Section 292(2) in Arunachal Pradesh Municipal Act, 2007
(2)When any person suffering from any dangerous disease is found to be :-(a)without proper lodging or accommodation or(b)living in a room or house which he neither owns nor pay rent for , nor occupies as a guest or relative of the person who owns, or pay rend for such room or house, or(c)living in a sarai, hotel, boarding-house, or hotel or(d)lodged in premises occupied by members of two or more familiesThe Chief Municipal Executive Officer/Municipal Executive Officer or any person authorized by him in this behalf may, on the advice of any Medical Officer, remove the patient to any hospital or place at which persons suffering from such diseases are received for medical treatment and may do anything necessary for such removal.
