steps and give such directions as appear to him to be necessary for preventing the spread of fire; and the steps which may be so taken including entering upon any land or the property whatsoever and the destruction or removal of anything in, on or over any land or property.
