Section 563(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)No person shall let a building or any part of a building, in which he knows or has reason to know that a person has been suffering from infectious disease, without first having such building or part thereof and every article therein likely to retain infection disinfected, to the satisfaction of the medical officer or health officer or of some duly qualified medical practitioner, as testified by such officer's or Medical practitioner's certificate.
