359. Special measures in case of outbreak of dangerous or epidemic diseases.
(1)In the case of any municipal area or any part thereof being visited or threatened by an outbreak of any dangerous disease among the inhabitants thereof or of any epidemic disease among any animals therein, the Chairman, if he thinks that the other provisions of this Act and the provisions of any other law for the time being in force are insufficient for the purpose, may with the previous approval of the Board of Councilors, -(a)take such special measures, which may extend to destruction of the sources of infection like foodstuff, drugs, drinks, flesh, fish, fruits, vegetables, articles, containers, packages, or clothing, as may be necessary, and(b)by public notice, give such directions to be observed by the public or by any class or section of the public as he thinks necessary, to prevent the outbreak or spread of the disease :Provided that where. in the opinion of the Chairman, immediate measures are necessary, he may take action without such approval as aforesaid and, if he does so. shall forthwith report such action to the Board of Councilors :Provided further that no compensation shall be claimed by any one affected by the measures taken under clause (a).(2)No person shall commit a breach of any direction given under sub-section (1) and if he does so, he shall be deemed to have committed an offence under section 188 of the Indian Penal Code (45 of 1860).
