- For the purposes of this Act, "Infectious diseases" means Infectious diseases,-(a)anthrax,(b)cerebro-spinal meningitis,(c)chicken-pox,(d)cholera,(e)diphtheria,(f)dysentery (bacillary and amoebic),(g)encephalitis lethargica,(h)epidemic influenzal pneumonia,(i)enteric group of fevers, viz, typhoid, paratyphoid, A, B, C, fevers.(j)leprosy,(k)measles,(l)mumps,(m)plague,(n)puerperal fever,(o)relapsing fever,(p)scarlet fever,(q)small pox,(r)tuberculosis of lungs,(s)typhus,(t)undulant fever,(u)whooping cough,(v)acute poliomyelitis,(w)rabies,or any other disease which the State Government may, from time to time, by notification, declare to be an infectious disease, either generally throughout the State or in such part or parts thereof as may be specified in the notification.
