Section 330 in Chennai City Municipal Corporation Act, 1919
330. Obligation of medical practitioner or owner or occupier to report dangerous disease.
(1)If any medical practitioner becomes cognizant of the existence of any dangerous disease in any private or public dwelling in the city, he shall inform the commissioner, the health officer, the medical registrar of the district, or the sanitary inspector of the division with the least practicable delay,(2)The information shall be communicated in such form and with such details as the commissioner may require.(3)The commissioner may direct the compulsory notification by the owner or occupier of every house within the municipal limits, during such period and to such officer as the commissioner may, prescribe, of all deaths from or occurrences of dangerous disease in his house.Explanation. - Sub-sections (1) and (2) shall apply to a hakim or a vaidyan.
