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State of Jharkhand - Section

Section 367 in Jharkhand Municipal Act, 2011

367. Prohibitions.

-Subject to such regulations as may be made in this behalf, the Municipal Commissioner or the 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 washerman or laundry, and
(d)the making and selling of food, or washing of clothes, by infected persons.