Section 220 in Tamil Nadu District Municipalities Act, 1920
220. Precautions in case of dangerous tanks, wells, boles, etc.
(1)If any tank, pond, well, hole, stream, dam, bank or other place appears to the executive authority to be for want of sufficient repair, protection or enclosure dangerous to the passers-by or to persons living in the neighbourhood, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] may, by notice, require the owner to fill in, remove, repair, protect or enclose the same as to prevent any danger therefrom.(2)If immediate action is necessary, he shall before giving such notice or before the period of notice expires, himself take such temporary measures as he thinks fit to prevent danger and the cost of doing so shall be recoverable from the owner in the manner provided in section 344.
