Section 243(i) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(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;
