Section 239(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)No person suffering from any dangerous disease shall -(a)make or offer for sale any article of food or drink for human consumption or any medicine or drug; or(b)wilfully touch any such article, medicine or drug when exposed for sale by others; or(c)take any part in the business of washing or carrying clothes.
