19. Civil Defence exercises .-(1) The Central Government or State Government may by notified order authorise the carrying out of Civil Defence exercises in such area and during the period as may be specified in the order, and thereupon, within the area and during the period so specified-
(a)any person engaged in the Civil Defence exercises may pass over, or encamp, construct works of a temporary character or execute manoeuvre on any land, or supply themselves with water from any source of water;(b)any officer of the Civil Defence corps, who may be authorised so to do by the Director, Civil Defence by a general or special order, may for the purpose of the Civil Defence exercises give directions prohibiting or restricting the use of any part of a railway, water-way, road or path, or any telegraph or telephone service of any premises ordinarily open to the public, and take such further measures as may be necessary.(2)Where any Civil Defence exercises are held under the provisions of sub-rule (1), compensation shall be paid for any damage to person or property or interference with rights or privileges arising from such exercises, including expenses reasonably incurred in protecting persons, property, rights or privileges; and assessment and payment of compensation shall be made in accordance with the provisions of the law for the time being in force:Provided that no compensation shall be payable in respect of such interference arising out of any directions given or further measures taken under clause (b) of sub-rule (1).
