(1)If it appears to the Health Officer that any person is suffering from an infectious disease, and that such person,-(a)(i)is without proper lodging or accommodation, or(ii)is lodged in a place occupied by more than one family, or(iii)is without medical supervision directed to the prevention of the spread of the disease, or(iv)is in a place where his presence is a danger to the people in the neighbourhood; and(b)should be removed to a hospital or other place at which patients suffering from such disease are received for treatment, the Health Officer may remove such person or cause him to be removed to such hospital or place :Provided that if such person is indigent, the Health Officer shall not remove him or cause him to be removed to such hospital or place until a bed can be made available there for such person without payment of any charge.(2)An appeal shall lie to the Civil Surgeon within the prescribed period from the order of the Health Officer passed under sub-section (1) in cases of persons suffering from such infectious diseases as may be notified by the State Government for the purpose.(3)If any woman who, according to custom, does not appear in public, is removed to any such hospital or place,-(i)the removal shall be effected in such a way as to preserve her privacy; and(ii)special accommodation in accordance with the custom aforesaid shall be provided for her in such hospital or place.(4)No person shall leave, or be taken away from, any hospital or other place referred to in sub-section (1) without the permission of the medical officer-in-charge or of the Health Officer.(5)Whoever,-(a)obstructs the removal of any person to any hospital or other place under sub-section (1); or(b)leaves, or takes way, any person from any such hospital or place in contravention of sub-section (4),shall be punished with imprisonment which may extend to three months or with fine, or with both.
