94. Board to notify places for washing and disinfecting articles exposed to infection.
(1)The Board shall, from time to time notify places at which clothes, bedding or any other articles which have been exposed to infection from any dangerous infectious disease may be washed or disinfected.(2)The Board may direct the destruction of clothes, bedding or other articles likely to retain such infection and shall on application give compensation for the articles destroyed.(3)Whoever washes such clothing or bedding or other articles at any place other than those set apart for such purposes under sub-section (1) shall, on conviction before a Magistrate, be liable to a fine not exceeding fifty rupees.
