(1)A Board may require by notice the owner or occupier of any land or any land or building.(a)to demolish, secure or repair within eight days from the date of service of the notice in such manner as it deems necessary any building, or portion of a building, wall or other structure or anything affixed thereto which appears to it to be in a ruinous condition or dangerous to inmates, if any, passers-by or other property, or(b)to repair, secure or enclose, within eight days from date of the notice, in such manner as it deems necessary any tank, well or excavation belonging to such owner or in the possession of such occupier which appears to the Board to be dangerous to persons by reason of its situation, want of repair or other such circumstances.(2)Where it appears to the Board that immediate action is necessary for the purpose of preventing imminent danger to any person or property, it shall be the duty of the Board to take immediate action and recover the expense so incurred from the owner or occupier of the building or the owner or occupier of the land to which such building or other structure or anything is affixed.
