(1)If any latrine, urinal, cess-pool, drain or other receptacle for sewage or other offensive matter be defective or be constructed contrary to the directions of the Board, or country to the provisions of this Act or any bye-law passed under this Act; or if any person without the consent of the Board constructs re-builds or opens any latrine, urinal, cess-pool, drain or receptacle which has been ordered by it to be demolished or closed up or not to be make, the Board may cause such addition or alteration to be made in any such latrine, urinal, cess-pool, drain or receptacle as it thinks fit or may cause the same to be removed, and the expenses thereby shall be paid by the persons by whom such latrine, urinal, cess-pool, drain or receptacle was improperly constructed rebuilt or open.
