Section 33(4) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
(4)No leper and no person suffering from an open sore or any loathsome infections or contagious disease shall be permitted inside the licensed premises. If any such person is found in any such premises, the licensee shall immediately report the fact to the Health Officer or to the Commissioner and the licensee shall, at his own cost, take such steps as may be required by the Health Officer or Commissioner to disinfect the place to prevent the further spread of infection.
