- Subject to the provisions of Section 287, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may enter and inspect a building, and may be notice direct all or any part thereof to be internally or externally lime washed, disinfect or otherwise cleansed for sanitary reasons :[Provided that nothing in this section shall apply to a factory regulated by the Indian Factories Act, 1911] [See now Factories Act, 1948.].
