Section 372(1) in The Delhi Municipal Corporation Act, 1957
(1)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 or pays rent for nor occupies as the guest or relative of any person who owns, or pays rent for it, or(c)living in a sarai, hotel, boarding house or other public hotel, or(d)lodged in premises occupied by members of two or more families, the Commissioner or any person authorised by him in this behalf, may on the advice of any medical officer of the rank not inferior to that of an assistant surgeon remove the patient to any hospital or place at which persons suffering from such disease are received for medical treatment and may anything necessary for such removal.
