(1)If, in the opinion of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], the working of a quarry, or the removal of stone, earth or other material from the soil in any place is dangerous to persons residing in, or entitled to visit, the neighbourhood thereof, or creates, or is likely to create, a public nuisance, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by written notice, prohibit the owner of the said quarry or place, or the person responsible for such working or removal, from continuing or permitting the working of such quarry, or the removal of such materials, or may require him to take such order with such quarry or place as the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall direct for the purpose of preventing danger or abating the nuisance arising or likely to arise therefrom.(2)If, in any case referred to in sub-section (1) it appears to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to be necessary in order to prevent imminent danger, it may cause a proper hoarding or fence to be put up for the protection of passengers near a quarry or place, and any expense incurred by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in taking such action shall be paid by the owner or other person as aforesaid, and shall be recoverable in the manner provided by Chapter VI.
