Section 193(1) in The Chhattisgarh Municipalities Act, 1961
(1)Whenever the Council is of the opinion that any huts or sheds, whether used as dwelling or stables or for any other purposes, and whether existing at the time when this Act comes into operation or subsequently erected, are by reason of-(a)insufficient ventilation or the manner in which such huts or sheds are crowded together; or(b)the want of a plinth or sufficient drainage; or(c)the impracticability of scavenging, attended with risk of disease to the persons residing in such huts or in the neighbourhood thereof;it shall cause a notice to be affixed to some conspicuous parts of each such huts or sheds, requiring the owner or occupier thereof, or the owner of the land on which such hut or shed is built, within such reasonable time as may be fixed by the Council for that purpose, to demolish and remove such hut or shed, or to execute such operation for its improvement as the Council may deem necessary for the avoidance of such risk.
