(1)If for any reason it appears to the Municipal Commissioner or the Executive Officer that the level of site on which it is proposed to erect or re-erect a building is so low that such building is likely to become insanitary or likely to be a source of nuisance, he shall give to the owner of the site proposed to be built upon, a notice in writing, calling upon him to show cause in writing within thirty days after the receipt of such notice as to why the site should not be reclaimed with such materials and raised to such height and within such period, not being less than six months from the date of the notice, as the Municipal Commissioner or the Executive Officer thinks fit; and in the notice, the Municipal Commissioner or the Executive Officer shall also specify the cost at which the site can be reclaimed and raised by municipal agency if the owner desires to employ that agency.
