17. Time for complying with and enforcement of orders.
(1)Where by any notice, requisition or order under this Act or under any notification or rule issued thereunder any person is required to take any measures or to do anything in respect of any property owned or Occupied by him or in his charge, a reasonable time shall be specified in such notice, requisition or order within which such measures shall be taken or such thing shall be done, as the case may be.(2)If such measures are not taken or such thing is not done within the time so specified, the authority issuing the notice, requisition or order may cause the measures to be taken or the thing to-be done at the expense of the person concerned.
