Section 319 in The Maharashtra Municipal Corporations Act, 1949
319. Commissioner may take special measures on outbreak of any dangerous disease. - (1) In the event of the City being at any time visited or threatened with an outbreak of any dangerous disease, or in the event of any infectious disease breaking out or being likely to be introduced into the City amongst cattle including under this expression sheep and goats, the Commissioner, if he thinks the ordinary provisions of this Act and the rules or of any other law at the time in force are insufficient for the purpose, may, with the sanction of the [State] Government, -
(a)take such special measures, and(b)by public notice prescribe such temporary orders to be observed by the public or by any person or class of persons, as are specified in the rules and as he shall deem necessary to prevent the outbreak of such disease or the spread thereof.(2)The Commissioner shall forthwith report the Corporation any measures taken and any orders made by him under sub-section (1).Disposal of the dead
