Section 503 in Greater Hyderabad Municipal Corporation Act, 1955
503. Measures against rats, etc., may be required in respect of premises used for storage of goods.
- Where it appears to the Commissioner that any building or part thereof used for the storage of goods is used in such manner as to afford harbourage to rats, mice or other animals susceptible to plague or other vermin, he may require the owner or occupier by written notice to take such steps for the destruction of rats, mice or other animals or other vermin as are specified in the notice or to carry out such works as will render the wall and floors of such building or part of a building roof against such infestation.
