Section 113(1) in The M.P. Public Health Act, 1949
(1)An executive authority on receiving from any person an application for registration, or for the renewal of his registration, as a keeper of a lodging-house, and on payment by him of such fee, if any, as may be prescribed for the purpose, shall register the applicant in respect of the lodging-house named in the application or renew his registration in respect thereof and issue to him a certificate of registration or of renewal of registration :Provided that the Executive Authority,-(a)shall not register an applicant until the Health Officer has inspected the premises named in the application and has recommended such registration; and(b)may refuse to register, or to renew the registration of, an applicant if it is satisfied that-(i)the applicant or any person employed or proposed to be employed by the applicant at the lodging-house as a deputy or otherwise is not a fit person whether by reason of age or otherwise to keep or to be employed at a lodging-house; or(ii)the premises are not suitable for use as a lodging-house or are not as regards sanitation and water-supply and in other respects including means of escape in case of fire, suitably equipped for such use; or(iii)the use of the premises as a lodging-house is likely to occasion inconvenience or annoyance to persons residing in the neighbourhood.
