Section 220(2) in Arunachal Pradesh Municipal Act, 2007
(2)Such regulations shall provide for inspection of premises by the Chief Municipal Executive Officer/ Municipal Executive Officer, or any other officer, or any other agency, authorized by him in this behalf, as the case may be, to ascertain compliance with the provisions of this Act and the rules the regulations made thereunder.Chapter-XXV Solid WastesA. Functions in Relation to Solid Wastes Management
