Section 292(1) in Arunachal Pradesh Municipal Act, 2007
(1)The Chief Municipal Executive Officer/ Municipal Executive Officer may, at any time, by day or by night, and with or without notice, inspect any place in which any dangerous diseases is reported or suspected to exist, and take such measures as he may think fit to prevent the spread of such diseases beyond such place, and shall forthwith send information thereof to the State Government, the District Magistrate and the senior most functionary of the Health Department of the State in the district.
