73. Provision for treatment of venereal disease by local authorities.
(1)A local authority may make such arrangements in its local area as may be directed by the Government for,-(a)the free diagnosis and treatment of persons suffering or suspected to suffer, from venereal diseases; and(b)the prevention of infection from such diseases.(2)The local authority may, for the purpose mentioned in sub-section (1), enter into a contract,-(a)with any other local authority, or(b)with a hospital or medical institution recognised by the Government in this behalf, or(c)with the sanction of the Government with any medical practitioner registered under the Central Provinces and Berar Medical Registration Act, 1916 (1 to 1916).
