162. Undertaking by committee of house-scavenging generally.
(1)the committee may, at any time, undertake the house-scavenging of any house or building on the application or with the consent of the occupier.(2)The committee may by public notice undertake the house-scavenging of any house or building in the municipality from any date not less than two months after issue of the notice.(3)The occupier of any house or building affected by the notice, may at any time, after the issue thereof, apply to the committee to exclude that house or building from the notice.(4)The committee shall consider and pass orders upon every such application within six weeks of the receipt thereof, and may, by any such order, exclude such house or building from the notice.(5)In deciding whether to exclude any house or building from the notice, the committee shall consider, among other matters, the efficiency of the arrangements for house-scavenging made by the occupier, if any, and the purpose to which he applies the filth, rubbish odour or other offensive matter.
