Section 30 in The Various Bye-Laws of Chennai City Municipal Corporation issued under Section 349
30. Where the Health Officer or Assistant Health Officer orders the removal of such person to a hospital or other place for the reception and treatment of such persons, the licensee or the person in-charge of such premises or having control thereof, on being informed of such order, shall forthwith take all such steps as may be requisite on his part to secure the safe and prompt removal of such person with the order of the Health Officer or Assistant Health Officer and shall adopt all such precautions in accordance with any instructions which he may receive from the Health Officer, Assistant Health Officer, or the Divisional Sanitary Inspector as may be most suitable in the circumstances of the case.
