Section 53 in The Goa, Daman and Diu Public Health Act, 1985
53. Removal of infected person to hospital.
(1)If it appears to the Health Officer that any person is suffering from an infectious disease, and that such person -(i)is without proper lodging or accommodation, or(ii)is without medical supervision directed to the prevention of the spread of the disease, or(iii)is lodging in a place occupied by more than one family; or(iv)is in a place where his presence is a danger to the people in the neighbourhood, and(v)[ should be removed to hospital or other place at which patients suffering from such disease are received for treatment, the Health Officer may remove such person or cause him to be removed to such hospital or place;] [Clause (v) substituted by the Amendment Act 13 of 1989.](vi)[ no person including a foreigner shall refuse collection of blood for investigation of acquired imuno deficiency syndrome or any other communicable/ infectious diseases if the Health Officer has reasonable ground to suspect that such person is suffering from acquired imuno deficiency syndrome or other infectious disease as defined under the Act; [Clause (vi) to clause (xv) inserted by the Amendment Act 7 of 1987.](vii)[](viii)all such persons admitted in prescribed wards/hospitals shall be provided with materials, equipment, etc. which shall not be used for any other purpose;(ix)the parenteral medication of the patients suffering from acquired imuno deficiency syndrome shall be given through disposable sets/syringes;(x)the linen, mattresses, etc. used for the deceased patients who were suffering from acquired imuno deficiency syndrome shall be immediately destroyed by burning;(xi)all the staff working for the management of the patient suffering from acquired imuno deficiency syndrome shall be effectively protected with long rubber gloves, sterilized linen and mask;(xii)persons handling the dead bodies of patients who were suffering from acquired imuno deficiency syndrome shall be instructed to ensure that they do not come into contact with any secretions such as saliva; etc.;(xiii)the dead body of a patient who was suffering from acquired imuno deficiency syndrome shall be enclosed in a polythene bag and tied with knots at both the ends and sealed before further action for its cremation/burial or despatch abroad as the case may be;(xiv)no transplant operation of any kind shall be performed unless the donor as well as the receptor is confirmed to be free from acquired imuno deficiency syndrome through serological investigation;(xv)all the Blood Banks shall send the blood specimen for ELIZA test to the Surveillance Centre of the Goa Medical College and only after obtaining the negative result, it shall be used for the patients.][* * *] [Proviso was inserted by the Amendment Act 13 of 1989 and same has been omitted by the Amendment Act 7 of 1994.](2)If any woman who, according to custom, does not appear in public is removed to any such hospital or place -(i)the removal shall be effected in such a way as to preserve her privacy; and(ii)special accommodation in accordance with the customs aforesaid shall be provided for her in such hospital or place.(3)No person shall leave or be taken away from, any hospital or other place referred to in sub-section (1) without the permission of the Medical Officer in-charge or of the Health Officer.(4)Whoever -(a)obstructs the removal of any person to any hospital or other place under sub-section (1), or(b)leaves or takes away any person from any such hospital or place in contravention of sub-section (3), shall be punished with imprisonment which may extend to three months or with fine or with both.
