Section 10 in Telangana Infectious Diseases Act, 1950
10. Infected clothes not to be sent to laundry.
- No person shall,-(1)send or take to any laundry or public wash-house or any public water-course, tank or well, for the purpose of being washed, or to any place for the purpose of being cleaned, any clothing, bedding or other article which he knows to have been exposed to infection from an infectious disease, unless such article has been disinfected by, or to the satisfaction of the Health Officer or unless under instructions from him, it is sent with proper precautions to a laundry for the purpose of disinfection with notice that it has been exposed to infection;(2)place or cause or permit to be placed in any dustbin or other receptacle for the deposit of refuse any matter which he knows to have been exposed to infection from any infectious disease and which has not been disinfected.
