Section 336(1) in Chennai City Municipal Corporation Act, 1919
(1)The commissioner may-(a)provide proper places with all necessary attendants and apparatus, for the disinfection of conveyances, clothing, bedding, or other articles which have been exposed to infection from any dangerous disease, and(b)cause conveyances, clothing, bedding or other articles brought for disinfection to be disinfected free of charge or subject to such charges as may be approved by the standing committee.
