(3)The cost of cleansing or disinfecting under sub-section (2) shall be paid, -(a)in the case of any building or any part thereof or any article contained therein, by the occupier of such building or part thereof, and(b)in any other case, by the person in actual possession thereof or, if there is no such person, by the owner :Provided that if, in the opinion of the Chairman, such occupier or person or owner is, owing to poverty, unable to pay the cost, he may direct the payment thereof to be made from the Municipal Fund.
