Section 427 in The Mumbai Municipal Corporation Act, 1888
427. Place for disinfection may be provided also for washing infected articles.
(1)The Commissioner may provide a place, with all necessary apparatus and attendance, for the disinfection of clothing, bedding or other articles which have become infected, and in his discretion may have articles brought to such place for disinfection, disinfected on payment of such fees as he shall from time to time fix, with the approval of the [Standing Committee] [These words were substituted for the words 'Member-in-Charge' by Maharashtra 27 of 1999, Section 164, (w.e.f. 23- 4-1999).], in this behalf, or, in any case in which he thinks fit, free of charge.(2)The Commissioner may, from time to time, by public notice, appoint a place at which clothing, bedding or other articles which have been exposed to infection from any dangerous disease may be washed; and no person shall wash any such article at any place not so appointed without having previously disinfected the same.Infected articles may be destroyed.(3)The Commissioner may direct the disinfection or destruction of bedding, clothing or other articles likely to retain infection.(4)The Commissioner may, in his discretion, give compensation for any article destroyed under sub-section (3).
