(c)By written notice, require the owner or the occupier of any premises referred to in clause (a) to provide receptacles or trailers or other means on such premises constructed from such materials and of the type and in the manner specified by the Chief Officer for the collection therein of all rubbish including building rubbish, offensive mater, filth, trade refuse, special waste, hazardous wastes or excrementious matter, plastics and plastic materials, bio-medical waste and polluted matters, accumulating in the premises; or