Section 261 in Chennai City Municipal Corporation Act, 1919
261. Precautions against fire.
- The commissioner may, by notice, require the owner of any [structure] [Substituted for the word 'building' by section 126 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).], booth or tent partly or entirely composed of, or having any external roof, veranda, pandal, [fence] [Inserted by section 127 by Act X of 1936.] or wall partly or entirely composed of, cloth, grass, leaves, mats or other inflammable materials to remove or alter such [structure] [Substituted for the word 'building' by section 126 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).], booth, tent, roof, veranda, pandal, [fence] [Inserted by section 127 by Act X of 1936.] or wall, or may grant him permission to retain the same on such conditions as the commissioner may think necessary to prevent danger from fire.(2)The commissioner may, by notice, require any person using any place for the storage for private use of timber, firewood, or other combustible things to take special steps to guard against danger from fire.(3)Where the commissioner is of opinion that the means of egress from any [structure] [Substituted for the word 'building' by section 126 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] are insufficient to allow of safe exit in the event of fire, he may, with the sanction of the [standing committee] [Substituted for 'circle committee concerned' by Tamil Nadu Act 22 of 1971.], by notice, require the owner or occupier of the [structure] [Substituted for the word 'building' by section 126 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] to alter or reconstruct any staircase in such manner or to provide such additional or emergency staircase as he may direct; and when any [structure] [Substituted for the word 'building' by section 126 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).], booth or tent is used for purposes of public entertainment he may require, subject to such sanction as aforesaid, that it shall be provided with an adequate number of clearly indicated exits so placed and maintained as readily to afford the audience ample means of safe egress, that the seating, be so arranged as not to interfere with free access to the exits, and that the gangways, passages and staircases leading to the exit shall, during the presence of the public, be kept, clear of obstructions.Control Over Waters, Etc.
