430. Disposal of infected articles without disinfection.
(1)No person shall, without previous disinfection of the same, give, lend, sell, transmit or otherwise dispose of to another person any article or thing which he knows or has reasons to believe, has been exposed to contamination by any dangerous disease.(2)Nothing in sub-section (1) shall apply to a person who transmits, with proper precautions, any such articles for the purpose of having the same disinfected or medically examined.
