Section 174(2) in The Manipur Municipalities Act,1994.
(2)If-(a)within the time specified as aforesaid from the receipt of the notice the person on whom the notice is served to have the building or part thereof or the article disinfected, or(b)the occupier or owner, as 'the case may be, gives his consent, the Nagar Panchayat or the Council may, at the cost of such owner or occupier, cause the building or part thereof and articles to be cleansed and disinfected:Provided that the Nagar Panchayat or the Council may, in its discretion pay the whole or any part of such cost.
