- 24.1 All unsafe buildings shall be considered to constitute danger to public safety and shall be restored by repairs or demolished or dealt with otherwise as directed by the Authority.24.2The Authority shall examine or cause to be examined every building reported to be unsafe or damaged and shall make a written record of such examination.24.3Whenever the Authority finds any building or portion thereof to be unsafe, it shall in accordance with established procedure for legal notice, give to the owner or occupier of such building written notices stating the defects thereof this notice shall require the owner or the occupier within a stated time either to complete specified repairs or improvements or to demolish, and remove the building or portion thereof as per provision of Act.24.4The Authority may recording the reasons thereof directing in writing that the building which in its opinion is dangerous, or has no provision for exit in the event of fire, shall be vacated immediately or within the period specified for the purpose.24.5If any person does not comply with the orders of vacating a building, the Authority may with the help of police remove the person from the building.24.6In case the owner or occupier fails, neglects or refuses to comply with the notice to repair or to demolish the said building or portion thereof, the Authority shall cause the danger to be removed either by demolition or repair of the building or portion thereof or otherwise.24.7In case of emergency, which, in the opinion of the Authority involves imminent danger to human life or health, the decision of the Authority shall be final. The Authority shall forthwith or with such notice as may be possible promptly cause such building or portion thereof to be rendered safe by retrofitting/strengthening to the degree of safety or removed. For this purpose, the Authority may at once enter such structure or land on which it stands, or abutting land or structure, with such assistance and at such cost as may be deemed necessary. The Authority may also get the adjacent structures vacated and protect the public by appropriate fencing or such other means as may be necessary.24.8Costs incurred under sub-bye laws (6) & (7) shall be charged to the owner of the premises involved. Such cost shall be charged on the premises in respect of which or for the benefit of which the same have been incurred and shall be recoverable as provided under law.
