Section 174 — Marking or selling of food, etc., or washing clothes by infected person.

Whoever, while suffering from, or in circumstances in which he is likely to spread, any infectious or contagious disease,-- (a) makes, carries or offers for sale in a cantonment or takes any part in the business of making, carrying or offering for sale therein any article of food or drink or any medicine or drug for human consumption, or any article of clothing or bedding for personal use or wear, or (b) takes any part in the business of the washing or carrying of clothes, shall be punishable with fine which may extend to five thousand rupees.

Official Hindi (PDF) ↗

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