(1)Whenever it appears that any place registered or licensed under the preceding sections is a nuisance to the neighbourhood or likely to be dangerous to life, health or property, the committee may, and if so required by the State Government, shall, by notice require the occupier thereof to discontinue the use of such place or to effect such alterations, additions, or improvements as well, in the opinion of the committee, render it no longer a nuisance or dangerous.
