(1)The occupier of a house or building affected by a notice issued under clause (a) of Section 196 may at any time after the issue thereof, apply to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to exclude that house or building from the notice.(2)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall consider and pass orders upon such application within six weeks of the receipt thereof, and may by such order exclude such house or building from the notice.(3)In deciding whether to exclude a house or building from the notice, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall consider, among other matters, the efficiency of the arrangements for house-scavenging made by the occupier.
