(1)The Board may with a view to preventing the spread of any infectious or contagious disease, order that for a specified time, any market, tea stall or restaurant, hotel or lodging house within the municipality shall be closed, or forbid any person to attend such markets, tea stall or restaurant, hotel or lodging house.(2)Such order shall be publicly notified in such a manner and at such places as the Board shall direct, and notice thereof shall be served on the owner, occupier or farmer of the market or the keeper of the hotel or lodging house, tea stall or restaurant.(3)After complying with the notice, the owner, occupier, or farmer of the market or the keeper of the hotel or lodging house, tea stall or restaurant or any person interested may appeal to the Deputy Commissioner, or where the Deputy Commissioner is the Chairman of the Municipality, to the Commissioner of Division, if he considers the notice to be unreasonable, and the order of the Deputy Commissioner or of the Commissioner of Division, as the case may be, shall be final.(4)When an order has been notified under sub-section (2) and has not been set aside under sub-section (3), an owner, occupier or farmer of a market or the keeper of hotel or lodging house, tea stall or restaurant who neglects to close the market, hotel or lodging-house, tea stall or restaurant shall be liable to a fine which may extend to five hundred rupees; and any person who attends such market, hotel or lodging-house, tea stall or restaurant in contravention of the terms of the order shall be liable to a fine which may extend to fifty rupees.
