Section 242 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
242. Power of entry into places where cases of dangerous diseases suspected.
- The Chief Officer, the Health Officer or any person duly authorised by the Chief Officer, or the Health Officer may, at any time, by day or night, enter with or without assistants, into or upon any place in which a case of a dangerous disease is reported or suspected to exist, after giving such notice as may appear to him reasonable and without any notice in the case of factories, workshops, workplaces, offices, business places and the like, for the purposes of inspection, investigation and adoption of such measures as he may consider necessary to prevent the spread of the disease, including the removal of an infected person to any hospital or place at which persons suffering from the said disease are received for medical treatment, and to prohibit the person so removed from leaving such hospital or place without the permission of the officer or person under whose orders he was removed or of the officer-in-charge of such hospital or place:Provided that, where the Collector has made a declaration under sub-section (2) of section 240, it shall be lawful for the Chief Officer, the Health Officer or any authorised person to enter any place in which a case of dangerous disease is reported or suspected to exist without notice.
