Section 390 in Uttar Pradesh Municipal Corporation Act, 1959
390. Power to inspect premises for sanitary purpose.
(1)The Municipal Commissioner may inspect any building or other premises for the purposes of ascertaining the sanitary condition thereof.(2)If it shall appear to the Municipal Commissioner necessary for sanitary reasons so to do, he may, by written notice, require the owner or occupier of any building to cause the same or any portion thereof to be lime washed, disinfected or otherwise cleansed.
