Section 20(1) in Telangana Infectious Diseases Act, 1950
(1)In the event of the prevalence or threatened outbreak of any infectious disease in any local area, or of any unusual mortality therein, the local authority concerned shall provide such additional staff, medicines, appliances, equipment and other things as may, in the opinion of the Director of Public Health be necessary for the treatment of such infectious disease and preventing it from spreading, or for investigating the cause of such mortality and preventing it, as the case may be.
