(1)Every medical practitioner who, in the course of his practice, becomes cognizant of the existence of any infectious disease in any dwelling other than a public hospital, and every manager of any factory or public building, every keeper of a serai, dharmashala, hotel or lodging house, every head of a family and every owner or occupier of a house, who knows or has reason to believe that any person in any premises under his management, control or occupation is suffering from, or has died of, an infectious disease, shall, if the case has not already been reported, give information thereof, with the least practicable delay, to the President, the Executive Officer, the Health Officer, the Assistant Health Officer, the Tahsildar, the Police Patel of the village or the Officer-in-charge of the nearest Police Station House.(2)A breach of sub-section (1) shall be punishable with fine which may extend to fifty rupees.Explanation. - In this section 'Medical Practitioner' includes a Hakim or Vaidya.
