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State of Bihar - Section

Section 268 in The Bihar Municipal Act, 2007

268. Prohibitions.

- Subject to such Regulations as may be made in this behalf, the Chief Municipal Officer may prohibit-
(a)the letting out of any infected building without being first disinfected,
(b)the disposal of infected articles without disinfection,
(c)the washing of any infected clothes by any washerman or laundry, and
(d)the making and selling of food, or washing of clothes, by infected persons.