Section 8(2) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(2)If an order made by the Director or the Chief Fire Officer under subsection (1) is not complied with, the Director or the Chief Fire Officer may direct,-(a)the authority responsible for supply of electricity or the authority responsible for supply of water disconnect the supply of electricity or water, as the case may be;(b)any police officer having jurisdiction in the area to remove such persons from such place or building or part thereof; and such authority or police officer; shall comply with such direction.
