Section 116 in The Himachal Pradesh Municipal Corporation Act, 1994
116. Power to require buildings, wells, tanks etc. to be secured.
- Should any building, or any well, tank, reservoir, pool depression or excavation be, for want of sufficient repair, protection or enclosure dangerous to the persons dwelling or working therein or in the neighbourhood or to persons passing by, the municipality may by notice, require the owner or occupier thereof to repair, protect or enclose the same and should appear it to be necessary in order to prevent imminent danger, it shall forthwith take such steps to avert the danger as may be necessary.
