(4)The Chief Municipal Officer may, at the request and expense of the owner or the occupier of any building referred to in clause (a) of sub-section (3) of Section 171, which is situated in or near a street in which a pipe, not being a trunk main, is laid, and being of sufficient dimensions to carry a hydrant, fix on the pipe, and keep in good order, and, from time to time, renew, one or more fire hydrants as near to such building as may be convenient, to be used only for extinguishing fire.
