Section 408 in Uttar Pradesh Municipal Corporation Act, 1959
408. Information of dangerous disease to be given.
- Every person -(a)being a medical practitioner and in the course of such practice becoming cognizant of the existence of any dangerous disease in any dwelling other than a public hospital in the city, or(b)in default of such medical practitioner, being the owner or occupier of such dwelling, and being cognizant of the existence of any such dangerous disease therein, or(c)in default of such owner or occupier, being the person in charge of, or in attendance on, a person suffering from any such dangerous disease in such dwelling and being cognizant of the existence of the disease therein,shall give information to such officer as the Municipal Commissioner may appoint in this behalf respecting the existence of such disease.
