Section 265(3) in Haryana Municipal Corporation Act, 1994
(3)The Commissioner may also, if he thinks fit, require such owner or occupier by the order made under sub-section (2) either forthwith or before proceeding to demolish, secure or repair the building to set up a proper and sufficient board or fence for the protection of passers-by and other persons, with a convenient platform and hand rail wherever practicable to serve as a foot way for passengers outside of such board or fence.
