(1)Whenever it appears to the Board that the condition of a bustee is insanitary or attended with risk of disease to the persons residing within the area or in the neighbourhood of such bustee by reason of the manner in which huts and other buildings are constructed or crowded together or of want of drainage, sewerage or water-supply or of the impracticability of scavenging or from any other cause, they may depute an officer or officers to inspect and carry out survey of the area and to submit a report.
