Section 337 in Chennai City Municipal Corporation Act, 1919
337. Prohibition against transfer of infected articles.
- No person shall, without previously disinfecting it, give, lend, let, hire, sell, transmit, or otherwise dispose of any article which he knows or has reason to know has been exposed to infection from any dangerous disease:Provided that nothing in this section shall apply to a person who transmits with proper precautions any article for the purpose of having it disinfected.
