Section 66(1) in The Goa, Daman and Diu Public Health Act, 1985
(1)No person who knows that he is suffering from a notified disease shall expose other persons to the risk of infection by his presence or conduct in -(a)any street or public place, or(b)any market, theatre or other place of entertainment or assembly, or(c)any school, college, playground or such other place, or(d)any hotel, hostel, boarding house, choultry, rest-house, or club, or(e)any factory or shop.Explanation :- A person shall be deemed to know that he is suffering from a notified disease within the meaning of this sub-section if he has been informed by the Health Officer or any other officer of the Public Health Department of the Government or of a local authority, not below the rank of Health Officer or sanitary inspector, or medical practitioner registered under the Indian Medical Council Act, 1956 (Central Act 102 of 1956) that he is so suffering.
