Section 3(2) in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951
(2)Any order made under sub-section (1) for the removal of persons may specify-(a)the route or routes by which all or any class of persons are to remove themselves or be removed from the specified area;(b)the time or times by which they are to remove themselves or be removed from the specified area;(c)the place or places to which they are to proceed or be taken on removing themselves or being removed from the specified area;and may make such other incidental or supplementary provisions as may appear necessary or expedient for the purposes of the said order.
