Section 333(2) in Chennai City Municipal Corporation Act, 1919
(2)If any female, who, according to custom, does not appear in public, be removed to any hospital or place under sub-section (1), and(a)the removal shall be effected in such a way as to preserve her privacy;(b)special accommodation suited to such custom shall be provided for her in such hospital or place; and(c)a female relative shall be allowed to remain with her.
