(1)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by public notice, direct that within certain limits to be fixed by it, the roofs and external walls of huts or other buildings shall not be made or renewed with grass, mats leaves, or other highly inflammable materials without the consent of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in writing.(2)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may at any time by written notice require the owner of a building, which has an external roof or wall made of any such material as aforesaid, to remove such roof or wall within such reasonable time as shall be specified in the notice, notwithstanding that a public notice under sub-section (1) has not been issued or that such roof or wall was made with the consent of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or before the issue of such public notice, if any :Provided that in the case of any such roof or wall in existence before the issue of such public notice or made with the consent of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall make compensation for any damage caused by the removal which shall not exceed the original cost of constructing the roof or wall.(3)Whoever, without such consent as is required by sub-section (1), makes or renews, or causes to be made or renewed or in disobedience to a notice given under sub-section (2) suffers to remain, a roof or wall or such material as aforesaid, shall be liable on conviction to a fine which may extend to twenty-five rupees and to a further fine which may extend to ten rupees for every day on which the offence is continued, after the date of the first conviction.
