150. Obligation to give information of infectious or contagious diseases.-
[Any person] [Substituted by Act 8 of 1930, s.2 and Sch.I, for "Whoever"], being in charge of, or in attendance, whether as a medical practitioner or otherwise, upon any person in a cantonment whom he knows or has reason to believe to be suffering from a contagious or infectious disease, or being the owner, lessee or occupier of any building in a cantonment in which he knows that any such person is so suffering, shall, if he fails to give information, or if he gives false information, to the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] respecting the existence of such disease, be punishable with fine which may extend to one hundred rupees:Provided that no person shall be punishable under this section for failure to give information if he had reasonable cause to believe that the information had already been duly given:Provided, further, that this section shall not apply in the case of venereal disease where the person suffering therefrom is under specific and adequate medical treatment and is, by reason of his habits and conditions of life and residence, unlikely to spread the disease.
