221. Power to require alteration of existing buildings.
(1)The Board of Councilors may, with a view to promoting safety, convenience, privacy or sanitation or to securing conformity with the provisions of this Act and the rules and the regulations made thereunder, by order stating reasons in writing, require the owner of any existing building to make such alterations therein within such period as may be specified in the order:Provided that before making any such order, the Board of Councilors shall give a reasonable opportunity to the owner to show cause why such order should not be made.(2)An appeal against an order made by the Board of Councilors under this section shall lie with the Municipal Appellate Tribunal constituted under this Act.
