Section 5 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
5.
The licensee shall cause the flooring of every part of such building to be paved or otherwise made impervious and damp-free and shall keep such flooring, at all times, in good order and repair and shall disinfect it at such times and in such manner as may be prescribed on the recommendation of the Health Officer.
