492. Infected building not to be let without being first disinfected.
(1)Where in any municipal area any building or part of a building is intended to be let and in which any person has, within six weeks immediately preceding, been suffering from a dangerous disease, the person letting the building or part thereof shall, before doing so, disinfect the same together with all articles therein liable to retain infection in such manner, as the Chief Officer of the Municipality may by general or special notice direct.(2)For the purposes of this section, the keeper of a hotel, lodging house or sarai shall be deemed to let to any person, who is admitted as a guest therein, that part of the building in which such person is permitted to reside.
