8. Cases suspected to be of notified diseases to be brought to the notice of Sanitary Authority.
(1)All cases suspected to be of notified diseases shall be brought to the notice of the sanitary authority. The communication shall be made as soon as such case comes to the knowledge of the medical practitioner or any doctor who treats the patient or the head of the family of the patient or by patient himself or by the owner of the premises where the patient is residing.(2)No person shall refuse the blood examination requested by the sanitary authority for detection of parasite, virus, bacteria or any other infective organism which the sanitary authority thinks necessary. When the sanitary authority thinks that the collection of blood is to be done at night time, it may communicate through its agent to the head of the family or the patient its intention to do so in advance during the day time.(3)No person shall refuse any investigations demanded by the sanitary authority for the diagnosis of the disease. -(4)Whenever the result of the examination is found to be positive, the patient shall be placed under treatment and other prophylactic measures shall be prescribed by sanitary authority.(5)No patient under treatment shall change his residence even temporarily or pass the night outside the residence without written permission of the sanitary authority.(6)The treatment and investigation as well as prophylaxis prescribed under sub-rules (2) and (3) shall be free of charge.(7)The treatment, laboratory investigation or prophylaxis shall not be refused by any person and the sanitary authority shall enforce compulsion of the same with the help of police or District Magistrate and without prejudice to penal action prescribed under these rules.
