Section 419 in The Coimbatore City Municipal Corporation Act, 1981
419. Prohibition against infected person carrying on occupation.
- If any person knows or has been certified by the health officer, a medical officer in the service of the Government or of the corporation or a medical practitioner registered under the Tamil Nadu Medical Registration Act, 1914 (Tamil Nadu Act IV of 1914), that he is suffering from an infectious disease he shall not engage in any occupation or carry on any trade or business unless he can do so without risk of spreading the disease.
