Section 241 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
241. Information to be given to the Chief Officer or Health Officer about incidence of dangerous diseases.
- It shall be the duty of -(i)every medical practitioner who, in the course of his practice, becomes cognizant of a case or a suspected case of a dangerous disease in any house or place other than a public hospital;(ii)the medical officer-in-charge of any hospital or dispensary at which any person suffering from or suspected to be suffering from any dangerous disease is treated or brought for treatment;(iii)the manager of a factory or the headmaster of a school or the keeper of a lodging house who knows or has reason to believe that any person in any premises under his management or control is suffering from or has died of any dangerous disease;(iv)any head of the house-hold who knows or has reason to believe that any person residing with him is suffering from a dangerous disease;to give information of the same with the least practicable delay to the Chief Officer or the Health Officer of the Council.
