Section 202 in Siliguri Municipal Corporation Act, 1990
202. Power to order removal of dangerous buildings.
(1)If it appears to the Chief Executive Officer at any time that any building is in a ruinous condition or is in any way dangerous, the Chief Executive Officer may by an order require the owner or the occupier of such building to demolish, secure or repair such building.(2)If it appears to the Chief Executive Officer that the danger from such building is imminent, he may, before making the order as aforesaid, take such steps as may be necessary to prevent the danger.(3)If the owner or the occupier of the building does not comply with the order under this section, the Chief Executive Officer shall take such step in relation to the building as may be necessary to prevent any cause of the danger therefrom.(4)All expenses incurred by the Chief Executive Officer in relation to any building under this section shall be recoverable from the owner or the occupier thereof, as the case may be, as an arrear of tax under this Act.
