Section 276 in The Chhattisgarh Municipal Corporation Act, 1956
276. Power of Health Officer to disinfect building, tank, pool or well.
(1)If the Health Officer or any officer of the Corporation authorised by him in this behalf, is of opinion that the cleansing or disinfecting of any building or any part of a building, or of any article therein which is likely to retain infection, or of any tank, pool or well, adjacent to a building, would tend to prevent or check the spread of any dangerous disease, he may cause to be cleaned or disinfected such building or part thereof, or article, tank, pool or well and may by written notice, require the occupier of such building or any part thereof to vacate the same for such time as may be prescribed in such notice.(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.
