Section 278 in The City of Panaji Corporation Act, 2002
278. Cleaning and disinfecting of buildings.
(1)Should the owner, part-owner, or occupier of any building suffer the same to be in a filthy or unwholesome state, or in the event of a National or State event or celebration, the Commissioner may, by a notice require him within twenty-four hours to cleanse the same or otherwise put it in a proper state and thereafter to keep it in a clean and proper state and if it appears to be necessary for sanitary purposes so to do, may, at any time by a notice, direct the occupier of any building to lime-wash or otherwise cleanse the said building inside and outside in the manner and within a period to be specified in the notice.(2)If the Commissioner is of opinion that the cleansing or disinfecting of a building or any part thereof, of any article therein, which is likely to retain infection, will tend to prevent or check the spread of any disease, he may, by a notice require the owner or occupier to cleanse or disinfect the same in the manner and within the period to be specified in the notice.
