Section 415(44) in The City of Nagpur Corporation Act, 1948
(44)Precautions in demolition of buildings. - (a) the precautions to be taken for the prevention of danger or injury to the public during, and to persons engaged in, the demolition of buildings or parts of a building and for the protection of other parts of the same building and of other buildings in the vicinity thereof;(b)the notice to be given by any person intending to demolish a building or part of a building to the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] together with particulars of the proposed demolition and of the precautions to be taken during the progress of the work;(c)the prohibition of the commencement of demolition within a prescribed period except with the permission of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.];(d)the prohibition of the commencement or continuance of the demolition until all precautions have been and are being taken in accordance with the rules and with any directions and requisitions in writing which the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may issue to the person in charge of the work, or to the person who submitted the notice, if any, required under the rules;
