Section 586 in The Orissa Municipal Corporation Act, 2003
586. Commissioner may order removal of patient to hospital.
(1)The Commissioner or any police officer empowered by him in this behalf may, on a certificate signed by the Health Officer or by any duly registered Medical Practitioner,direct or cause the removal of any person who is.-in the opinion of such Health Officer or Medical Practitioner, without proper lodging or accommodation or who is lodged in a building occupied by more than one family, and is suffering from infectious disease, to any hospital or place at which patient suffering from such disease are received for medical treatment.(2)The person, if any, who has charge of a person in respect of whom an order is made under Sub-section (1) shall obey such order.(3)No person who is removed to a hospital or place under Sub-section (1) shall leave, or be removed from, such hospital or place except with the permission of the Officer-in-charge thereof.
