(1)If any building intended for human habitation is without any sanitary convenience or if, in the opinion of the Health Officer, the sanitary convenience or conveniences provided therein are insufficient, having regard to the number of persons occupying the building, or are inefficient, or are objectionable on sanitary grounds, he may, by notice in writing, require the owner of such building,-(a)to provide such sanitary conveniences or such additional sanitary conveniences and in such positions, as may be specified in the notice; or(b)to make such structural or other alterations as may be specified in the notice.(2)Every owner of the ground on which a group of six or more huts stand shall provide such latrine accommodation in such positions, and within such time as the Health Officer may, by notice, require for the use of the inhabitants of such group of huts.
