(1)When any holding has been unoccupied and unproductive of rent for ninety or more consecutive days during any year and written notice of the fact has been given to the Municipal Commissioner or the Executive Officer, he shall remit and, if the tax has been paid, shall adjust against future demands. The amount of remission should be one-half of tax proportionate to the number of days the said holding has remained so unoccupied from the date of delivery of such notice.
