Section 4 in Telangana Infectious Diseases Act, 1950
4. Power of entry to take preventive measures.
(1)The Health Officer or any person authorised by him in this behalf may,-(a)at all reasonable hours, inspect with or without assistants any place in which any infectious disease is reported or suspected to exist, without notice in the case of factories, workshops, workplaces, offices, business places and the like and after giving such notice as may appear to him reasonable in other cases, including dwelling houses, and(b)take such measures as he may consider necessary to prevent the spread of such disease beyond such place.(2)The powers conferred by sub-section (1) on the Health Officer, may, in municipal areas, be exercised also by the Executive Authority or any person authorised by such authority.(3)Whoever obstructs the exercise of the powers conferred by sub-section (1) or sub-section (2), shall be punishable with imprisonment which may extend to three months or with fine not exceeding one hundred rupees or with both.
