Section 173 in The Manipur Municipalities Act,1994.
173. Penalty for failure to give information of cholera.-
Whoever-(a)being a medical practitioner and, in the course of such practice becoming cognizant of the existence of cholera, plague, small pox or other infectious disease, that may be notified In this behalf by the Government in any dwelling house other than a public hospital in the municipality, or(b)being the owner or occupier of such dwelling house, and being cognizant of the existence of any such infectious disease therein" or(c)being the person in charge of, or in attendance, on a person Suffering from any such infectious disease in such dwelling-house, and being cognizant of the existence of the disease therein, fails to give information within twenty-four hours of becoming so cognizant or gives false information to such officer as the Nagar Panchayat or as the case may be, the Council may appoint in this behalf respecting the existence of such disease shall be punishable with fine which may extend to five hundred rupees.
