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State of Andhra Pradesh - Section

Section 317 in Andhra Pradesh Municipalities Act, 1965

317. Prohibition against infected person carrying on occupation.

- If any person knows or has been certified by the municipal health officer, the local medical officer, or a registered medical practitioner that he is suffering from an infectious disease, he shall not engage in any occupation, or carry on any trade or business, which involves the risk of spreading the disease.