(1)If any tank, pond, well, hole, stream, dam, bank or other place appears to the Municipality to be, for want of sufficient repair, protection or enclosure, dangerous to the passers- by or to persons living in the neighbourhood, the Municipality may by notice require the concerned owner to fill in, remove, repair, protect or enclose such tank, pond, well, hole, stream, dam, bank or other palce, as the case may by, to prevent any danger therefrom within such period as may be specified in the notice.
