(See section 161)
To.................(name, description and address).
WHEREAS the inquiry into the conditional order issued by me on the................day of ..................., 20......................, is pending, and it has been made to appear to me that the nuisance mentioned in the said order is attended with such imminent danger or injury of a serious kind to the public as to render necessary immediate measures to prevent such danger or injury, I do hereby, under the provisions of section 161 of the Bharatiya Nagarik Suraksha Sanhita, 2023, direct and enjoin you forthwith to ..................... (state plainly what is required to be done as a temporary safeguard), pending the result of the inquiry.
Dated, this.................. day of..................., 20 ............ .
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(Seal of the Court) |
(Signature) |
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