Section 173(c) in The Manipur Municipalities Act,1994.
(c)being the person in charge of, or in attendance, on a person Suffering from any such infectious disease in such dwelling-house, and being cognizant of the existence of the disease therein, fails to give information within twenty-four hours of becoming so cognizant or gives false information to such officer as the Nagar Panchayat or as the case may be, the Council may appoint in this behalf respecting the existence of such disease shall be punishable with fine which may extend to five hundred rupees.
