Section 427(12) in The M.P. Municipal Corporation Act, 1956
(12)Lodging houses. - (a) the number of persons who may occupy a lodging-house and the licences necessary for keepers of lodging-houses;(b)the inspection of lodging-houses;(c)the cleanliness and ventilation of lodging-houses;(d)the lighting of common spaces and staircases in lodging-houses;(e)the precautions to be taken in the case of any dangerous or infectious disease breaking out in a lodging-house;(f)the general control of lodging houses;
