Section 239 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
239. Restrictions on persons suffering from dangerous diseases.
(1)No person suffering from any dangerous disease shall wilfully expose himself, and no person in charge of any person suffering from a dangerous disease shall expose such person, without proper precautions against spreading the said disease, in any street or in any school or factory, or in any inn, dharmashala, theatre, market, or to other place of public resort.(2)No person suffering from any dangerous disease shall -(a)make or offer for sale any article of food or drink for human consumption or any medicine or drug; or(b)wilfully touch any such article, medicine or drug when exposed for sale by others; or(c)take any part in the business of washing or carrying clothes.(3)No person on whom an order has been served in this behalf by the Chief Officer shall remove to another place, or transfer to another person, except for the purpose of disinfection any article which the person prohibited knows or has reason to believe has been exposed to infection of any kind whatsoever from any dangerous disease.
