Section 260(2) in The U.P. Municipalities Act, 1916
(2)If, in any case referred to in sub-section (1) it appears to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to be necessary in order to prevent imminent danger, it may cause a proper hoarding or fence to be put up for the protection of passengers near a quarry or place, and any expense incurred by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in taking such action shall be paid by the owner or other person as aforesaid, and shall be recoverable in the manner provided by Chapter VI.
