Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 68 in The M.P. Public Health Act, 1949

68. Forbidding of hiring or taking on approval clothes etc., by infected persons.

(1)No person who knows that he is suffering from infectious disease shall hire or take on approval from any shop, factory or warehouse any article or wearing apparel. If any such article was taken or received prior to the person becoming cognizant of the disease the said article shall not be sent back to the shop, factory or warehouse concerned without having been previously disinfected to the satisfaction of the Health Officer.
(2)No person who knows that he is suffering from an infectious disease shall take, or cause to be taken, or use any book, magazine, periodical, newspaper or any other printed matter from any public or circulating library. Any such book, magazine, periodical or newspaper, in the possession of a person who is suffering from an infectious disease shall not be returned to the library until it has been disinfected to the satisfaction of the Health Officer.