Section 406 in Uttar Pradesh Municipal Corporation Act, 1959
406. Power of Municipal Commissioner, Nagar Swasthya Adhikari, etc., in case of dangerous diseases.
- Where a person attacked with a dangerous disease or suffering from such disease, is -(a)found lying in any vehicle or any public place, or(b)without proper lodging or accommodation, or(c)living in a room or house which he neither owns nor is otherwise entitled to occupy, or(d)lodged in a room or set of apartments occupied by more than one family and any of the occupiers objects to his continuing to lodge therein,the Municipal Commissioner may, on the advice of a medical officer of rank not inferior to that of an Assistant Surgeon, remove the patient to the hospital or a place at which persons suffering from such disease are received for medical treatment and may do anything necessary for such removal.
