421. Power of Chief Officer to disinfect building, tank, pool or well.
(1)If the Chief Officer of a Municipality is of the opinion that the clearing or disinfections of any building or any part thereof in the municipal area or of any article in such building or part thereof, which are likely to retain infection, or the renewal of plastering of the walls thereof or the disinfection of any tank, pool or well, adjacent to a building would tend to prevent or check the spread of any dangerous disease, he may by notice require the owner or occupier to cleanse and disinfect such building or part thereof or article or tank, pool or well or to renew such flooring and, if necessary such plastering also within such time, as may be specified in the notice.(2)The Chief Officer may, if he thinks fit, cause such cleansing or disinfection to be done by employees of the Municipality and may require the occupier of such building or part thereof to vacate the same for such time, as he may specify in a written notice.(3)The cost of cleansing or disinfecting under sub-section (2), shall be paid.(a)In the case of any building or any part thereof or any article contained therein, by the occupier of such building or part thereof, and(b)In the case of any tank, pool or well, adjacent to a building by the person in actual possession of such tank, pool or well or, if there is no such person by the owner of such tank, pool or well.Provided that if, in the opinion the Chief Officer such occupier or person or owner is, owing to poverty unable to pay the cost, the Chief Officer may direct the payment, thereof to be made from the Municipal Fund to the Municipality.
