- If any street or public place under the control of the Government or any statutory body, or any premises to which large number of persons resort to, is not properly or regularly scavenged or is, in the opinion of the Chief Officer or a Municipality, in a filthy and unwholesome condition, the Chief Officer may, by written notice, require the owner or the occupier to do the scavenging or cleansing or may cause scavenging or cleansing to be done and the cost of such scavenging or cleaning shall be recovered from the owner or the occupier thereof.
