(1)The Executive Officer may cause a number to be fixed to the side or outer door of any building or to some place at the entrances of the premises.(2)No person shall without lawful authority destroy, pull down by deface any such number.(3)When a number has been affixed under Sub-section (1), the owner of the building shall be bound to maintain such number and to replace it if removed or defaced; and if he fails to do so, the Executive Officer may, by notice, require him to replace it.Chapter-XVII Buildings Regulations
