434. Duties of Municipality in relation to sanitation and public safety.
- Save as otherwise provided in this Act, the Municipality shall take adequate measures for each of the following matters, namely: -(a)Inspection, supervision, regulation and control of premises to ensure proper environmental sanitation;(b)Regulation of public bathing and washing;(c)Provision of and maintenance of public conveniences;(d)Licensing of animals and control of stray animals;(e)Licensing of butchers and slaughter-houses; and(f)Control of nuisances.
