497. Duties of Municipality in relation to sanitation and public safety.
- Save as otherwise provided in this Act, the Municipality shall take adequate measures for each of the following matters, namely :-(a)inspection, supervision, regulation and control of premises to ensure proper environmental sanitation;(b)regulation of public bathing and washing;(c)provision of and maintenance of public conveniences;(d)licensing of animals and control of stray animals;(e)licensing of butchers and slaughter-houses; and(f)control of nuisances.
