(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.
