(2)When any person suffering from any dangerous disease is found to be- (a) without proper lodging or accommodation, or(b)living in a room or house which he neither owns nor pays rent for, nor occupies as a guest or relative of the person who owns, or pays rent for such room or house, or(c)living in a sarai, hotel, boarding-house, or hostel, or(d)lodged in premises occupied by members of two or more families, the Chief Municipal Officer or any person authorized by him in this behalf may, on the advice of any Medical Officer, remove the patient to any hospital or place at which persons suffering from such disease are received for medical treatment and may do anything necessary for such removal.
