Section 254 in The City of Panaji Corporation Act, 2002
254. Power of Corporation to take special measures on outbreak of dangerous disease or infections epizootic disease.
- In the event City being at any time visited or threatened with an outbreak of any dangerous disease, or in the event of any infectious epizootic disease breaking out or being likely to be introduced into the City, the Corporation, if it considers that the other provisions of this Act, or the provisions of any other enactment for the time being in force are insufficient for the purpose, may, with the sanction of the State Government-(a)take such special measures; and(b)by public notice, prescribe such temporary rules to be observed by the public or by any person or class of persons as it may deem necessary to prevent the outbreak of such disease or the spread thereof.
