Section 331 in Chennai City Municipal Corporation Act, 1919
331. Power of entry into suspected places.
- The commissioner [or health officer] [Inserted by section 165(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] may, at any time by day or by night without notice, or after giving such notice as may appear to him reasonable, inspect any place in which any dangerous disease is reported or suspected to exist, [and except in cases where he is satisfied that adequate arrangements have been made or exist for the proper care and treatment of the person who is suffering or is suspected to be suffering from any dangerous disease, remove or cause to be removed such person to any government or municipal medical institution intended for the treatment of patients suffering from such disease, and take such other measures] [Substituted for the words 'and take such measures' by section 165(ii) by Act X of 1936.] as he may think fit to prevent the spread of such disease.Prevention of Infection
