Section 354(2) in The Mumbai Municipal Corporation Act, 1888
(2)The Commissioner 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 or repair the said structure, to set up a proper and sufficient hoard or fence for the protection of passers by and other persons, with a convenient platform and handrail, if there be room enough for the same and the Commissioner shall think the same desirable, to serve as a footway for passengers outside of such hoard or fence.[Works unlawfully carried on] [This heading was inserted by Bombay 5 of 1905, Section 54.]
