Section 4(1) in Telangana Infectious Diseases Act, 1950
(1)The Health Officer or any person authorised by him in this behalf may,-(a)at all reasonable hours, inspect with or without assistants any place in which any infectious disease is reported or suspected to exist, without notice in the case of factories, workshops, workplaces, offices, business places and the like and after giving such notice as may appear to him reasonable in other cases, including dwelling houses, and(b)take such measures as he may consider necessary to prevent the spread of such disease beyond such place.
