Section 202(d) in The Himachal Pradesh Municipal Corporation Act, 1994
(d)fix, and from time to time vary, the number of persons who may occupy a building or part of a building, which is let in lodgings or occupied by members of more than one family or which is situated within such congested bazaar areas as may be specified in the bye-laws ; and provide -(i)for the registration and inspection of such buildings ;(ii)for the licensing of hotels and lodging-houses and for the fees payable for such licenses and the condition on which they may be granted or revoked ;(iii)for promoting cleanliness and ventilation in such buildings;(iv)for the notices to be given and the precautions to be taken in the case of any infectious or contagious disease breaking out in such buildings ;(v)for the scavenging, removal and disposal of all rubbish, filth, night-soil, sullage or sewage in such buildings ;(vi)in the case of hotel, sarai and lodging house-keepers and the secretaries of residential clubs for the maintenance of registers in such forms as the municipality may prescribe, of visitors and lodgers ; and(vii)generally for the proper regulation of such buildings ;
