Section 17 in Telangana Infectious Diseases Act, 1950
17. Power of Magistrate to prohibit an assembly of fifty or more persons.
- In the event of the prevalence of an infectious disease in any local area, any magistrate, having local jurisdiction shall on the application of the Health Officer, have power to prohibit either generally, or by special order in any individual case, assemblages consisting of any number of persons exceeding fifty in any place whether public or private, or in any circumstances, or for any purpose, if in his opinion such assemblages in such place, in such circumstances, or for such purpose, would be likely to become a means of spreading the disease or of rendering it more virulent.
