(1)When in the municipal area, -(a)Any well, pool, ditch, tank, pond, pit or undrained ground; or(b)Any cistern, reservoir or water-butt or any other receptacle or place where water is stored or accumulates; or(c)Any waste or stagnant water, whether within any private enclosure or not,appears to Chief Officer of the Municipality to be or likely to become injurious to health or offensive to the neighbourhood or in any other respect a nuisance, he may, by written notice, require the owner or occupier of the land on building to which such well, pool, ditch, tank., pond, pit, ground, cistern, reservoir, water butt, receptacle, place or water pertains, to cleanse or to fill up the same or drain off or remove water therefrom or to take such other action, as the Chief Officer may deem necessary.
