Section 147 in The Himachal Pradesh Municipal Corporation Act, 1994
147. Provision of places and appliances for disinfection.
- The municipality may, and when the State Government so directs, shall -(a)provide proper places, with all necessary attendants and apparatus, for the disinfection of conveyances, clothing, bedding or other articles which have been exposed to infection ;(b)cause conveyances, clothing or other articles brought for disinfection to be disinfected free of charge or subject to such charges as may be approved by it ; and(c)direct any clothing, bedding or other articles likely to retain infection to be disinfected or destroyed, and shall give compensation for any articles destroyed under this sub-section.
