Section 40(1) in Haryana Municipal Business Bye-laws 1981
(1)The Municipal Medical Officer of Health shall be incharge of the Sanitation, Public Health and Health Departments of a committee. He shall supervise the sanitary conditions of all buildings and Iands, burial and burning places, markets, slaughter houses, streets, drains, sewerage, latrines and urinals, filth receptacles, cesspools, flushing appliances, farms, filth depots, dairies, milk shops, cow sheds, stables, meat shops and all shops dealing in edibles, bakeries, aerated water factories, wells and dhobi ghats.
