Section 273(2)(i) in Rajasthan Municipalities Act, 2009

[Cites 0, Cited by 0] [Section 273(2)] [Section 273] [Entire Act]

(i)power

(i)to provide and maintain suitable conveyances for the free carriage of persons suffering from dangerous diseases;

(ii)where such provision has been made, to prohibit the conveyance of such persons in all or any public conveyance; and

(iii)to direct that conveyances that may at any time be used for conveying such persons shall be immediately disinfected;

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