250. Duties of the Municipality for environmental sanitation.
- It shall be the duty of the Municipality or any other agency authorized by it on this behalf to 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 and maintenance of public conveniences,(d)licensing of animals and control of stray animals,(e)licensing of butchers and slaughterhouses, and(f)control of nuisances.
