Section 13(1) in Telangana Infectious Diseases Act, 1950
(1)If there occurs on any premises,-(a)a case of infectious disease, or(b)any mortality among rats, cats, squirrels, monkeys or other animals in such circumstances as are referred to in section 3,the Health Officer may, whether in the case referred to in clause (a) the person suffering from the disease has been removed from the premises or not, make an order forbidding any work to which this section applies to be given out to any person living or working on these premises or in such part thereof as may be specified in the order, and any order so made may be served on the occupier of the factory from which the work is given out or on any contractor employed by such occupier,
