(5)Whenever it appears to the Municipal Commissioner or the Executive Officer that any building, by reason of being unsecured and untenanted or by reason of having fallen into ruins leads to the commission of a nuisance or for the harbourage of snakes or other noxious animals, the Municipal Commissioner or the Executive Officer may require the owner of such building, or the owner of the land to which such building is attached, to secure the same or to remove or level such ruins, as the case may require.
