Section 278 in The Chhattisgarh Municipal Corporation Act, 1956
278. Infected building nut to be let without being first disinfected.
- No person shall let a building or any part of a building in which lie knows or has reason to know that a person has been suffering from a dangerous disease-(a)unless the Health Officer has disinfected the same and has granted a certificate to that effect; and(b)until a date specified in such certificate as that on which the building or part may be occupied without causing risk of infection.Explanation. - For the purpose of this section the keeper of a hotel or inn shall be deemed to have let part of his building to any person accommodated therein.
