67. Prohibition of the exposure of other persons to infection.
(1)No person who knows that he is suffering from any infectious disease shall do, undertake to do, or receive any work specified in sub-section (4) from any factory, work-shop, or warehouse.(2)If any inmate of a house is suffering from an infectious disease, the Health Officer may, whether the person suffering from the disease has been removed from the premises or not, make an order forbidding any work, specified in sub-section (4), to be given out to or received from any person living or working on these premises or in any such part thereof as may be specified in the order or any order so made may be served on the occupier of any factory, workshop, shop or warehouse from which work is given out, or on any contractor employed by such occupier.(3)Every occupier of any factory, workshop, shop or warehouse from which work is given out and every contractor employed by such occupier must in regard to certain classes of work specified in sub-section (4), shall keep list of names and addresses and places of employment of all out-workers employed by him and must furnish copies of such list to the Health Officer twice a year, viz., on or before February 1st and August 1st.Explanation :- "Occupier" of a factory, workshop, shop or warehouse means the person who has ultimate control over its affairs :Provided that where its affairs are entrusted to a managing agent, such agent shall be deemed to be its occupier.(4)This section applies to the making, cleaning, washing, altering, ornamenting, furnishing or repairing of wearing apparel and any work incidental thereto, preparation of sweets, confectioneries, condiments or other classes of work as may from time to time be notified by the [Director of Health Services.] [Substituted by M.P. Act No. 6 of 1952.]
