(1)The notice of the occurrence of vacancy shall be given by the owner of the building indicating the exact location (Ward No., Holding No, Name of road or street, etc.) and the date from which it has fallen vacant or may fall vacant. In case of a notice given about actual vacancy the said notice shall reach the Executive Officer within a period of seven days from the actual date of its falling vacant so that the owner will be entitled to remission of tax from that cats. But where the notice has been given after seven days, the vacancy will be deemed to have from the date of notice.
