Section 487(1) in Kolkata Municipal Corporation Act, 1980
(1)No person shall send or take to any washerman or to any laundry or to any place set apart for the exercise by washerman of their calling for the purpose of being washed or to any place for the purpose of being cleansed any cloth or other article which he knoWs to have been exposed to infection from a dangerous disease unless such cloth or article has been disinfected by or to the satisfaction of the Municipal Commissioner.
