Section 280 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
280. in such manner as may be prescribed.
Obligation to give information of dangerous disease.- Where an inmateof any dwelling place within the city is suffering from dangerous disease, the head of thefamily to which the inmate belongs and, on his default, the occupier or person in chargeof such place, shall inform the Chief Commissioner, the health officer or the sanitary
