Section 590 in The Orissa Municipal Corporation Act, 2003
590. Place of disinfection may be provided.
(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 on payment of such fees as he may, from time to time, fix with the approval of the standing committee in his behalf, or in any case in which he thinks fit, free of charge.(2)The Commissioner may, from time to time, by public notice appoint a place at which clothing, bedding or other articles which have been exposed to infection from an infectious disease may by washed and no person shall wash any such article at any place not so appointed without the same having previous disinfected.(3)The Commissioner may direct the person in charge of infectious bedding, clothing or other articles for destruction of the same which likely to retain infection.(4)The Commissioner may, in his discretion, give compensation for any article destroyed under Sub-section (3).
