Section 10 in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
10. Special measures.
(1)The special measures to be taken and directions to be given by a Committee or Executive Officer under any of the provisions contained in sections 218 to 225 may include any of the following matters, namely :-(a)the evacuation of any infected building used as a dwelling or of any part thereof by the person or persons residing whether habitually or temporaril thereon, provided sufficient accommodation for all persons affected is available, or is provided elsewhere;(b)compulsory vaccination, or preventive inoculation of persons, entering, residing in, or leaving specified areas;(c)the examination by a medical officer of health, of persons, and, if necessary, the disinfection of the clothing, bedding or other articles suspected of being infected belonging to persons either arriving from outside a specified area or residing in any building adjacent to any infected building in that area, the recording of the address of such persons, and the daily presentation of such persons for medical examination at a specified, time and place, for a period not exceeding ten days;(d)the prohibition either generally or by special order in any individual case, or assemblages consisting of any number of persons exceeding fifty, in any place, whether public or private, or in any circumstances, or for any purpose;(e)the closure for a period to be specified of any theatre, cinemahouse or other place of entertainment;(f)the closure of an educational institution, by a written notice to the authorities in charge of such institution, for such period as is specified in the notice;(g)restrictions on the export from, or import into, or transport within, a specified area of any goods or articles exposed to, and likely to retain infection from a dangerous disease, or likely to infect persons with any such disease or the destruction of any such goods or the articles;(h)the examination, unloading and disinfection, if necessary, at any place within the municipal area of any consignment of grain or other foodstuffs, cotton or clothing imported into the municipal area by road or rail;(i)Closure of all or any existing markets and bazars including cattle farms and appointment of special places where markets or bazars may be held.(2)The Committee or Executive Officer may in his direction give compensation to any person who sustains substantial loss by the destruction of any property under this bye-law but, except as allowed by the Committee or Executive Officer, as the case may be, no claim for compensation shall lie for any loss or damage caused by the exercise of the powers specified herein.
