Section 333(1) in Chennai City Municipal Corporation Act, 1919
(1)If, in the case of any person in hospital, it appears to the officer in charge of it that such person is suffering from a dangerous disease or if, in the case of any other person it appears to the health officer or assistant health officer [whether on a certificate signed by a medical practitioner registered under the [Tamil Nadu] [Inserted by section 165 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] Medical Registration Act, 1914 ([Tamil Nadu Act IV of 1914)] [Substituted for the word 'Madras' by Tamil Nadu Adaptation of Laws Order, 1969.], or otherwise] that such person is suffering from a dangerous disease, and(a)is without proper lodging or accommodation; or(b)is lodged in a place occupied by more than one family; or(c)is without medical supervision directed to prevent the spread of the disease;and if such officer in charge, health officer or assistant health officer, as the case may be, considers, that such person should be removed to a hospital or other place at which, patients suffering from such disease are received for medical treatment, he may remove such person or cause him to be removed to the said hospital or place:Provided that if any such person is a female, she shall not be removed to any such hospital or place unless the same has accommodation of a suitable kind set apart from the portions assigned to males.
