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] [Entire Act]

State of Madhya Pradesh - Section

Section 7 in Rules Regarding Returns of Establishments

7. Sanitary report.

- The Municipal Council shall submit to the Civil Surgeon before the end of April a statement in Form 15 showing information regarding expenditure on sanitary improvements within a municipal area. Only new work should be entered in this statement, details of money spent on existing establishments and on maintenance and ordinary repairs being omitted. The figures in the statement should be explained by brief remarks describing the nature of the improvement effected.