Section 587 in The Orissa Municipal Corporation Act, 2003
587. Power to order detention in hospital of infected person.
(1)Where a Magistrate is satisfied, on the application of the Health Officer, that the inmate of a public hospital, who is suffering from an infectious disease would not, on leaving the hospital, be provided with lodging or accommodation in which proper precautions could be taken to prevent the spread of the disease by him, the Magistrate may order him to be detained in the hospital at the cost of the Corporation.(2)An order made under Sub-section (1) may direct detention for a period specified in the order, but the Magistrate may extend the period so specified as often as it appears to him to be necessary so to do.(3)Any person who leaves a hospital contrary to an order made under Sub-section (1), may in addition to any penalty which may be imposed for such contravention, be ordered by the Court to be taken back to the hospital.(4)When an order is made under Sub-section (1) may be communicated to the Officer-in-charge of the hospital and in the case of an order made under Sub-section (3) to the Health Officer and the officer-in-charge of the hospital or institution and the health officer and the officer-in-charge of the Hospital or institutions may do or authorize, all acts necessary for given effect to the order.
