(1)The Board of Councilors may, for sufficient reasons, by an order require the owner or the occupier of any building abutting on a public or private street to keep the external parts of the building, including the roof thereof, in proper repair with lime plaster or other material or properly painted to the satisfaction of the Board of Councilors.(2)If such owner or occupier makes persistent default in carrying out an order made in this behalf, the Board of Councilors may itself carry out the work and recover the cost thereof from the owner or the occupier of the building, as the case may be.(3)Notwithstanding anything contained in any other law for the time being in force, the Board of Councilors may apportion the costs incurred under sub-section (1) or sub-section (2) between the owner and the occupier in such manner as it may consider just and reasonable.(4)The Board of Councilors may create and administer a special fund for maintenance as well as improvement of buildings in any area on corporate basis in accordance with such procedure as may be prescribed.
