Section 61 in Bihar Coal Mining Area Development Authority Rules, 1988
61. Duties of Medical Officer and any Medical Practitioner attending to such Patient.
- Any practitioner or any other Medical Officer serving under Government or Local Body or private sector, whether practicing allopathic or any other system of medical treatment, who attended in any house or other building used for human habitation any person suffering from cholera, pox, plague or tuberculosis shall within 3 hours make a report regarding this either to the Chief Medical Officer or the local Sanitary Inspector incharge of the area.
