Section 379 in Karnataka Municipal Corporations Act, 1976
379. Duty of expelling lepers, etc., from markets and private markets.
- The person incharge of a market shall prevent the entry therein of, and shall expel therefrom, any person suffering from leprosy in whom the process of ulceration has commenced or from any infectious or contagious disease who sells or exposes for sale therein any article or who, not having purchased the same, handles any articles exposed for sale therein; and he may expel therefrom any person who is creating a disturbance therein.
