Section 256(3) in The City of Nagpur Corporation Act, 1948
(3)If any woman who according to custom does not appear in public is to be removed to any hospital or place under subsection (1), -(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;(c)she shall, if she so desires, be treated therein by women only; and(d)her female relatives shall be allowed to remain with her.
