Section 259 in The City of Nagpur Corporation Act, 1948
259. Infected building not to be let without being first disinfected. - No person shall let a building or any part of a building in which he knows or has reason to know that a person has been suffering from a dangerous disease -
(a)unless the Medical Officer of Health has disinfected the same and has granted a certificate to that effect, and(b)until a date specified in such certificate as that on which the building or part may be occupied without causing risk of infection.Explanation. - For the purpose of this section the keeper of a hotel or inn shall be deemed to have let part of his building to any person accommodated therein.
