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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(3) in The Hardwar Kumbha Mela Rules, 1997

(3)
(a)The Officer-in-Charge may authorise the disinfection or destruction of any clothes or other things and disinfection of buildings which might have been infected by the diseased person or otherwise.
(b)No compensation shall be payable for any loss caused by any order passed under this rule.