Section 276(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)The cost of cleansing or disinfecting any building or part thereof, or any article therein under sub-section (1) shall be paid by the occupier of such building and the cost of cleansing or disinfecting any tank, pool or well under the said sub-section, shall be paid by the person in actual possession of such tank, pool or well or if there be no such person, by the owner thereof ;Provided that if, in the opinion of the Commissioner, owner or occupier is from poverty unable to pay the cost, the Commissioner may direct payment thereof to he made from the municipal fund.
