Section 354 in The Mumbai Municipal Corporation Act, 1888
354. Removal of structures, etc., which are in ruins or likely to fall.
(1)If it shall at any time appear to the Commissioner that any structure (including under this expression any building, wall or other structure and anything affixed to or projecting from, any building, wall or other structure) is in a ruinous condition, or likely to fall, or in any way dangerous to any person occupying, resorting to or passing by such structure or any other structure or place in the neighbourhood thereof, the Commissioner may, by written notice, require the owner or occupier of such structure to pull down, secure or repair such structure, [subject to the provisions of section 342] [These words and figures were inserted by Maharashtra 10 of 1996, Section 146.] and to prevent all cause of danger therefrom.(2)The Commissioner may also if he thinks fit, require the said owner or occupier, by the said notice, either forthwith or before proceeding to pull down, secure or repair the said structure, to set up a proper and sufficient hoard or fence for the protection of passers by and other persons, with a convenient platform and handrail, if there be room enough for the same and the Commissioner shall think the same desirable, to serve as a footway for passengers outside of such hoard or fence.[Works unlawfully carried on] [This heading was inserted by Bombay 5 of 1905, Section 54.]
