(1)The Municipality may by notice require the owner of any against fire. structure, booth or tent partly or entirely compose of or having any external roof, verandah, panda! or wall partly or entirely composed of, cloth, grass, leaves, mats, or other int1amable materials, to remove or alter such tent, booth. structure, roof, verandah, pandal or wall, or may grant him permission to retain the same on such conditions as the Municipality may think necessary to prevent danger from fire.(2)The Municipality may by notice require any person using any place for the storage for private use of timber, firewood, or other combustible things to take special steps to guard against danger from fire.(3)Where the Municipality is of the opinion that the means of agrees from any buildings or tent are insufficient to allow safe exit in the event of fire, it may by notice, require the owner or the occupier of the building to take such measures as it may direct.
