Section 256 in The City of Nagpur Corporation Act, 1948
256. Power of Medical Officer of Health to remove patient to hospital in certain cases. - (1) When, in the opinion of the Medical Officer of Health, any person is suffering from a dangerous disease and is also without proper lodging or accommodation or is lodged in such a manner that he cannot be effectually isolated so as to prevent the spread of infection, and the said officer considers that such person should be removed to a hospital or place at which patients suffering from such disease are received for medical treatment, he may, with the approval of the [Commissioner], direct or cause the removal of such person to such hospital or place :
Provided that all costs incurred for the removal and the treatment of any such patient shall be borne by the Corporation ;Provided also that, if any such person is a woman, she shall not be removed to any such hospital or place unless the same has accommodation for women, of a suitable kind, and set apart from the portion assigned to males.(2)Any person having charge of a person in respect of whom an order is made under sub-section (1) shall obey such order.(3)If any woman who according to custom does not appear in public is to be removed to any hospital or place under subsection (1), -(a)the removal shall be effected in such a way as to preserve her privacy;(b)special accommodation suited to such custom shall be provided for her in such hospital or place;(c)she shall, if she so desires, be treated therein by women only; and(d)her female relatives shall be allowed to remain with her.
