Section 162 — Action on report submitted by Health Officer.

Upon receipt of a report submitted by the Health Officer under section 161, the Chief Executive Officer may, by notice in writing,-- (a) prohibit the supply of milk from the dairy until the notice has been withdrawn; or (b) prohibit the washerman from washing clothes or other articles in any such place or by any such process as aforesaid until the notice has been withdrawn or unless he uses such place in such manner, or washes by process, as the Chief Executive Officer may direct in the notice; or (c) prohibit the medical practitioner or the paramedical worker from using any such needles, syringes or other such equipment unless the notice is withdrawn or rectification as may be required in the notice is carried out.

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