Section 339 in Uttar Pradesh Municipal Corporation Act, 1959
339. Removal of building materials from any premises in certain cases.
- If it appears to the Municipal Commissioner that any stones, rafters, building materials or debris of building materials are stored or collected in or upon any premises in such quantity or bulk or in such a way as to constitute a harborage or breeding place for rats or other vermin or is otherwise a source of danger or nuisance to the occupiers of the said premises or to persons residing in the neighbourhood thereof the Municipal Commissioner may by a written notice require the owner of such premises, or the owner of the materials or debris so stored or collected therein, within a reasonable time to be specified in the notice, to remove or dispose of the same or to take such order with the same as may, in the opinion of the Municipal Commissioner, be necessary or expedient to abate the nuisance or prevent a recurrence thereof.
