Section 330 in Uttar Pradesh Municipal Corporation Act, 1959
330. Periodic inspection of buildings.
(1)It shall be incumbent on the owner of every building to maintain every part thereof and everything appurtenant thereto in such repair as to prevent its becoming dangerous.(2)The Municipal Commissioner may by written notice require the owner of any building to get the building inspected at such intervals and in such manner as may be prescribed in the bye-laws.(3)The owner shall within two months of the inspection under sub-section (2) undertake such repairs as the inspection shall show to be necessary for the purpose of securing the stability of structure within the meaning of Section 331, after complying with all the provisions of this Act and the rules and bye-laws in regard to such repairs and shall, on completion of such repairs, submit to the Municipal Commissioner a certificate signed by the person who made the inspection, of his having carried out the repairs satisfactorily.(4)A report of every inspection made under sub-section (2) shall forthwith be submitted to the Municipal Commissioner by the person who carried it out and the Municipal Commissioner may take such action in respect of such building as he deems fit under this section or under any other provision of this Act if the owner fails to comply with the requirements of sub-section (3).(5)The expenses incurred by the Municipal Commissioner under sub-section (4) shall be paid by the owner.
