Section 336 in Chennai City Municipal Corporation Act, 1919
336. Provision of places for disinfection and power to destroy infected articles.
(1)The commissioner may-(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 from any dangerous disease, and(b)cause conveyances, clothing, bedding or other articles brought for disinfection to be disinfected free of charge or subject to such charges as may be approved by the standing committee.(2)The commissioner [shall from time to time notify places] [Substituted for the words 'may notify places' by section 168(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] at which conveyances, clothing, bedding, or other articles which have been exposed to infection [from any dangerous disease] [Inserted by section 168(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] shall be washed [and disinfected] [Inserted by section 168(iii) by Act X of 1936.] and no person shall wash [or disinfect] [Inserted by section 168(iii) by Act X of 1936.] any such article at any place not so notified.(3)The commissioner may direct any clothing, bedding or other articles likely to retain infection [from any dangerous disease] [Inserted by section 168(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] to be disinfected or destroyed, and may give compensation for any article destroyed under this subsection.
