Section 148 in The Himachal Pradesh Municipal Corporation Act, 1994
148. Acts done by persons suffering from certain disorders.
- Whoever, who is suffering from an infectious, contagious or loathsome disorder-(a)makes or offers for sale any article of food or drink for human consumption or any medicine or drug ; or(b)wilfully touches any such article, medicine or drug which is exposed for the sale by other ; or(c)takes any part in the business of washing or carrying soiled clothes,shall be punishable with a fine which shall not be less than twenty five rupees and more than two hundred rupees.
