Section 3(2) in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
(2)If it shall appears to the Executive Officer or Secretary, as the case may be, for sanitary reasons or as a measure of disinfection, so to do, he may at any time by written notice, require the owner or occupier of any building which is inspected to cause the same or some portion thereof to be lime-washed or otherwise cleansed and the woodwork and the non-lime washable portion of the premises oil-painted either externally or internally or both externally and internally to the satisfaction of the Executive Officer or Secretary, as the case may be.
