Section 315 in The Bombay Provincial Municipal Corporations Act, 1949
315. Power of Commissioner, Medical Officer of Health, etc., in case dangerous disease. - in the event of any person being found to have been attacked with a dangerous disease or any person being found suffering with such disease in any place or vehicle, it shall be lawful for the Commissioner or the Medical Officer of Health or any other municipal officer to take such measures as are prescribed by rules.
