Section 471 in The Calcutta Municipal Corporation Act, 1980
471. Obligation to give information of dangerous disease. -
Any person being in charge of, or in attendance, whether as a medical practitioner or otherwise, upon, any person whom he knows or has reason to believe to be suffering from a dangerous disease, or being the owner, lessee, or occupier of any building in which he knows that any such person is so suffering , shall forthwith give information respecting the existence of such disease to the Municipal Commissioner.
