Section 286 in Jammu and Kashmir Municipal Corporation Act, 2000
286. Infected clothes not to be sent to washerman or to laundry.
(1)A person shall not send or take to any washerman or to any lanundry or place set apart for the exercise by washerman or their calling for the purpose of being washed or to any place for the purpose of being cleansed, any cloth or other article which he knows to have been exposed to infection from a dangerous disease unless that cloth or article has been disinfected by or to the satisfaction of the Corporation Health Officer.(2)The occupier of any building in which a person is suffering from a dangerous disease shall, if require by the Corporation Health Officer furnish to him the address of any washereman to whom or any laundry or 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 cleansed.
