Section 280 in The Chhattisgarh Municipal Corporation Act, 1956
280. Infected articles not to be transmitted, etc., without previous disinfection.
(1)No person shall, without previous disinfection of the same, give, lend, sell, transmit or otherwise dispose of any article which he knows or has reason to know that it has been exposed to infection from any dangerous disease.(2)Nothing in sub-section (1) shall apply to a person who transmits, with proper precautions any such article for the purpose of having the same disinfected.
