Section 124(2) in The M.P. Public Health Act, 1949
(2)If on such examination the Health Officer finds that such person is suffering from, or harbouring the germs of any infectious disease, such person shall not take part in selling any article of food or in manufacturing, preparing or in any manner handling any article of food intended for sale, until the Health Officer certifies in writing that he is free from infection from such disease.
