Section 279(a) in The U.P. Municipalities Act, 1916
(a)being a medical practitioner and in the course of such practice becoming cognizant of the existence of cholera, plague, smallpox or other infectious disease that may be notified in this behalf by the [State Government] [Substituted by ALO 1950.] in any dwelling other than a public hospital in the [municipal area] [Substituted by U.P. Act No. 12 of 1994.], or
