Section 233 in Andhra Pradesh Municipalities Act, 1965
233. Precautions in case of dangerous tanks, wells, holes, etc.
(1)If any tank, pond, well, hole, stream, dam, bank or other place appears to the Commissioner to be, for want of sufficient repair, protection or enclosure, dangerous to the passers-by or to persons living in the neighbourhood, he may, by notice require the owner to fill in, remove, repair, protect or enclose the same so as to prevent any danger therefrom.(2)If immediate action is necessary, he shall, before giving such notice or before the period of notice expires, himself take such temporary measures a she thinks fit to prevent danger and the cost of doing so, shall be recoverable from the owner in the manner provided in Section 364.
