Section 280 in Jammu and Kashmir Municipal Corporation Act, 2000
280. Obligation to give information of dangerous disease.
- Any person being incharge of or in attendance whether as medical practitioner or otherwise, upon any person whom he knows or has reason to believe to be suffering from a dangerous disease, or being owner, lessee, or occupier of any building in which he knows that any such person is so suffering shall forthwith give information in respect of the existence of such disease to the Corporation Health Officer.
