142. Removal to hospital of patients suffering from infectious diseases.
- [(1)] [Renumbered as sub-section (1) of Section 142 by Punjab Act No. 3 of 1933.] In any municipality to which this section may at any time be extended by the State Government, when any person suffering from any infectious disease is found to be -(a)Without proper lodging or accommodation,(b)living in a sarai [hotel, boarding house] [Inserted by Punjab Act No. 3 of 1933.] or other public hostel, or(c)[ living in a room or house which he neither owns nor pays rent for, nor occupies as the guest or relative of any person who owns or pays rent for it, or] [Substituted by Punjab Act No. 3 of 1933.](d)lodged in premises occupied by members of two or more families and any of such occupiers objects to his continuing to lodge in such premises, the committee, by any person authorized by it in this behalf, may, on the advice of any medical officer of rank not inferior to that of an assistant surgeon, remove the patient to any hospital or place at which persons suffering from such disease are received for medical treatment, and may do anything necessary for such removal.(2)[ The committee shall, if required by the State Government erect an infectious diseases hospital of such type and dimensions as the State Government shall deem expedient.] [Added by Punjab Act No. 3 of 1933.]
