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State of Meghalaya - Section

Section 243 in Meghalaya Municipal Act, 1973

243. Act done by person suffering from certain diseases.

- whoever, while suffering from an infectious, contagious or loathsome disease-
(a)makes or offers for sale any article or food or drink for human consumption or any medicine, drug or clothing, or,
(b)willfully touches any such articles, medicine, drug, or clothing when exposed for sale by orders, or
(c)takes any part in the business of washing or carrying soiled clothes, shall be punishable with fine which may extend to twenty rupees.