Section 22 in Telangana Infectious Diseases Act, 1950
22. Provision of ambulances etc.
- A local authority may, and if so required by the Director of Public Health, shall, -(a)provide and maintain suitable conveyances, with sufficient attendants and other requisites, for the free carriage of persons suffering from any infectious disease; and(b)provide proper places and apparatus and establishment, for the disinfection of conveyances, clothing, bedding or other articles which have been exposed to infection and when any conveyance, clothing, bedding or articles are brought to any such place for disinfection, may cause them, at its discretion, to be disinfected, either free of charge, or on payment of such fee as it may fix.
