244. Power to require repair alternation removal or conversion of latrines etc.
(1)The Municipality may require, by written notice, the owner or the occupier of any land or building, within such period as may be specified in the notice, to close, remove, alter, repair,cleans, cesspool, drain, receptacle for sewage, septic tank.(2)On the failure of the owner or the occupier to comply with the notice, the Municipality may cause the work to be done and recover the expenses thereof from the owner or the occupier of the land or the building or from both in such proportions as it may deem reasonable.
