Section 587(1) in The Orissa Municipal Corporation Act, 2003
(1)Where a Magistrate is satisfied, on the application of the Health Officer, that the inmate of a public hospital, who is suffering from an infectious disease would not, on leaving the hospital, be provided with lodging or accommodation in which proper precautions could be taken to prevent the spread of the disease by him, the Magistrate may order him to be detained in the hospital at the cost of the Corporation.
