Section 104(1) in The M.P. Public Health Act, 1949
(1)The local authority may, by notice, require the owner, or co-owner or any person claiming to be the owner, co-owner, of any building or land which by reason of abandonment or disputed ownership or other cause remains untenanted and thereby becomes a resort of idle and disorderly persons or otherwise a nuisance, to secure or enclose the same within a reasonable time specified in the notice.Power to require dangerous places to be made safe. - (2) If any building or any well, tank, reservoir, pool, depression or excavation is for want of sufficient repair protection or enclosure, dangerous to persons passing by or dwelling or working therein or in the neighbourhood, the local authority may, by notice, require the owner or the occupier thereof to repair, protect or enclose the same; and if it appears to the local authority to be necessary in order to prevent imminent danger, the local authority shall, at the expense of the owner or occupier, forthwith take such steps to avert the danger as may be necessary.
