(1)If it appears to the Health Officer that any person is suffering from an infectious disease, and that such person,-(a)(i)is without proper lodging or accommodation, or(ii)is lodged in a place occupied by more than one family, or(iii)is without medical supervision directed to the prevention of the spread of the disease, or(iv)is in a place where his presence is a danger to the people in the neighbourhood; and(b)should be removed to a hospital or other place at which patients suffering from such disease are received for treatment, the Health Officer may remove such person or cause him to be removed to such hospital or place :Provided that if such person is indigent, the Health Officer shall not remove him or cause him to be removed to such hospital or place until a bed can be made available there for such person without payment of any charge.
