(1)The Municipality may, as and when the Government so directs, shall, -(a)Provide proper places within the municipal area with necessary attendants and apparatus for the dis-infections of conveyances, clothing, bedding and other articles, which have been exposed to infection; and(b)Cause conveyances, clothing and other articles brought for dis-infections to be disinfected either free of charge or on payment of such charges, as it may fix.
