125. Investigation of diseases caused by milk or dairy produce.
(1)If the Health Officer has reason to believe,-(a)that any person within the local area over which he has jurisdiction is suffering from an infectious disease attributable to milk or dairy produce supplied within such area, or(b)that the consumption of any milk or dairy produce supplied within such local area is likely to cause any person therein to suffer from an infectious disease,the Health Officer may require the person supplying the milk or dairy produce to furnish within such time as may be fixed by the Health Officer, a complete list of all dairies (whether situated within or outside the limits of the local area) from which that persons supply of milk or dairy produce is derived or has been derived during the six weeks immediately proceeding.(2)If such supply or any part of such supply is obtained not directly from a dairy but through some other person, the Health Officer may make a similar requisition upon such other person.(3)Every person on whom any requisition is made under sub-section (I) or sub-section (2), shall be bound to comply therewith.(4)Inspection of dairy by Health Officer. - The Health Officer may inspect any dairy specified in the list under sub-section (1), (2) or (3) referred to above and any milch cattle and the employees therein, and if, on such inspection, the Health Officer is of opinion that any infectious disease is caused, or likely to be caused, by the consumption of the milk or dairy produce supplied from such dairy, he may make an order prohibiting the supply of any milk or dairy produce for human consumption from such dairy.(5)An order made under sub-section (4) shall be forthwith cancelled by the Health Officer on his being satisfied that the milk supply has been changed, or that the employees objected to by him have ceased to work at the dairy, or that the cause of infection has been removed.(6)If an order, made under sub-section (4) or cancelled under sub-section (5), relates to a dairy situated outside the limits of the local area, the Health Officer shall also inform the local authority within whose jurisdiction the dairy is situated.(7)When an order is made under sub-section (4) the Health Officer may either,-(a)permit the milk or other produce of the dairy after being boiled or treated in such other manner as he may direct, to be sold or used as animal food, subject to any reasonable restrictions he may impose, or(b)cause such milk or dairy produce to be destroyed.(8)No person shall sell or supply any milk or dairy produce in contravention of the provisions of this section.
