Section 260 in The City of Nagpur Corporation Act, 1948
260. Provisions of places for disinfection, washing or destruction of infected articles and power of [Commissioner] to disinfect or destroy such articles. - (1) The Corporation shall provide a place or places with all necessary apparatus and establishment, for the disinfection of conveyances, clothing, bedding or other articles which have become infected, and when any articles have been brought to any such place for disinfection, $hall cause them to be disinfected either -
(a)free of charge; or(b)in its discretion, on payment of such fees as it may from time to time fix in this behalf.(2)The Corporation shall, from time to time, by public notice, appoint a place or places at which conveyances, clothing, bedding or other articles which have been exposed to infection from any dangerous disease may be washed; and no person shall wash any such article at any place not so appointed, without having previously disinfected the same.(3)The Medical Officer of Health, or any person authorised by him in this behalf, shall disinfect or destroy, or by written notice direct the disinfection or destruction of any clothing, bedding or other articles likely to retain infection.(4)The [Commissioner] shall pay such compensation as may appear to him reasonable for any article destroyed under sub-section (3) and his decision as to the amount of compensation shall be final.
