Section 59 in The Goa, Daman and Diu Public Health Act, 1985
59. Information regarding notified disease.
- Every medical practitioner, who in the course of his practice becomes cognizant of the existence of any notified disease in any private or public dwelling other than a public hospital and every manager of any factory or public building, every keeper of a lodging house, every head of a family and every owner or occupier of a house, who knows or has reason to believe that any person in any premises under his management, control or occupation is suffering from, or has died of a notified disease, shall, if the case has not been already reported, give information of the same with the least practicable delay-(a)in local areas, to the local authority, the Health Officer or a Sanitary Inspector, and(b)in other areas, to the Health Officer, a Health or Sanitary Inspector or the village Sarpanch.Explanation:- In this section, 'medical practitioner' includes a hakim or vaidya, whether registered or not.
