Section 243(ii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(ii)when a declaration has been made by the Collector under subsection (2) of Section 240, the Chief Officer, the Health Officer or such authorised officer may at any time get such disinfecting, cleansing or white-washing done without notice by the municipal staff at the cost of the municipal fund.
