Section 319(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)In the event of the City being at any time visited or threatened with an outbreak of any dangerous disease, or in the event of any infectious disease breaking out or being likely to be introduced into the City amongst cattle including under this expression sheep and goats, the Commissioner, if he thinks the ordinary provisions of this Act and the rules or of any other law at the time in force are insufficient for the purpose, may, with the sanction of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1950.] Government,-(a)take such special measures, and(b)by public notice prescribe such temporary orders to be observed by the public or by any person or class of persons, as are specified in the rules and as he shall deem necessary to prevent the outbreak of such disease or the spread thereof.
