Section 217 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
217. Penalty for acts done by persons suffering from certain disorders.
- Whoever, while suffering from an infectious, contagious or loathsome disorder -(a)makes or offers for sale an article of food or drink for human consumption or a medicine or drug; or(b)wilfully touches any such article, medicine or drug when exposed for sale by others;or(c)takes any part in the business of washing or carrying soiled clothes, shall be liable upon conviction to a fine which may extend to twenty rupees.
