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State of Kerala - Section

Section 468 in Kerala Municipality Act, 1994

468. Duty of expelling persons suffering from infectious diseases etc., from market and power to expel disturbers.

- The person in charge of a market shall prevent the entry therein or expel therefrom any person suffering from any infectious or contagious disease who sells or exposes for sale therein any article or who, not having purchased the same, handles any articles exposed for the sale therein and may expel therefrom any person who is creating disturbance therein.