98. Power to make special provision for conservancy in certain cases.-
A [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] may make special provision for the cleansing of any factory, hotel, club or group of buildings or lands used for any one purpose and under one management, and may fix a special rate and the dates and other conditions for periodical payment thereof which shall be determined by a written agreement with the person liable for the payment of the conservancy or scavenging tax in respect of such factory, hotel, club or group of buildings or lands:Provided that, in fixing the amount, proper regard shall be had to the probable cost to the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] of the services to be rendered.
