Section 336(2) in Chennai City Municipal Corporation Act, 1919
(2)The commissioner [shall from time to time notify places] [Substituted for the words 'may notify places' by section 168(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] at which conveyances, clothing, bedding, or other articles which have been exposed to infection [from any dangerous disease] [Inserted by section 168(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] shall be washed [and disinfected] [Inserted by section 168(iii) by Act X of 1936.] and no person shall wash [or disinfect] [Inserted by section 168(iii) by Act X of 1936.] any such article at any place not so notified.
