(d)fix, and from time to time vary, the number of persons who may occupy a building or part of a building, which is let in lodgings or occupied by members of more than one family, or which is situated within such congested bazar areas as may be specified in the bye-law; and provide -(i)for the registration and inspection of such building,(ii)for the licensing of hotels and lodging-house and for the fees payable for such licence and the conditions on which they may be granted or revoked.(iii)for promoting cleanliness and ventilation in such buildings,(iv)for the notices to be given and the precautions to be taken in the case of any infections or contagious disease breaking out in such buildings,(v)for the scavenging, removal and disposal of all rubbish, filth, night-soil, sullage or sewage in such buildings,(vi)in the case of hotel, serai and lodging-house -keepers and the secretaries of residential clubs for the maintenance of registers in such forms as the committee may prescribe, of visitors and lodgers, and(vii)generally for the proper regulation of such buildings;
