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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(4)(l) in Rules Regarding Returns of Establishments

(l)Medical and Public Health. - The income from fees and revenue from medical institutions interest on investment for medical purposes, grants from Government, local bodies and other sources for medical purposes and the expenditure on the maintenance of hospitals and dispensaries, plague charges, vaccination, other sanitary requirements-Variations in receipts and expenditure and causes therefor-Number of transferred dispensaries-Receipts from and expenditure on transferred dispensaries-Ayurvedic dispensaries arid their work-Number of indoor and outdoor patients treated at transferred dispensaries-Work done at other municipal dispensaries-Epidemics, if any, and steps taken to prevent them. Welfare work done, steps taken to secure milk supply, efficiency of vaccination and number of offences prosecuted and compounded under the Act and the sanitary' bye-laws made thereunder. Steps taken for the training of dais, expenditure on antirabic treatment and steps taken to destroy ownerless dogs, measures taken to destroy rates, and the number destroyed.