Section 292 in Tamil Nadu District Municipalities Act, 1920
292. Prohibition against transfer of infected articles.
- No person shall, without previously disinfecting it, give, lend, let, hire, sell, transmit or otherwise dispose of any articles which he knows or has reason to know has been exposed to infection from any dangerous disease: Provided that nothing in this [section] [This word was substituted for the word 'sub-section' by section 23 of the Tamil Nadu District Municipalities (Third Amendment) Act, 1942 (Tamil Nadu Act XXXVIII of 1942), re-enacted permanently with specified modifications by section 3 of, and the Schedule to, the Tamil Nadu Re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).] shall apply to a person who transmits with proper precautions any article for the purpose of having it disinfected.
