(a)by written notice, require the owner or the occupier of any premises used-(i)as factory, works-shop or for carrying on any manufacture, or(ii)as a trade premises or shop or as a market or slaughter house, or(iii)as a hotel, eating house or restaurant, or(iv)as a hospital or nursing home, or(v)as a warehouse or god own, or(vi)as a place to which large number of persons take resort, or(vii)in any other way,
