Section 297 in Arunachal Pradesh Municipal Act, 2007
297. Prohibitions.
- Subject to such regulation as may be made in this behalf, the Chief Municipal Executive Officer/ Municipal Executive Officer may prohibit :(a)the letting out of any infected building without being first disinfected(b)the disposal of infected articles without disinfection,(c)the washing of any infected clothes by any washer man or laundry and(d)the making and selling of food, or washing of cloths, by infected person.
