Section 275 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
275. used without causing risk of infection.
Letting of infected building.- (1) No person shall let or sub-let or for thatpurpose allow any person to enter a building or any part of a building in which he knowsor has reason to know that a person has been suffering from a dangerous disease untilthe health officer has granted a certificate that such building may be re-occupied.(2)For the purpose of sub-section (1), the keeper of a hotel or lodging houseshall be deemed to let the same or part of the same to any person accommodated
