Section 113(4) in The M.P. Public Health Act, 1949
(4)If at any time, a person registered as the keeper of a lodging-house applies for the removal from the register of the name of any person entered therein as a deputy of the keeper, or for the insertion therein of the name of any other person, being a person approved by the Executive Authority to whom the keeper proposes to employ as a deputy, the Executive Authority shall after the register accordingly and make any consequential alterations in the certificate of registration.
