Section 402(3) in Karnataka Municipal Corporations Act, 1976
(3)The Commissioner may direct the compulsory notification by the owner or occupier of every house within the corporation limits, during such period and to such officer as the Commissioner may specify, of all deaths from or occurrences of dangerous disease in his house.Explanation. - For purposes of sub-sections (1) and (2) a hakim or a vaidya shall be deemed to be a medical practitioner.
