Section 308 in Jammu and Kashmir Municipal Corporation Act, 2000
308. Power to require buildings, wells, etc. to be rendered safe.
- Where any building , or wall, or anything affixed thereto, or any well, tank , reservoir, pool depression or excavation , or any bank or tree, is in the opinion of the Commissioner , in a ruinous state, for want of sufficient repairs, protection or enclosure, a nuisance or dangerous to persons passing by or dwelling or working in the neighborhood, the Commissioner may be notice in writing require the owner or part-owner or person claiming to be the owner or part-owner thereof or failing any of them, the occupier thereof, to remove the same or may require him to repair , protect or enclose the same in such manner as he thinks necessary ; and if the danger is, in the opinion of the Commissioner, imminent , he shall forthwith take such steps as he thinks necessary to avert the same.
