Section 597 in The Orissa Municipal Corporation Act, 2003
597. Infected building not to be left without being first disinfected.
(1)No person shall let a building or any part of a building, in which he knows or has reason to know that a person has been suffering from infectious disease without first, having such building or part thereof and every article therein likely to retain infection, disinfected, to the satisfaction of the Medical Officer or Health Officer or of some duly registered medical practitioner, as testified by such Officer's or medical practitioner's certificate.(2)For the purpose of this section, the keeper of a hotel or an inn shall be deemed to let part of his building if any person is accommodated in such hotel or inn.
