(b)after giving such owner or occupier notice of his intention, cause all rubbish including building, rubbish, offensive matter, trade refuse, special wastes, hazardous wastes or excrementitious matter, plastics and plastic material, bio-medical waste and polluted matter accumulated in such premises to be removed and charge the said owner or occupier for such removal such fee as may, subject to the rates determined by the Municipality, by specified in the notice issued under clause (a) :
