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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(1) in Bihar Inland Vessels Rules, 2013

(1)Whenever any case of plague, cholera or other dangerous epidemic disease occurs on board in Inland Vessel, the master or serang, shall immediately:-
(a)remove the patient, together with his bedding, drinking utensils and food, to a part of the deck at the extreme stern of the Inland Vessel, where he shall be segregated from the rest of the passengers by a purdah. In the case of plague, the clothing, bedding, and if considered necessary the baggage of the patient shall be disinfected immediately;
(b)cause all excreta, vomit and urine which may have been discharged on to the dock by the patient, to be cleaned away with a solution of cyllin: and
(c)report the case to the Sub-divisional or District Magistrate within whose jurisdiction the nearest ghat lies, and also to the Chief Medical Officer of the district.