239. Removal to hospital of patients suffering from infectious diseases.
- In any municipality when any person suffering from any infectious or contagious disease is found to be-(a)without proper lodging or accommodation, or(b)living in a serai or other public hostel, or(c)living in a room or house which neither he nor any one, of whom he is dependent, either owns or pay rent for the Board, by any person authorized by it in this behalf, may, on the advice of an Assistant Surgeon I, remove the patient to any hospital or place at which persons suffering from such disease are received for medical treatment, and may do anything necessary for such removal.
