Section 264(2) in The Maharashtra Municipal Corporations Act, 1949
(2)[The Designated Officer] may also, if he thinks fit, require the said owner or occupier by the said notice, either forthwith or before proceeding to pull down, secure, remove or repair the said structure or thing, to set up a proper and sufficient hoard or fence for the protection of passers by and other persons, with a convenient platform and hand-rail if there be room enough for the same and [the Designated Officer] shall think the same desirable to serve as a footway for passengers outside of such hoard or fence.
