Section 288 in Tamil Nadu District Municipalities Act, 1920
288. Obligation of medical practitioner or owner or occupier of house to report dangerous disease.
(1)If any medical practitioner becomes congnizant of the existence of any dangerous disease in any private or public dwelling (not being a public hospital) in the municipality, he shall inform the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] with the least practicable delay.(2)The information shall be communicated in such form and with such details as the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] may require. The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] may pay a fee not exceeding one rupee for each intimation by a private medical practitioner of a case occurring in his practice.(3)This section shall apply to a hakeem or a vaidyan.(4)With the previous approval in all cases of the Collector of the district, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] may direct the compulsory notification by the owner or occupier of every house within the municipal limits during such period and to such officer as the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] may prescribe of all deaths from or occurrence of dangerous diseases in his house.
