Negligent conduct with respect to pulling down or repairing buildings
Negligent conduct with respect to pulling down or repairing buildings.
288. Whoever, in pulling down or repairing any building, knowingly, or negligently omits to take such order with that building as is sufficient to guard against any probable danger to human life from the fall of that building, or of any part thereof, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.