Section 245 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
245. Additional powers of Council on threatened outbreak of dangerous disease.
- If a declaration is made by the Collector under sub-section (2) of Section 240, the Council shall have power-(a)to order with the previous permission of an executive Magistrate, the evacuation of an infected building used as a dwelling or of any part thereof, or of any building so used adjacent to such building by the person or persons residing whether, habitually or temporarily, therein, provided that accommodation for all persons affected by the order is available or is provided elsewhere;(b)to order with the previous permission of an Executive Magistrate, the destruction of any insanitary shed or but in which there is or has been a case of a dangerous disease or which is likely to spread any dangerous disease;(c)to prohibit either generally or by special order in any individual case, assemblages consisting of any number of persons exceeding fifty, in any place whether public or private, or in any circumstances, or for any purpose, if in the opinion, recorded in writing, of the Health Officer of the Council or of the Civil Surgeon, such assemblages in such place or in such circumstances, or for such purpose, would be likely to become a means of spreading the disease or of rendering it more virulent;(d)to direct the examination by a medical officer of persons and if necessary, the disinfection of the clothing, bedding or other articles suspected of being infected, belonging to persons either arriving from places outside the municipal area or residing in any building adjacent to any infected building, and to direct that any such person shall give his name and address and present himself daily for a medical examination at such times and places as may be prescribed, for a period not exceeding ten days.
