Section 243 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
243. Chief Officer or Health Officer may direct owner or occupier to take certain precautionary measures and in default, carry out the same.
- The Chief Officer or the Health Officer or any other municipal officer duly authorised by the Chief Officer or the Health Officer in this behalf may by written notice -(a)require the owner or the occupier of any building or part of a building in which a case of a dangerous disease occurs, to get such building cleaned, white washed or disinfected or get any article in such building cleansed or disinfected to the satisfaction of the officer issuing such notice;(b)prohibit the letting of or the providing of accommodation in any hotel, inn, dharmashala, or sarai in which a person has, or in which there is reason to believe that a person has been suffering from a dangerous disease, unless and until the person desiring so to let or provide accommodation shall have had the building, or part thereof, cleansed, white-washed or disinfected or any article therein cleansed or disinfected to the satisfaction of the officer issuing such notice:Provided that -(i)if, in the opinion of the Chief Officer, or the Health Officer, or such authorised officer, the owner or occupier is too poor to pay for the cost of disinfecting cleansing or white-washing, he may direct such disinfecting cleansing or white-washing to be done at the cost of the municipal fund;(ii)when a declaration has been made by the Collector under subsection (2) of Section 240, the Chief Officer, the Health Officer or such authorised officer may at any time get such disinfecting, cleansing or white-washing done without notice by the municipal staff at the cost of the municipal fund.
