113. 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 committee may, [by notice] [The words 'by notice to be substituted by the words 'order the Executive Officer by notice to' (vide item 10, Schedule II, Punjab Act No. 2 of 1931) in the case of municipalities to which Punjab Act No. 2 of 1931 applies.], require the owner or occupier thereof to repair, protect or enclose the same and should it appear to [it to be necessary in order to prevent imminent danger, it shall forthwith take such steps to avert the danger as may be necessary.] [Substituted by Punjab Act No. 2 of 1931.]
