(1)The Municipal Commissioner or the Executive Officer may contract with the occupier of any premises to remove rubbish or offensive matter direct there from and may charge fees in this behalf.(2)When building operations are being carried on in any premises or when any premises are used for carrying on any manufacture, trade or business, the Municipal Commissioner or the Executive Officer may -(a)by written notice direct the occupier of such premises to collect all rubbish and offensive matter accumulating on such premises in the course of such operations, manufacture, trade or business and to remove the same at such times in such carts or receptacles, and by such routes as may be specified in the notice to a place provided or appointed in this behalf by the Municipal Commissioner or the Executive Officer; or(b)after giving such occupier written notice of his intention so to do, himself cause all such rubbish and offensive matter to be removed; and charge such occupier for such removal such periodical fee as he may specify in such notice:Provided that the requisition under clause (a) shall not be enforced by the Municipal Commissioner or the Executive Officer nor shall action be taken by him under clause (b) until the occupier of the premises has been given an opportunity of being heard within such time as may be specified in the written notice that is served on him.
