Section 258 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
258. revenue.
Precautions in case of dangerous tanks, wells, holes etc.- (1) If any tank,pond, well, hole, stream, dam, bank or other place be deemed by the Chief Commissionerto be for want of sufficient repair, protection or enclosure, dangerous to the passers by orto persons living in the neighbourhood, the Chief Commissioner may by notice requirethe owner to fill in, remove, repair, protect or enclose the same so as to prevent anydanger therefrom.(2)If immediate action is necessary the Chief Commissioner may himself,before giving such notice or before the period of notice expires, take suchtemporary measures as hethinks fit to prevent danger and the cost of doing so
