Section 5(1) in Telangana Infectious Diseases Act, 1950
(1)If it appears to the Health Officer that any person is suffering from an infectious disease, and that such person,-(a)(i)is without proper lodging or accommodation, or(ii)is lodged in a place occupied by more than one family, or(iii)is without medical supervision directed to the prevention of the spread of the disease, or(iv)is in a place where his presence is a danger to the people in the neighbourhood; and(b)should be removed to a hospital or other place at which patients suffering from such diseases are received for treatment the Health Officer may remove such person or cause him to be removed to such hospital or place.
