331. Powers of the Municipal Commissioner or the Executive Officer.
-Subject to such regulations as may be made in this behalf, the Municipal Commissioner or the Executive Officer may, either on his own or through any other agency or officer authorized by him in this behalf, -(a)cause any building or other premises to be inspected for the purpose of ascertaining the sanitary conditions thereof,(b)require the owner or the occupier of any land or building or any part thereof to cleanse it, if it appears necessary so to do for reasons of sanitation,(c)issue such order as he deems necessary for the improvement of any insanitary huts and sheds and untenanted premises which are likely to cause risk of disease to the inmates thereof or to the inhabitants of the neighbourhood or are, for any reason, likely to endanger community health or safety,(d)by notice, prohibit the owner or the occupier from the use of any building, or any room in a building, which appears to him to be unfit for human habitation, as dwelling, or(e)direct the filling up of any well, pool, ditch, tank, pond, pit or undrained ground, cistern, or reservoir of any waste or stagnant water, which appears to him to be, or likely to become, injurious to health or offensive to the neighbourhood.
