Section 563 in Greater Hyderabad Municipal Corporation Act, 1955
563. Infected building not to be let without being first disinfected.
(1)No person shall let a building or any part of a building, in which he knows or has reason to know that a person has been suffering from infectious disease, without first having such building or part thereof and every article therein likely to retain infection disinfected, to the satisfaction of the medical officer or health officer or of some duly qualified medical practitioner, as testified by such officer's or Medical practitioner's certificate.(2)For the purpose of this section, keeper of a hotel or inn shall be deemed to let part of his building to any person accommodated in such hotel or inn.
