(2)If any inmate of a house is suffering from an infectious disease, the Health Officer may, whether the person suffering from the disease has been removed from the premises or not, make an order forbidding any work, specified in sub-section (4), to be given out to or received from any person living or working on these premises or in any such part thereof as may be specified in the order or any order so made may be served on the occupier of any factory, workshop, shop or warehouse from which work is given out, or on any contractor employed by such occupier.
