119. Power to require buildings, wells, tanks, etc. to be secured.
- Should any building, or any well, tank, reservoir, pool, depression or excavation be, for want of sufficient repair, protection or enclosure, dangerous to the persons dwelling or working therein or in the neighbourhood or to persons passing by, [the committee, the executive officer or the secretary, as the case may be] [Substituted for the words 'the committee' vide Haryana Act No. 14 of 2000.] may, by notice, require the owner or occupier thereof to repair, protect or enclose the same and should appear it to be necessary in order to prevent imminent danger [the committee, the executive officer or the secretary, as the case may be, shall forthwith] [Substituted for the words 'it shall forthwith' vide Haryana Act No. 14 of 2000.] it shall forthwith take such steps to avert the danger as may be necessary.
