368. Regulations for control, etc., of infectious diseases.
- The municipality may make regulations for the control, restraint and prevention of any dangerous disease and in particular, and without prejudice to the generality of the foregoing power, may, and when required by the State Government shall make regulations regarding the following matters:-(a)the restraint, segregation and isolation of persons suffering from any dangerous disease or likely to suffer from any such disease owing to exposure to infection or contagion;(b)the removal, disinfection and destruction of personal effects, goods, houses and other property exposed to infection or contagion;(c)the removal to hospital and the treatment of persons suffering from any dangerous disease or likely to suffer from any such disease owing to exposure to infection or contagion;(d)the speedy burial or cremation of the bodies of persons who have died due to any dangerous disease;(e)house-to-house visit and inspection;(f)the promotion of cleanliness, ventilation and disinfection;(g)the duties in respect of the prevention and notification of any dangerous disease, and in respect of persons suffering or suspected to be suffering therefrom, of the owners and occupiers of tea-gardens, factories, mills and workshops and of other persons employing in any one place not less than fifty persons;(h)the duties of parents or guardians whose children being school children are suffering or have recently suffered from any dangerous disease or have been exposed to infection or contagion and the duties of person in charge of schools in respect of such children;(i)the prevention of the spread from any animal or the carcasses or product of any animal to man, of rabies, glanders, anthrax, plague, tuberculosis, trichinosis or any other disease communicable to human beings by any animal or the carcass or product of any animal;(j)the prevention of the spread and the eradication of malaria, the destruction of mosquitoes and the removal or abatement of conditions permitting or favouring the multiplication or prevalence of mosquitoes;(k)the prevention of the spread of diseases by flies or other insects and the destruction of such insects and the removal or abatement of conditions permitting or favouring the prevalence or multiplication of such insects;(l)the destruction of rodents and other vermin and the removal or abatement of conditions permitting or favouring the harbouring or multiplication thereof;(m)the prevention of the spread of any dangerous disease by carrying of any business, trade or profession,(n)the disposal of any refuse, waste matter or other matter or thing, which has been contaminated with or exposed to infection or contagion.
