(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.
