Section 588 in The Orissa Municipal Corporation Act, 2003
588. Disinfection of buildings etc.
- If the Commissioner is of opinion that the cleansing or disinfecting of a building, or part of a building, or of any articles therein likely to retain infection,would tend to prevent or check the spread of any infectious disease, he may, by written notice require the owner or occupier of such building to clean or disinfect such building or part thereof or article therein, and if necessary he may also direct such owner or occupier of the said building to vacate the same for such time as may be specified in the said notice :Provided that if in the opinion of the Commissioner the owner or occupier is suffering from poverty or from any other cause unable to comply with such requisition, he may cause the building or part of the building or article likely to retain infection to be cleaned or disinfected and defray the cost of so doing.
