(1)Every [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] shall-(a)provide proper places with necessary attendants and apparatus for the disinfection of conveyances, clothing, bedding or other articles which have been exposed to infection;(b)cause conveyances, clothing or other articles brought fro disinfection to be disinfected either free of charge or on payment of such charges as it may fix.(2)A [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] may notify places at which articles of clothing, bedding, conveyances or other articles which have been exposed to infection shall be washed, and, of it does so, no person shall wash any such thing at any place not so notified without having previously disinfected such thing,(3)The President of a Board [* * *] [The words "or, where there is no Board, the Officer Commanding the station "were omitted by Act 24 of 1936, s.41] may direct the destruction of any clothing, bedding or other articles in the cantonment likely to retain infection, and may give such compensation as he thinks fit for any article so destroyed.
