17. Prevention of spread of disease .-(1) If the Central or the State Government is of the opinion that it is necessary or expedient to prevent the spread of human or animal disease and to safeguard the public health in any area for securing the civil defence, it may, by order, provide for any or all of the following measures being taken in that area, namely:-
(i)compulsory vaccination against small-pox;(ii)compulsory inoculation against cholera, plague enteric fever or other infectious or contagious disease wherever an outbreak thereof is apprehended;(iii)supplying of information regarding infectious or contagious diseases;(iv)isolation of persons suffering from infectious and contagious diseases;(v)inspection of hostels, restaurants, clubs and other places suspected to be infected premises and disinfection thereof;(vi)prohibition of fouling of places and grazing of cattle;(vii)destruction of stray dogs and other dangerous animals;(viii ) prohibition of sale of unhygienic or adulterated articles of food or drink or medicines or drugs;(ix)safeguarding of sources of water-supply for the troops;(x)any other measure necessary for safeguarding the public health in the area.(2)An order under sub-rule (1) may also empower any officer or authority to take, or cause to be taken, such steps as may be necessary for giving effect to that order.
