LexSection 172 — Disposal of infected article without disinfection.
The Cantonments Act, 2006
No person shall, without previous disinfection of the same, give, lend, sell, transmit or otherwise dispose of to another person any article or thing which he knows or has reason to believe has been exposed to contamination by any infectious or contagious disease and is likely to be used in, or taken into, a cantonment.Open in Lexace · Ask the AI about this section