Section 286(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)A person shall not send or take to any washerman or to any lanundry or place set apart for the exercise by washerman or their calling for the purpose of being washed or to any place for the purpose of being cleansed, any cloth or other article which he knows to have been exposed to infection from a dangerous disease unless that cloth or article has been disinfected by or to the satisfaction of the Corporation Health Officer.
