Section 144(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)In any municipal areas to which this section may at any time be extended by the State Government when any person suffering from any infectious disease is found to be -(a)without proper lodging or accommodation ; or(b)living in a sarai, hotel, boarding house or other public hostel; or(c)living in a room or house which he neither owns nor pays rent for, nor occupies as the guest or relative of any person who owns or pays rent for it ; or(d)lodged in premises occupied by members of two or more families and any of such occupiers objects to his continuing to lodge in such premises ;the municipality or any person authorised by it in this behalf may, on the advice of any medical officer of the rank not inferior to that of an assistant surgeon, remove the patient to any hospital or place at which persons suffering from such disease are received for medical treatment, and may do anything necessary for such removal.
