Section 427(1) in The Mumbai Municipal Corporation Act, 1888
(1)The Commissioner may provide a place, with all necessary apparatus and attendance, for the disinfection of clothing, bedding or other articles which have become infected, and in his discretion may have articles brought to such place for disinfection, disinfected on payment of such fees as he shall from time to time fix, with the approval of the [Standing Committee] [These words were substituted for the words 'Member-in-Charge' by Maharashtra 27 of 1999, Section 164, (w.e.f. 23- 4-1999).], in this behalf, or, in any case in which he thinks fit, free of charge.
