Section 77 in Bihar Coal Mining Area Development Authority Rules, 1988
77. Leprosy and its control.
- The Chief Medical Officer shall take the following steps for the prevention and detection of leprosy within the area: -(i)When a case of leprosy comes to the notice of any Medical practitioner, he shall forthwith notify the case to the Chief Medical Officer of the Authority by post or otherwise. The cost of such notification shall, if demanded be payable by the Authority.(ii)When there is a case of leprosy in any house the head of the family or other adult male occupant of the house shall forthwith notify the case to the nearest sanitary inspector or the Chief Medical Officer of the Authority by post or otherwise. The cost of such notification shall, if demanded be payable by the Authority.(iii)When there is a case or suspected case of leprosy in a house, the Chief Medical Officer of the Authority may enter the house for examination. No person shall obstruct him in doing so:Provided that no such entry shall be made between sunset and sunrise. No entry shall be made without the consent of the occupier thereof unless the said occupier has received at least twenty four hours previous notice of the intension to make such entry.(iv)Reasonable notice shall be given in every case to enable the inmates of any apartment apportioned to women to remove to some part of the premises where privacy may be preserved, due regard being paid, so far as may be compatible with the exigencies of the purpose of entry, to the social and religious usages of the occupants of the premises.(v)Any Medical Officer authorised by the Chief Medical Officer of the Authority in this behalf may issue a certificate declaring a case of leprosy to be infectious.(vi)When a case of leprosy has been certified to be in an infectious stage as provided in rule, the Chief Medical Officer of the Authority may by written notice issues to the head of the family or other adult male. Occupant of the house, require isolation of the case in any manner the Chief Medical Officer of the Authority may prescribe.(vii)When a case of leprosy has been certified to be in an infectious stage as provided in rule, the Chief Medical Officer may by written notice issued to the head of the family direct him to get the patient admitted to any leprosy institution specified by the Chief Medical Officer. The expenditure of such stay, may be borne by the Authority.
