113. Conditions of registration and renewal of registration.
(1)An executive authority on receiving from any person an application for registration, or for the renewal of his registration, as a keeper of a lodging-house, and on payment by him of such fee, if any, as may be prescribed for the purpose, shall register the applicant in respect of the lodging-house named in the application or renew his registration in respect thereof and issue to him a certificate of registration or of renewal of registration :Provided that the Executive Authority,-(a)shall not register an applicant until the Health Officer has inspected the premises named in the application and has recommended such registration; and(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.(2)The registration, or the renewal of the registration, of a person as a keeper of a lodging-house shall expire at the end of the year for which it is granted unless, for special reasons, the Executive Authority considers that it should expire at an earlier date, when it shall expire at such earlier date which shall be specified in the certificate of registration or of renewal of registration.(3)If an executive authority refuses to grant or renew registration under this section he shall deliver to the applicant a statement in writing of the grounds on which his application is refused.(4)If at any time, a person registered as the keeper of a lodging-house applies for the removal from the register of the name of any person entered therein as a deputy of the keeper, or for the insertion therein of the name of any other person, being a person approved by the Executive Authority to whom the keeper proposes to employ as a deputy, the Executive Authority shall after the register accordingly and make any consequential alterations in the certificate of registration.
