Section 285 in Gauhati Municipal Corporation Act, 1971
285. Infected building not to be let with out being first disinfected.
- No person shall let a building or any part thereof in which he knows or has reason to know that a person has been suffering from a dangerous disease, -(a)Unless the Medical Officer of Health has disinfected the same and has granted a certificate to that effect; and(b)Until a date is specified in such certificate on which the building or part may be occupied without causing risk or infection.Explanation. - For the purpose of this section the keeper of a hotel or an inn shall be deemed to have let part of his building to any person accommodated therein.
