(1)In the event of any municipal area or any part thereof being visited or threatened by an outbreak of any dangerous disease among the inhabitants thereof or of any epidemic disease among any animals therein, the Chief Officer of the Municipality, if he thinks that the other provisions of this Act and the provisions of any other law for the time being in force are insufficient for the purpose, may, with the previous approval of the Municipality.(a)Take such special measures; and(b)By public notice, give such directions to be observed by the public or by any class or section of the public, as he thinks necessary to prevent the outbreak of this disease:Provided that, where, in the opinion of the Chief Officer, immediate measures are necessary, he may take action without such approval and, if he does so, he shall forthwith report such action to the Municipality.
