Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Nagaland - Section

Section 432 in Nagaland Municipal Act, 2001

432. Prohibition of making or selling of food, etc., or washing of clothes by infected person.

- No person while suffering from or in circumstances in which he is likely to spread, any dangerous disease, shall, -
(a)Make, carry or offer for sale, or take any part in the business of making, carrying or offering for sale, any article of food or drink or any medicine or drug for human consumption or any article of clothing, bedding for personal use or wear; or
(b)Wilfully touch any such article, medicine or drug, where exposed for sale by others; or
(c)Take any part in the business of washing or carrying of clothes.