Section 295(1) in The City of Nagpur Corporation Act, 1948
(1)Should the owner, part-owner, or occupier of any building suffer the same to be in a filthy or unwholesome state, the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may, by a notice require him within twenty-four hours to cleanse the same or otherwise pul it in a proper state and thereafter to keep it in a clean and proper state and if it appears to be necessary for sanitary purposes so to do, may, at any time by a notice, direct the occupier of any building to lime wash or otherwise cleanse the said building inside and outside in the manner and within a period to be specified in the notice.
