Section 51 in The Goa, Daman and Diu Public Health Act, 1985
51. [ Registered Medical practitioners to give information of certain infectious diseases. [Substituted by Amendment Act 7 of 1987.]
- Every registered medical practitioner of any system of medicine including practitioner of dental surgery who in the course of his practice becomes cognizant or suspects the existence of any case of the diseases mentioned in section 47 in any private or public dwelling, hospitals (including nursing homes), shall report and furnish information of the same with the least practicable delay-(a)in a local area, to the local authority concerned; and(b)in any other area, to the Health Officer or a health or Sanitary Inspector:Provided that in the case of acquired imuno deficiency syndrome, the information shall necessarily be given to the Health Officer of the respective jurisdiction."]
