Section 3 in Telangana Infectious Diseases Act, 1950
3. Obligations to convey information.
(a)Every medical practitioner who in the course of his practice becomes cognizant of the existence of any infectious diseases in any private or public dwelling other than a public hospital, or of any mortality among rats, cats squirrels, monkeys or other animals in circumstances suggesting that the mortality is attributable to an infectious disease transmissible to man, and(b)every person in charge (in the capacity of manager of a factory, head of an institution, head of a family, owner or occupier, or in any other capacity whatsoever) of any premises who knows or has reason to believe that in such premises any person is suffering from, or has died as the result of, an infectious disease or that there has been in such premises any mortality among rats, cats squirrels, monkeys or other animals in circumstances suggesting that the mortality is attributable to an infectious disease transmissible to man,shall, if the case has not already been reported, convey information of the same with the least possible delay,-(1)(a)in a Municipal area, to the Executive Authority, or Health Officer, or to a Health or Sanitary Inspector;(b)in any other area, to the Health Officer or to a Health or Sanitary Inspector, or to the village Headman; and(2)to such authority, if any, as Government may by notification in the [Official Gazette] [Substituted for 'Jarida' by the A.P.A.O. 1957.] specify in this behalf.
