(1)If the Board is of opinion that the cleansing or disinfecting of a building or any part thereof or of any article therein, which is likely to retain infection, will tend to prevent or check the spread of any disease, it may, by notice, require the owner of occupier to cleansed or disinfect the same in the manner and within the time prescribed in such notice.If-(a)within the time specified as aforesaid from the receipt of the notice the person on whom the notice is served fails to have the building or part thereof or the article disinfected as aforesaid within the time fixed in the notice, or(b)the occupier or the owner, as the case may be, give his consent, the Board may, at the cost of such owner or occupier, cause the building or part thereof and articles to be cleansed and disinfected:Provided that the Board may in its discretion pay the whole or nay part of such cost.
