(u)[ regulate the conditions on which and the period for which permission may be given under sub-section (1) of section 172 and sub-section (1) of section 173, and provide for the levy of fees and rents for such permission [***] [Substituted by Punjab Act No. 1 of 1925.].](uu)[ provide for the registration, inspection and proper regulation of buildings ordinarily utilized for the residence or treatment of persons suffering from infectious diseases and for the limiting of the number of such persons who reside in such buildings or part of such buildings; and] [This clause was inserted by Punjab Act No. 3 of 1935.](v)generally provide for carrying out the purposes of this Act.
