289. Power of Executive Officer to use or sell materials of dangerous structure taken down and procedure when there is no owner or occupier.
(1)When the Executive Officer takes down any structure or part thereof or cuts down any tree, branch of hedge or shrub in virtue of his powers under this Chapter, the Executive Officer may sell the material or things taken down, cut down, or removed and apply the proceeds in or towards payment of the expenses incurred.(2)If after reasonable inquiry it appears to the Executive Officer that there is no owner or occupier to whom notice can be given under any section in this Chapter, he may himself take such order with the property mentioned in such section may appear to him to be necessary and may recover the expense incurred by the sale of such property, not being land, or of any portion thereof.Chapter-XIX Industries and Factories (Including Dangerous and Offensive Trades, Occupation or Proceeds)
