Section 238 in The Howrah Municipal Corporation Act, 1980
238. [ Power to require buildings, walls, etc. to be rendered safe. [Sections 228 to 238 inserted by W.B. Act 29 of 1990.]
- Where any building or wall or anything affixed thereto or any well, tank, reservoir, pool, depression or excavation or any bank or tree is, in the opinion of the Commissioner, dangerous to persons passing by or dwelling or working in the neighbourhood, the Commissioner may, by notice in writing, require the owner or the occupier thereof to remove the same or may require him to repair, protect, or enclose the same in such manner as he thinks necessary, and if the danger is, in the opinion of the Commissioner, imminent, he shall forthwith take such steps as he thinks necessary to avert the same, and on the failure of compliance with the notice for removal or abatement of such nuisance or danger, the offender may be prosecuted and sentenced to imprisonment or to pay a fine to the extent of five hundred rupees, and a daily fine of fifty rupees for so long as the offence continues.][Chapter XXI [Chapter XXI containing sections 239 to 242 inserted by W.B. Act 11 of 1999.] Planning and Development]
