Section 215 in The Gujarat Municipalities Act, 1963
215. Duties of municipality a threatened or actual outbreak of dangerous disease.
(1)In the event of the municipal borough or any part thereof being at any time threatened or visited with an outbreak of any dangerous disease, the municipality shall take all measures as the Collector may deem necessary for the purpose of preventing meeting, mitigating or suppressing such outbreak.(2)In such event as-aforesaid the Collector may by special notification declaring that such municipal borough is threatened or visited with an outbreak of a dangerous disease, confer on the municipality all or any of the additional powers specified in sub-section (3) and such municipality shall, subject to such limitations, restrictions and conditions, if any, as the Collector in the same or in any subsequent notification may prescribe, exercise, every such power so conferred on it until the same is withdrawn by means of a like notification.(3)The powers, all or any of which may be conferred under sub-section (2) are-(a)power to order, subject to the conditions-(i)that the permission of a Taluka Magistrate shall be in each case first obtained, and(ii)that accommodation for all persons to whom the order refers is available, or shall be provided, elsewhere, the evacuation of an infected building used as a dwelling or of any part thereof, or of any building so used adjacent to such building by the person or persons residing, whether habitually or temporarily, therein;(b)power to direct the examination by a medical officer of persons and if necessary, the disinfection of the clothing, bedding, or other articles suspected of being infected, belonging to persons either arriving from places outside the municipal borough, or residing in any building adjacent to any infected building, and to direct that any such person shall give his address and present himself daily for medical examination at such times, and places as may be prescribed, for a period not exceeding ten days:(c)power to prohibit either generally or by special order in any individual case, assemblages consisting of any number of persons exceeding fifty, in any place whether public or private, or in any circumstances, or for any purpose, if in the opinion, recorded in writing, of the Civil Surgeon of the district or other medical officer appointed by the State Government in this behalf such assemblages in such place or in such circumstances or for such purpose would be likely to become a means of spreading the disease or of rendering it more virulent.(4)The municipality may in its discretion give compensation to any person who sustains substantial loss by the destruction of any property under this section; but except as allowed by the municipality, no claim for compensation shall lie for any loss or damage caused by any exercise of the powers specified therein.(5)If any municipal borough in which a notification under sub-section (2) is for the time being in force, any person-(a)knowingly disobeys any order which for the time being is in force in such borough and which has been passed by the municipality in exercise of any power conferred on it under section 214 or under this section; or(b)obstructs any officer of the municipality or other person acting under the authority of the municipality in carrying out executively any such order, such person shall, be punished with fine which may extend to one thousand rupees.
