229. Precautions in case of dangerous rank, will, holes, etc.
(1)If any tank, pond, well, hole, stream, dam, bank or other place appears to the Municipality to be, for want of sufficient repair, protection or enclosure, dangerous to the passers- by or to persons living in the neighbourhood, the Municipality may by notice require the concerned owner to fill in, remove, repair, protect or enclose such tank, pond, well, hole, stream, dam, bank or other palce, as the case may by, to prevent any danger therefrom within such period as may be specified in the notice.(2)If immediate action in respect of any tank, pond, well, hole, stream, dam, bank or other place referred to in sub-section (1), is necessary, the Municipality shall, before giving such notice or before the period specified in the notice expires, take such temporary measures it may think fit to prevent danger, and the cost of doing so shall be recoverable from the owner as an arrear of tax under this Act.
