Section 3 in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
3. Duty of owner to lime-wash etc. of premises.
(1)It shall be the duty of the owner of a building to have the building lime-washed or colour-washed at least once in two years and the woodwork and non-lime washable portion of the building to be oil-painted at least, once in four years.(2)If it shall appears to the Executive Officer or Secretary, as the case may be, for sanitary reasons or as a measure of disinfection, so to do, he may at any time by written notice, require the owner or occupier of any building which is inspected to cause the same or some portion thereof to be lime-washed or otherwise cleansed and the woodwork and the non-lime washable portion of the premises oil-painted either externally or internally or both externally and internally to the satisfaction of the Executive Officer or Secretary, as the case may be.
