391. Removal of building materials from any premises in certain cases.
- If it appears to the Municipal Commissioner or the Executive Officer that any stones, rafters, building materials or debris of building materials are stored or collected in or upon any premises in such quantity or bulk or in such a way to constitute a harbourage or breeding place for rats or other vermin or is otherwise a source of danger or nuisance to the occupier of the said premises or to persons residing in the neighbourhood thereof, the Municipal Commissioner or the Executive Officer may by a written notice require the owner of such premises or the owner of the materials or debris so stored or collected therein, to remove or dispose of the same or to take such measure as may, in the opinion of the Municipal Commissioner or the Executive Officer, be necessary or expedient to abate the nuisance or prevent a recurrence thereof.
