494. Obligation of medical practitioner or owner or occupier of house to report dangerous disease.
(1)Where any medical practitioner becomes cognizant of the existence of any dangerous disease in any private or public dwelling (not being a public hospital) in the municipal area, he shall inform the Secretary with the least practicable delay.(2)The information shall be communicated in such form and with such details as the Secretary may require. | x x x x] [Omitted by Act 14 of 1999, w.e.f. 24-3-1999.](3)The Secretary may direct the compulsory communication of information by the owner or occupier of every house within the municipal area during such period to such officer as the Secretary may specify, of all details from or occurrence of, dangerous diseases in his house.Explanation. - In this section, medical practitioner shall include a practitioner in ayurveda medicine, sidha medicine, unani, tibbi medicine or homoeopathic medicine.
