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State of Madhya Pradesh - Section

Section 116 in The M.P. Public Health Act, 1949

116. Notice to be affixed outside the lodging-house.

(1)The keeper of a lodging-house shall, if so required by the Executive Authority, affix, and keep affixed and undefaced and legible a notice with the words "Registered Lodging House" in some conspicuous place on the outside of the house.
(2)The keeper of a lodging-house and every other person having the case, or taking part in the management thereof, shall at all time allow the Executive Authority, the Health Officer or any other person authorised by the Executive Authority or Health Officer in this behalf, to have free access to all parts of the house.