16. Safety measures in premises .-The Central Government or the State Government may by order as respects such premises as may be specified in the order-
(a)require the owner or the occupier of the premises to take such measures as may be specified in the order, or(b)authorise any person to take such measures as may be so specified, being measures which are in the opinion of that Government necessary to minimise danger to persons being in or in the vicinity of such premises in the event of hostile attack.
