(2)The powers which may be conferred under sub-section (1) are,-(a)powers to order the evacuation of infected house and houses adjoining them or in their neighbourhood, or generally of all houses in any infected locality;(b)power to make vaccination and preventive inoculations compulsory subject to the provisions of sub-section (3);(c)power to direct-(i)that persons arriving from places outside the local area, or residing in any building adjacent to, or in the neighbourhood of, an infected building, shall be examined by any one of a specified class of medical officers;(ii)that the clothing, bedding or other articles belonging to such persons shall be disinfected if there is reason to suspect that they have been exposed to infection; and(iii)that any such person shall give his address and present himself daily for medical examination at a specified time and place, for a period not exceeding ten days;(d)power to take such measures as may be necessary-(i)in respect of, or in relation to persons exposed to infection from any infectious disease, or likely to infect other persons with any such disease; and(ii)in respect of, or in relation to articles exposed to infection from any infectious disease, or likely to infect persons with any such disease,including, in case (i) the placing of restriction on the movements of such persons, and in case (ii) the destruction of such articles and the placing of restrictions on their export from, import into, or transport within the local area;(e)power to direct that at any place within or outside the local area, any consignment of grains exported from, or imported into, such area by rail, road or otherwise, shall be examined and, if necessary, unloaded and disinfected in any specified manner;(f)power to close all or any existing markets and to appoint special places where market may be held; and(g)power to recommend the prohibition of any fair or festival.
