Section 242(2) in The Chhattisgarh Municipalities Act, 1961
(2)Deserted and offensive buildings.-Where any building, by reason of dilapidation, neglect, abandonment, disuse or disputed ownership, or of being vacant has-(a)become a resort of idle and disorderly person or of persons, who have no ostensible means of subsistence or who cannot give satisfactory account of themselves ;(b)come into use for any unsanitary or immoral purpose; or(c)been affording a shelter to snakes, rats or other dangerous or offensive animals ;and is therefor open to objection that it is a nuisance, or so unwholesome or unsightly as to be source of discomfort, inconvenience or annoyance to the neighbourhood or to persons passing by such building, the Council, if it considers that such objection cannot under any other provision of this Act be otherwise removed, may, if there is any person known or resident within the Municipality who claims to be the owner of such building, by written notice directed to such person, require such person, or in any other case by written notice, fixed on the door or any other conspicuous part of the building, require all persons claiming to be interested in such building, within a period which shall be specified in the notice and shall not be less than seven days from the date of such notice, to cause such building to be taken down and the materials thereof to be removed. In the event of non-compliance with such requirements, the Council may, on the expiration of the period specified as aforesaid, forthwith cause the building to be taken down and the materials to be removed, and may sell such materials and apply the proceeds to defray any expenses incurred by it in so doing. All such expenses not thereby defrayed shall be recoverable in the same manner as an amount claimed on account of any tax recoverable under Chapter VIII.
