Section 60 in Bihar Coal Mining Area Development Authority Rules, 1988
60. Prevention of infection disease.
- Whenever in any house or building used for habitation, any person is known to be suffering from cholera, pox, plague or tuberculosis, a report of such illness shall be made by the persons specified below to the Chief Medical officer or the local Sanitary Inspector of the area within 3 hours of the on set of the disease.If the patient dies before a report as required above has been made, then a report of the death of such patient shall be made by the persons specified below to the Chief Medical Officer or the local Sanitary Inspector within 3 hours of the occurrence of the death:-(a)In a house, by the occupier of the house, or in his default by the head of the family of the patient present in the house and in his default by any male who is or has been incharge of or in attendance on the said patient at any time during his illness.(b)In a hotel, Sarai, Dharamsala or other similar institution by the Manager or other person incharge thereof.(c)In a building,owned or occupied by any educational institution including institutions for technical or industrial training, or in any hotel or mess attached any such institution by the Principal, Headmaster, Superintendent or other person in charge of the said institution.(d)In a factory or other industrial institution or in any building attached there to and use for the accommodation of the employees of any such factory of institution by the owner, agent, Manager or other person incharge of such factory or Industry.
