Section 313 in Andhra Pradesh Municipalities Act, 1965
313. Provision of places for disinfection and power to destroy infected articles.
(1)The Municipal Health Officer shall, from time to time, notify places at which conveyances, clothing, bedding, or other articles which have been exposed to infection from any infectious disease shall be washed or disinfected.(2)The municipal health officer may direct any clothing, bedding or other articles likely to retain such infection to be disinfected or destroyed and shall, on demand, give compensation for any article destroyed under this subsection.(3)No person shall wash such clothing or bedding or other articles in any places other than those set apart for such purposes under sub-section (1).
