354. Power to require wells, tanks, etc., to be rendered safe.
(1)Where in any municipal area, any well, tank, reservoir, pool, depression or excavation, or any bank or tree is, in the opinion of the Municipal Commissioner or the Executive Officer, in a ruinous state for want of sufficient repairs, protection or enclosure and is a nuisance or is dangerous to passersby, the Municipal Commissioner or the Executive Officer may, by notice, in writing, require the owner or any other person claiming to be the owner thereof, or failing any of them, the occupier thereof, to repair, protect or enclose it in such manner as he thinks necessary, and if, in the opinion of the Municipal Commissioner or the Executive Officer, the danger is imminent, he shall forthwith take such steps as he thinks necessary to avert such danger.(2)The Municipal Commissioner or the Executive Officer may also, if it appears to him to be necessary so to do, cause a proper hoarding or fence or other means of protection to be put at the cost of the owner or occupier of such land for safety of the public.(3)Any person who fails to comply with a requisition issued by the Municipal Commissioner or the Executive Officer under sub-sections (1) or (2) shall be liable to a fine not exceeding five thousand rupees, and to a further fine not exceeding two hundred rupees for every day during which the default is continued after expiration of eight days from the date of service on him of such requisition.
