Section 106BQ in Uttarakhand Panchayati Raj Act, 2016
106BQ. Penalty for acts done by persons suffering from certain disorders.
- Whoever, while suffering from an infectious, contagious or loathsome disorder-(a)makes or offers for sale an article of food or drink for human consumption or a medicine or drug, or(b)wilfully touches any such article, medicine or drug when exposed for sale by others, or(c)takes any part in the business of washing or carrying soiled clothes, shall be liable upon conviction to a fine which may extend to fifty rupees or as may be prescribed.
