(a)by written notice, require the owner or the occupier of any premises used -(i)as factory, workshop or for carrying on any manufacture; or(ii)as a trade premises or shops or as a market or slaughter house; or(iii)as a hotel, eating house, or restaurant; or(iv)as a hospital or nursing home; or(v)as a warehouse or go-down; or(vi)as a piggery, dairy or poultry farm; or(vii)as a place to which large number of persons resort; or(viii)in any other way as may be specified in the notice.
