Section 243(2) in Rajasthan Municipalities Act, 2009
(2)The Municipality 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, as the case shall require, and if such owner or occupier does not begin to repair, take down or secure such building or thing within three days, and in case of emergency, immediately after the service of such notice and complete such work with due diligence, the Municipality shall cause all or so much of such building or thing, as it shall think necessary, to be taken down, repaired or otherwise secured.
