Section 487(2) in The Calcutta Municipal Corporation Act, 1980
(2)The occupier of any building in which a person is suffering from a dangerous disease shall, if required by the Municipal Commissioner, furnish to him the address of any washerman to whom or any laundry of other place to which clothes and other articles from the building have been, or will be, sent during the continuance of the disease for the purpose of being washed or cleaned.
