Section 16(2) in Telangana Infectious Diseases Act, 1950
(2)The powers which may be conferred under subsection (1) are,-(a)power to order the evacuation of infected houses and houses adjoining them or in their neighbourhood, or generally of all houses in an infected locality;(b)power to make vaccination and preventive inoculations compulsory subject to the provisions of subsection (3);(c)power to direct,-(i)that persons arriving from place outside the local area, or residing in any building adjacent to, or in the neighbourhood of, an infected building, shall be examined by any specified medical officer or by anyone of a specified class of medical officers;(ii)that the clothing, bedding or other articles belonging to such persons shall be disinfected, if there is reason to suspect that they have been exposed to infection; and(iii)that any such person shall give his address and present himself daily for medical examination at a specified time and place, for a period not exceeding ten days;(d)power to take such measures as may be necessary,-(i)in respect of, or in relation to, persons exposed to infection from any infectious disease, or likely to infect other persons with any such disease, and(ii)in respect of, or in relation to, articles exposed to infection from any infectious disease, or likely to infect persons with any such disease,including in case (i) the placing of restrictions on the movements of such persons, and in case, (ii) the destruction of such articles and the placing of restriction on their export from, import into, or transport within, the local area;(e)power to direct that at any place within or outside the local area, any consignment of grain exported from or imported into, such area by rail, road or otherwise, shall be examined, and if necessary, unloaded and disinfected in any specified manner; and(f)power to close all or any existing markets and to appoint special places where markets may be held.
