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State of Meghalaya - Section

Section 244 in Meghalaya Municipal Act, 1973

244. Exposure of person suffering from infectious disease.

- Any person who-
(a)while suffering from any infectious or contagious disease willfully exposes himself in any road, public places, shop, bazaar or any place used in common by persons other than numbers of the family or household to which such infected person belongs, or cause or suffers himself to be carried in a public conveyance, without proper precautions against spreading the said diseases, or
(b)being in charge of any person so suffering, so exposes such sufferer, or so carries or permits him to be carried in a public conveyance:
shall be punishable with fine which may extend to twenty rupees.