(1)No owner or occupier of any premises shall keep or allow to be kept for more than twenty-four hours or otherwise than in a receptacle approved by the Chief Officer or a Municipality, any rubbish, filth and other polluted and obnoxious mater or such premises or any place belonging thereto or neglect to employ proper means to remove such rubbish, filth and other polluted and obnoxious mater from, or to cleanse, such receptacle and to dispose of such rubbish, filth and other polluted and obnoxious mater in the manner directed by the Chief Officer, or fail to comply with any requisition of the Chief Officer as to the construction, repair, pavement or cleansing of any latrine, or urinal or belonging to the premises.
