(1)The Municipality may, for sufficient reasons, by an order require the owner or the occupier of any building abutting on public or private street to keep the external parts of the building, including the roof thereof, in proper repair with time plaster or other materials or properly painted to the satisfaction of Municipality.(2)If such owner or occupier makes default in carrying out an order made in this behalf, the Municipality may itself carry out the works and recover the cost thereof from the owner or the occupier of the building as the case may be,(3)Notwithstanding anything contained in any other law for the time being in force, the Municipality may apportion the costs incurred under sub-section (1) or Sub-section (2) between the owner and the occupier in such manner as it consider just and reasonable.(4)The Municipality may create and administer a special fund for maintenance as well as improvement of buildings in any area on corporate basis in accordance with such procedure as may be prescribed.
