Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Bengal Presidency - Section

Section 233 in Police Regulations, Bengal , 1943

233. Reports of epidemic diseases.

- In case of an outbreak of cholera, small-pox, bubonic plague or suspicious cases of plague or other epidemic disease, in areas where the Chaukidari Act is in operation, the officer-in-charge of a police station shall report the outbreak immediately to the District Magistrate, the Chairman of the local board and the District Health Officer (or the Civil Surgeon in districts where no District Health Officer has been appointed) and shall undertake the distribution of cholera medicines. No payment for these medicines is to be taken. While the epidemic or outbreak lasts, daily reports shall be submitted in B. P. Form No. 24. All outbreaks, number of cases and deaths should be noted in the general dairy for entry in the Inspector's daily report for the information of the Magistrate. In column 11 of the first report submitted, the population and name of each village affected should be noted.Note. - In areas where union boards have been established, such reports are submitted not by station officers but by presidents of union boards.