Section 221(1) in The Chhattisgarh Municipalities Act, 1961
(1)Where any building or anything affixed thereon or any tree standing within the premises is deemed by the Council to be in a ruinous state or likely to fall or in any other way dangerous to any inhabitant of such building or of any neighbouring building or to any occupier thereof; or to passers by, the Council shall immediately, if it appears to it to be necessary, cause proper hoard or fence to be put up for the protection of passers by:Provided that if the danger be not of hourly imminence, the Council may, instead of causing a hoard or fence to be put up, issue, in the first instance, notice in writing to the owner or occupier to put up a proper hoard or fence, and in the event of the owner or occupier failing to put up, within two days from the service of such notice, a hoard or fence, which the Council considers sufficient in the circumstances of the case, the Council shall at once cause such hoard or fence to be put up.
