Section 308(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)If any place is, in the opinion of the Municipal Commissioner, from want of sufficient repair, protection or enclosure or owing to some work being carried on thereupon dangerous to passengers along a street, or to the neighbourhood thereof or if any such work, in the opinion of the Municipal Commissioner, affects the safety or convenience of such persons, he may by notice in writing require the owner or occupier thereof to repair, protect or enclose the said place or take such other step as shall appear to the Municipal Commissioner necessary in order to prevent danger therefrom or to ensure safety or convenience of such persons.
