Section 330(3) in Chennai City Municipal Corporation Act, 1919
(3)The commissioner may direct the compulsory notification by the owner or occupier of every house within the municipal limits, during such period and to such officer as the commissioner may, prescribe, of all deaths from or occurrences of dangerous disease in his house.Explanation. - Sub-sections (1) and (2) shall apply to a hakim or a vaidyan.
