INJUNCTION TO PROVIDE AGAINST IMMINENT DANGER PENDING INQUIRY
To ______________
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 142 of the Code of Criminal
Procedure, 1973, direct and enjoin you forthwith to______________ , pending the result of the inquiry.
Dated, this______________ day of______________ ,20 .
(Seal of the Court)
(Signature)
