Section 174(1) in The Manipur Municipalities Act,1994.
(1)If the Nagar Panchayat or, as the case may be, the Council is of opinion that the cleansing or disinfecting of a building or any part thereof or of any article therein, which is likely to retain infection, will tend to prevent or check the spread of any disease, it may, by notice require the owner or occupier to cleanse or disinfect the same In the manner and within the time prescribed in such notice.
