Section 419 in Karnataka Municipal Corporations Act, 1976
419. Obligation to give information of small pox.
- Where an inmate of any dwelling place within the city is suffering from small-pox, the head of the family to which the inmate belongs and, on his default, the occupier or person in charge of such place, shall inform the Commissioner, the health officer or the sanitary inspector of the division with the least practicable delay.
