Section 552 in Greater Hyderabad Municipal Corporation Act, 1955
552. Commissioner may order removal of patients to hospital.
(1)The Commissioner or any police officer empowered by him in this behalf may, on a certificate signed by the executive health officer or by any duly qualified Medical Practitioner direct or cause the removal of any person who is, in the opinion of such medical officer of health or other Medical Practitioner, without proper lodging or accommodation or who is lodged in a building occupied by more than one family, and who is suffering from infectious disease, to any hospital or place at which patients suffering from the said disease are received for medical treatment.(2)The person, if any, who has charge of a person in respect of whom an order is made under sub-section (1) shall obey such order.(3)No person who is removed to a hospital or place under sub-section (1) shall leave, or be removed from such hospital or place except with the permission of the officer incharge thereof.
