Section 336(3) in Chennai City Municipal Corporation Act, 1919
(3)The commissioner may direct any clothing, bedding or other articles likely to retain infection [from any dangerous disease] [Inserted by section 168(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] to be disinfected or destroyed, and may give compensation for any article destroyed under this subsection.
