Section 279 in Arunachal Pradesh Municipal Act, 2007
279. Duties of Municipality for environmental sanitation.
- It shall be the duty of the Municipality or any other agency authorized by it in 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.
