216. Construction of culverts or drain coverings by owner or occupier.
(1)The Health Officer may by notice require the owner or occupier of any building or land, adjoining a public road, to construct culverts or drain coverings over the side channels or ditches at the entrances to the said building or land.(2)All culverts or drain coverings or pills maintained over side channels or ditches by the owners or occupiers of adjacent buildings or lands shall be of such form and size and consist of such materials and by provided with such means of ventilation as the Health Officer may by notice require and shall be maintained and kept free from all obstructions at the expense of the said owners or occupiers.
