Section 2(16A) in The Howrah Municipal Corporation Act, 1980
(16A)[ "infectious disease" or "communicable disease" means an illness due to a specific infectious agent or its toxic products capable of being directly or indirectly transmitted from man to man or from animal to animal or from environment (through air, dust, soil, water, or food) to man or animal, and declared and such by the State Government by notification;] [[Clauses, (16A) and (16B) first inserted by W.B. Act 29 of 1990, then clause (16A) substituted by W.B. Act 52 of 1994. Previous clause (16A) was as under :-'(16A) 'infectious disease' or 'communicable disease' means any disease which may be transmitted from one person to another and declared as such by the State Government by notification;'.]]
