62. Power of entry of local officers to take preventive measures.
- The Health Officer or any person authorised by him in this behalf may,-(a)at all reasonable hours, inspect with or without assistants any place in which any infectious disease is reported or suspected to exist, without notice in the case of a factory, workshop, workplace, office, business place and the like and after giving such notice as may appear to him reasonable in other cases, including a dwelling-house; and(b)take such measures as he may consider necessary to prevent the spread of such disease beyond such place.(2)The powers conferred by sub-section (1) on the Health Officer may, in municipal areas, be exercised also by the executive authority or any person authorised by such authority.
