Section 417 in The Coimbatore City Municipal Corporation Act, 1981
417. Provisions of places for disinfection and power to destroy infected articles.
(1)The Commissioner may-(a)provide for places with all necessary attendants and apparatus, for the disinfection of conveyances, clothing, bedding or other articles which have been exposed to infection from any infectious disease; and(b)cause conveyances, clothing, bedding, or other articles brought for disinfection to be disinfected free of charge or subject to such charges as may be approved by the standing committee.(2)The Commissioner shall from time to time notify places at which conveyance, clothing, bedding or other articles which have been exposed to infection from any infectious disease shall be washed and disinfected and no person shall wash or disinfect any such article at any place not so notified.(3)The Commissioner may direct any clothing, bedding or other articles likely to retain infection from any infectious disease to be disinfected or destroyed, and may give compensation for any article destroyed under this subsection.
