Section 289 in Jammu and Kashmir Municipal Corporation Act, 2000
289. Disinfection of building before letting the same.
(1)Where any building or part of a building is intended to be let in which any person has, within six weeks immediately preceding been suffering from a dangerous diseases, the person letting the building or part shall, before doing so disinfection the same in such manner as the Commissioner may be general or special notice direct together with al articles therein liable to retain infection.(2)For the purposes of this section the keeper of a hostel, hotel, loding house or sarai shall be deemed to let a part of the building to any person accommodated in such hostel, hotel, loding house or sarai , as the case may be.
