Section 227 in The Chhattisgarh Municipalities Act, 1961
227. Dangerous quarrying.
(1)If, in the opinion of the Council, the working of any quarry or the removal of stone, earth or other material from the soil in any place is dangerous to persons residing in or having a right of access to the neighbourhood thereof, or creates or is likely to create a nuisance, the Council may, by written notice, require the owner of the said quarry or place or the person responsible for such working or the removing of such material not to continue or permit the working such quarry or to make such order with such quarry or place as the Council shall direct for the purposes of preventing the danger or of abating the nuisance arising or likely to arise therefrom:Provided that if such quarry or place is vested in the State Government, or if such working thereof or removal therefrom, as aforesaid, is being carried on by or on behalf of the State Government or any person acting with the permission or under the authority of the State Government or of any servant of the Government acting as such, the Council shall not take such action, unless and until the Collector has consented to its so doing:Provided further that the Council shall immediately cause a proper hoard or fence to be put up for the protection of passengers near such quarry or place, if it appears to it to be necessary, in order to prevent imminent danger.(2)Any expense incurred by the Council in taking action under this section shall be paid by such owners or the person responsible for such working or removal, and shall be recoverable in the same manner as an amount claimed on account of any tax recoverable under Chapter VIII.
