1062. [ Report to be made when cholera occurs. [P.G. No. 34109 H-Jails, dated 19.11.1930.]
- When a case of cholera in a Jail, it shall be reported by telegrams to the Inspector-General and the Director of Public Health and by letter to the Superintendent of neighbouring Jail, the Director of Public Health, Punjab and the nearest Civil and Military authorities, and to the District or Municipal Medical Officer of Health in whose jurisdiction the jail is located. If other cases follow a daily report of the progress of the disease and of the measures taken to meet it shall be sent to the Inspector-General and the Director of Public Health, Punjab, in form No. 114. The report shall continue to be submitted daily for 15 days after occurrence of the last case.]
