Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Meghalaya - Section

Section 242 in Meghalaya Municipal Act, 1973

242. Provisions of places and appliances for disinfection.

- The Board may-
(a)provide proper places, with all necessary attendants and apparatus for the disinfection of conveyances, clothing, bedding or other articles which have been exposed to infection.
(b)cause conveyance, clothing or other articles bought for disinfection to be disinfected free of charge or subject to such charge as may be approved by it, and
(c)direct any clothing, bedding or other articles likely to retain infection to be disinfected or destroyed and shall give compensation for any article destroyed under this section.