Section 409 in Karnataka Municipal Corporations Act, 1976
409. Prohibition against transfer of infected articles.
- No person shall, without previously disinfecting it, give, lend, let, hire, sell, transmit or otherwise dispose of, any article which he knows or has reason to know has been exposed to infection from any dangerous disease:Provided that nothing in this section shall apply to a person who transmits with proper precautions any article for the purpose of having it disinfected.
