Section 280 in Arunachal Pradesh Municipal Act, 2007
280. Powers of the Chief Municipal Executive Officer/ Municipal Executive Officer.
- Subject to such regulations as may be made in this behalf, the Chief Municipal Executive Officer/Municipal Executive Officer may, either on his own or through any other agency authorized by him in this behalf :-(a)cause any building or other premises to be inspected for the purpose of ascertaining the sanitary condition thereof.(b)require the owner or the occupier of any land or building or any part thereof.(c)issue such order as he deems necessary for the improvement of any in-sanitary huts and sheds and untenanted premises which are likely to cause risk of diseases to the inmates thereof or to the inhabitants of the neighborhoods or are, for any reason, likely to endanger community health or safety,(d)by notice, prohibit the owner or the occupier from the cause of any buildings, or any room in a building, which appears to him to be unfit for human habitations, as dwelling or(e)direct the filling up of any well, pool, ditch, tank, pond, pit or undrained ground, cistern or reservoir of any waste or stagnant water, which appear to him to be, or likely to become, injurious to health or offensive to the neighborhood.
