115. Rules for the upkeep and maintenance of lodging-houses.
- The Government may make rules,-(a)for fixing the number of persons who may be received as residents into a lodging-house or a part thereof and for the separate accommodation of the sexes therein;(b)for promoting cleanliness, and ventilation in lodging-houses and requiring the walls and ceilings thereof to be lime-washed or treated, with some other suitable preparation, at specified intervals;(c)with respect to the taking of precautions when any case of infectious disease occurs in a lodging-house;(d)for ensuring for each family adequate latrine or waterclose accommodation, water-supply, and washing facilities and accommodation for the storage, preparation and cooking of food;(e)for securing stability and prevention of and safety from fire and adequate lighting for every room and stair-case; and(f)generally for the well-ordering of lodging-houses.
