Section 5(1) in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951
(1)The District Magistrate may, if it appears necessary with view to meeting or averting danger caused or threatened by floods to life and property of persons residing if any area, by written order requisition any boat and may make such further orders as may appear to him to be necessary or expedient in connection with such requisition.
