Section 461 in The Orissa Municipal Corporation Act, 2003
461. Precautions in case of dangerous tanks, wells, holes, etc.
- If any tank, pond, well, hole, stream, dam, bank or other place be deemed by the Commissioner to be, for want of sufficient repair, protection or enclosure is dangerous to the passers-by or to persons living in the area adjacent thereto, the Commissioner may, by notice, require the owner to fill in, remove, repair, protect or enclose the same so as to prevent any danger therefrom.(2)If immediate action is necessary, the Commissioner may before giving such notice or before the period of notice expires take such temporary measures as he thinks fit to prevent danger and the expenses incurred by so doing shall be recoverable from the owner.
