Section 291 in Arunachal Pradesh Municipal Act, 2007
291. Municipality to prevent and check dangerous diseases.
(1)It shall be the duty of the Municipality to take such measures as are necessary for preventing, or checking the spread of any dangerous diseases in the municipal area or of any epidemic disease among any animals therein(2)Any persons, whether as a medical practitioner or otherwise, being in charge of or in attendance upon, any other person whom he knows or has reason to believe to be suffering from a dangerous diseases, or being the owner, lessee, or occupier of any building in which he knows that any such person is so suffering, shall forthwith give information respecting the existence of such disease to the Chief Municipal Executive Officer/Municipal Executive Officer.
