Section 337A in Chennai City Municipal Corporation Act, 1919
337A. [ Prohibition against infected person carrying on occupation. [Inserted by section 169 by Act X of 1936.]
- If any person knows or has been certified by the health other, a medical officer in the service of the [Government] or of the corporation or a medical practitioner registered under the [Tamil Nadu] [Substituted for the word 'Madras' by Tamil Nadu Adaptation of Laws Order, 1969 as amended by Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Medical Registration Act, 1914 ([Tamil Nadu Act IV of 1914] [Substituted for the word 'Madras' by Tamil Nadu Adaptation of Laws Order, 1969 as amended by Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]), that he is suffering from a dangerous disease he shall not engage in any occupation or carry on any trade or business unless he can do so without risk of spreading the disease.]
