Section 284 in The Chhattisgarh Municipal Corporation Act, 1956
284. Destruction of huts or sheds when necessary.
- The Commissioner may on being satisfied that it is in the public interest so to do, by written order direct that any lodging-house or any place where articles of food and drink are sold or prepared, stored or exposed for sale being a lodging-house or place in which a case of a dangerous disease exists or has recently occurred, shall be closed for such period as may be specified in the order:Provided that such lodging-house or place may be declared to be open if the Health Officer certifies that it has been disinfected or is free from infection.
