Section 145 — Power to require land or building to be cleansed.

(1) If any building or land, whether tenantable or otherwise, is-- (i) in an insanitary, filthy or unwholesome state; or (ii) in the opinion of the Chief Executive Officer, a nuisance to persons residing in the neighbourhood; or (iii) overgrown with prickly-pear or rank and noisome vegetation the Chief Executive Officer may, by notice in writing, require the owner, lessee or occupier of such building or land to clean, lime-wash internally or externally, clear, or otherwise put such building or land in a proper state within such period as may be specified in the notice. (2) Any person who fails to comply with the notice issued under sub-section (1) shall be punishable with fine which may extend to five thousand rupees, and, in the case of a continuing offence, with an additional fine which may extend to two hundred fifty rupees for each day after the first during which the offence continues.

Official Hindi (PDF) ↗

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