(1)Every [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] shall-(a)provide proper places with necessary attendants and apparatus for the disinfection of conveyances, clothing, bedding or other articles which have been exposed to infection;(b)cause conveyances, clothing or other articles brought fro disinfection to be disinfected either free of charge or on payment of such charges as it may fix.
