Section 17 in The Rajasthan Mining Settlement Act, 1956
17. Power to execute measures.
- Subject to the prescribed restorations, the Board may undertake such measures as it considers necessary, on the recommendation of the Medical Officer of Health or otherwise:-(i)to provide for the supply of wholesome water:(ii)to provide for sanitation, drainage or conservancy:(iii)to provide for and regulate the housing of residents whether permanent or temporary:(iv)to prevent the outbreak and spread of epidemic disease:(v)to provide for the proper treatment of the sick, the establishment and maintenance of hospitals and dispensaries, and the entertainment of a medical staff:(vi)to provide for the cleaning of latrines, urinals and cesspools:(vii)generally to carry out the purposes of this Act.
