Section 257I in Chennai City Municipal Corporation Act, 1919
257I. Inspection report and preparation of standard plan by registered medical practitioner and engineer in cases requiring expedition.
(1)If it appears to the commissioner that any cheri or hutting ground-(a)by reason of the manner in which the buildings or huts are crowded together, or(b)for any other reason,is in such an unhealthy condition that the procedure provided by the foregoing sections of this Chapter would be too dilatory to meet the emergency, he may, after giving notice to the owner or owners of the cheri or hutting ground, cause the cheri or hutting ground to be inspected by two persons appointed in that behalf, one of whom shall be the health officer of the corporation or a person holding the Diploma of Public Health or having such other qualifications as may be prescribed by the council in this behalf, and the other an engineer. In appointing such persons, the commissioner shall consider any proposals made by the owner or owners of the cheri or hutting ground in this connection.(2)The said persons shall forthwith-(a)submit a written report on the sanitary condition of the cheri or hutting ground,(b)annex to the report, a plan approved by them as a proper standard plan of such cheri or hutting ground, and(c)certify-(i)which of the improvements required to bring the cheri or hutting ground into conformity with such plan should be taken in hand forthwith in consequence of the unhealthy condition of the cheri or hutting ground, and(ii)which (if any) of such improvements should be deferred for action under the foregoing sections of this Chapter.(4)The improvements referred to in sub-clauses (i) and (ii) of clause (c) of sub-section (2) shall be specified in two separate schedules which shall be annexed to the report and called Schedule A and Schedule B, respectively.The said schedules shall clearly indicate-(a)the buildings or huts which should be removed wholly or in part,(b)the streets, passages and drains which should be constructed,(c)the means of lighting, water-supply, common bathing arrangements and common privy accommodation to be provided for the use of the tenants,(d)the tanks, wells and low lands which should be filled up,(e)any other improvements which the two persons appointed under subsection (1) may consider necessary in order to remove or abate the unhealthy condition of the cheri or hutting ground, and(f)any masonry building within the cheri or hutting ground, and any land pertaining to such building which it may be necessary to purchase or acquire for the purpose of making such streets or passages, or effecting any such improvement.(5)A report (together with the schedules annexed thereto) submitted under this section by any two persons appointed under sub-section (1) shall be sufficient evidence of the result of such inspection.
