Section 586(1) in The Orissa Municipal Corporation Act, 2003
(1)The Commissioner or any police officer empowered by him in this behalf may, on a certificate signed by the Health Officer or by any duly registered Medical Practitioner,direct or cause the removal of any person who is.-in the opinion of such Health Officer or Medical Practitioner, without proper lodging or accommodation or who is lodged in a building occupied by more than one family, and is suffering from infectious disease, to any hospital or place at which patient suffering from such disease are received for medical treatment.
