329. Requirement to take steps for repairing or enclosing dangerous places.
(1)If any place is, in the opinion of the Chief Officer of a Municipality, for want of sufficient repair or protection or enclosure, or owing to some work being carried out thereupon, dangerous or causing inconvenience to passengers along a street or to other persons including the owner or the occupier of such place, who have legal access thereto or to the neighbourhood thereof, the Chief Officer may, by a notice in writing, require the owner or the occupier of such place to repair, protect or enclose the same or to take such other steps as to repair, protect or enclose the same r to take such other steps as may appear to the Chief Officer to be necessary in order to prevent the danger or inconvenience arising therefrom within such period, as may be specified in the notice.(2)The Chief Officer may, before giving such owner or occupier any such notice or before the expiry of the period specified in any such notice, take such temporary measures, as he thinks fit to prevent the danger or inconvenience arising therefrom and any expenses incurred by the Chief Officer in talking such temporary measures. Shall be recoverable from such owner or occupier as arrears of tax under this Act.
