106. Power to require to clean land or buildings and to remove noxious growth.
- Should the owner, co-owner or occupier of any land or building suffer the same to be in a filthy or unwholesome state or overgrowth with thick or noxious vegetation or undergrowth which in the opinion of the Health Officer is injurious to health or offensive to the neighbourhood the Health Officer may, by notice, require him within 24 hours to cleanse the same or otherwise put it in a proper state and thereafter to keep it in a clean and proper state and if it appears necessary for sanitary purpose may, at any time, by notice, direct the occupier of any building to limewash or otherwise cleanse the said building inside or outside or clear away and remove, within a specified time, any thick or noxious vegetation or undergrowth.
