Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 318] [Entire Act]

State of Jharkhand - Subsection

Section 318(2) in Jharkhand Municipal Act, 2011

(2)The Municipal Commissioner or the Executive Officer may enter and inspect any premises used for any of the purposes specified in subsection (1) and may inspect any goods, vessels or implements or other articles used for such purpose and may by written notice require the owner or the person in charge of such premises to take such reasonable measures as may be specified in the notice for the cleanly conduct of such business or may require the use of the premises for such purpose to be discontinued.