Section 590(1) in The Orissa Municipal Corporation Act, 2003
(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.