Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(2) in The M.P. Public Health Act, 1949

(2)No person who knows that he is suffering from an infectious disease shall enter and no person in charge of a person whom he knows to be suffering from an infectious disease shall cause or permit that person to enter any public conveyance,-
(a)if it contains passengers other than members of his own family or attendants,
(b)without previously notifying the owner, driver, or conductor thereof that he is so suffering.