(1)No person shall, without the consent of the Health Officer, interfere with, injure, destroy or render unless, any work executed or any material or thing placed in under, or upon any land or building, by or under the orders of the Health Officer with the object of preventing the breeding mosquitoes therein.(2)If the provisions of sub-section (1) are contravened by any person, the Health Officer may re-execute the work to replace the materials or things, as the case may be, and the cost of doing so shall be recovered from such person in the same manner as if it were a tax due to the local authority concerned.
