Section 433(1) in The Mumbai Municipal Corporation Act, 1888
(1)No person shall let a building or any part of a building, in which he knows or has reason to know that a person has been suffering from a dangerous disease, without first having such building or part thereof and every article therein likely to retain infection disinfected, to the satisfaction of the executive health officer or of some duly qualified medical practitioner as testified by such officer's or medical practitioner's certificate.
