329. Precautions in case of dangerous tanks, wells, holes, etc.
(1)If any tank, pond, well, hole, stream, dam, bank or other place appears to the Board of Councilors to be, for want of sufficient repair, protection or enclosure, dangerous to the passers-by or to persons living in the neighbourhood, the Board of Councilors may by notice require the concerned owner to fill in, remove, repair, protect or enclose such tank, pond, well, hole, stream, dam, bank or other place, as the case may be, to prevent any danger therefrom within such period as may be specified in the notice.(2)If immediate action in respect of any tank, pond, well, hole, stream, dam, bank or other place referred to in sub-section (1) is necessary, the Chairman-in-Council shall, before giving such notice or before the period specified in the notice expires, take such temporary measures as it may think fit to prevent danger, and the cost of doing so shall be recoverable from the owner as an arrear of tax under this Act.
