Section 295(1) in Arunachal Pradesh Municipal Act, 2007
(1)The Municipality may, in its discretion, or shall, when the State Government so direct :(a)provide proper places within the municipal area with necessary attendants and apparatus for disinfection of conveyances, clothing, beddings, or other articles which have been exposed to infection, and Special measures in case of outbreak of dangerous or epidemic diseases.(b)cause conveyances, clothing, beddings or other articles brought for disinfection, to be disinfected, either free of charge or on payment of such charges as it may fix.
