Section 113(1)(b) in The M.P. Public Health Act, 1949

[Cites 0, Cited by 0] [Section 113(1)] [Section 113] [Entire Act]

State of Madhya Pradesh - Subsection

Section 113(1)(b) in The M.P. Public Health Act, 1949

(b)may refuse to register, or to renew the registration of, an applicant if it is satisfied that-

(i)the applicant or any person employed or proposed to be employed by the applicant at the lodging-house as a deputy or otherwise is not a fit person whether by reason of age or otherwise to keep or to be employed at a lodging-house; or

(ii)the premises are not suitable for use as a lodging-house or are not as regards sanitation and water-supply and in other respects including means of escape in case of fire, suitably equipped for such use; or

(iii)the use of the premises as a lodging-house is likely to occasion inconvenience or annoyance to persons residing in the neighbourhood.

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State of Madhya Pradesh - Subsection

Section 113(1)(b) in The M.P. Public Health Act, 1949