(1)If any structure adjoining a public road vested in a Panchayat Union Council or a Village Panchayat appears to the Commissioner or the Executive Authority, as the case may be, to be in a ruinous state and dangerous to the passers by, the Commissioner or Executive Authority may, by notice require the owner or occupier to fence off, take down, secure or repair such structure so as to prevent any danger therefrom.(2)If immediate action is necessary, the Commissioner or Executive Authority shall himself, before giving such notice or before the period of such notice expires, fence off, take down, secure or repair such structure or fence off a part of any road or take such other temporary measures as he may think fit to prevent danger, and the cost of doing so shall be recoverable from the owner or occupier in the manner hereinafter provided.
