(1)Where in any municipal area, any well, tank, reservoir, pool, depression or excavation, or any bank or tree is, in the opinion of the Municipal Commissioner or the Executive Officer, in a ruinous state for want of sufficient repairs, protection or enclosure and is a nuisance or is dangerous to passersby, the Municipal Commissioner or the Executive Officer may, by notice, in writing, require the owner or any other person claiming to be the owner thereof, or failing any of them, the occupier thereof, to repair, protect or enclose it in such manner as he thinks necessary, and if, in the opinion of the Municipal Commissioner or the Executive Officer, the danger is imminent, he shall forthwith take such steps as he thinks necessary to avert such danger.
