Section 9 in U.P. Prevention and Control of Malaria, Dengue, Kala-azar and any Vector Borne Disease Regulations, 2016
9.
(1)The Inspecting Officer may, by notice in writing, require the owner or the occupier of any place, containing any collection of standing or flowing water in which mosquitoes breed or are likely to breed, within such time as may be specified in notice, not being less than 24 hours, to take such measure with respect to the same by physical, chemical, biological and other methods, as the inspecting officer may consider suitable in the circumstances for the prevention and control of Malaria, Dengue, Kala-azar, or any vector borne disease.(2)If the person on whom a notice is served under sub-regulation (1) fails or refuses to take measures, or adopt the method of treatment, specified in such notice within the time mentioned therein, the Inspecting Officer may himself take such measures or adopt the method of such treatment and recover the cost along with service charges for doing so, from the owner or occupier of the property, as the case may be.
