Section 295 in The City of Nagpur Corporation Act, 1948
295. Cleaning and disinfecting of buildings. - (1) Should the owner, part-owner, or occupier of any building suffer the same to be in a filthy or unwholesome state, the [Commissioner] may, by a notice require him within twenty-four hours to cleanse the same or otherwise pul it in a proper state and thereafter to keep it in a clean and proper state and if it appears to be necessary for sanitary purposes so to do, may, at any time by a notice, direct the occupier of any building to lime wash or otherwise cleanse the said building inside and outside in the manner and within a period to be specified in the notice.
(2)If the [Commissioner] is of opinion that the cleansing or disinfection of a building or any part thereof, of any article therein, which is likely to retain infection, will tend to prevent or check the spread of any disease, he may, by a notice require the owner or occupier to cleanse or disinfect the same in the manner and within the period to be specified in the notice.
