Section 221 in The Chhattisgarh Municipalities Act, 1961
221. Ruinous or dangerous buildings, precautionary measures.
(1)Where any building or anything affixed thereon or any tree standing within the premises is deemed by the Council to be in a ruinous state or likely to fall or in any other way dangerous to any inhabitant of such building or of any neighbouring building or to any occupier thereof; or to passers by, the Council shall immediately, if it appears to it to be necessary, cause proper hoard or fence to be put up for the protection of passers by:Provided that if the danger be not of hourly imminence, the Council may, instead of causing a hoard or fence to be put up, issue, in the first instance, notice in writing to the owner or occupier to put up a proper hoard or fence, and in the event of the owner or occupier failing to put up, within two days from the service of such notice, a hoard or fence, which the Council considers sufficient in the circumstances of the case, the Council shall at once cause such hoard or fence to be put up.(2)The Council shall also cause notice, in writing, to be given to the owner or occupier, requiring such owner or occupier forthwith to take down, secure or repair, such building or thing affixed thereon, or to remove such tree as the case shall require and if such owner or occupier does not begin to repair, take down or secure such building or thing or to remove such tree within three days after the service of such notice, and complete such work with due diligence, the Council shall cause all or so much of such building or thing as it shall think necessary, to be taken down, repaired or secured or removed, as the case may be.(3)In cases of imminent danger the Council shall have power without giving notice to demolish such portion of the building or structure as is likely to endanger the life or property of the inhabitants of such or of any neighbouring building or the life of the passers by.(4)All expenses incurred by the Council under this section shall be paid by the owner or occupier of such building and shall he recoverable in the same manner as an amount claimed on account of any tax recoverable under Chapter VIII.
