(2)No public buildings or buildings used for residential purpose shall be erected or re-erected-(a)unless the site is certified by the Health Officer to be dry and well drained;(b)unless the site which is a tank filled up with earth and the foundation of, the building not reaching the original ground has been so filled up for a period not less than 1Q years; and(c)if the site has been filled up with or used for depositing rubbish, offensive matter or sewage unless (1) the site has been so filled up at least seven years before application, (2) the Health Officer has examined the site and granted a certificate to the effect that from a sanitary point of view it is fit for building construction and the building is single storeyed.
