(1)If the Municipal Commissioner or the Executive Officer is of the opinion that the owner, or occupier of any building suffers due to filthy or unwholesome circumstances, he may, by a notice, require him within twenty four 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 to be necessary for sanitary purpose so to do, may at any time, by notice direct the occupier of any building to lime-wash or otherwise cleanse the said building inside and outside in the manner and within the period to be specified in the notice.(2)If the Municipal Commissioner or the Executive Officer is of opinion that the cleansing or disinfecting of a building or any part thereof, or any article therein, would retain infection and prevent or check the spread of any disease, he may, by a notice, require the owner or occupier to cleanse or disinfect the same in the manner and within the period to be specified in the notice.
