The ASSAM KALA-AZAR TREATMENT ACT, 1949

ASSAM ACT X OF 1949. 
THE ASSAM KALA-AZAR TREATMENT ACT, 1949. 
(Passed by the Assemhly) 
(Received the assent of the Governor on the 17th 
May, 1949.) 
[Published in the Assam Gazette of the 25th May, 1949.) 
An 
Act to provide for prevention of treatment of Kata-azar patients 
in Assam by unauthorised persons. 
Preamble. WHEREAS it is expedient to prevent treatment of Kala-
azar patients by unauthorised p€rsons. 
It is hereby enacted as follows:-
Short title, I. (1) This Act may be called the Assam Ka!a-azar 
extent and Treatment Act 1949. commence. ' 
ment. (2) It extends to the who!€ of Assam. 
(3) It shall come into force on such date as the 
Provincial Government may, by notification, appoint. 
Definititons, 2. In this Act, unless there is anything repugnant in 
the subject or con,text,-
Treatment 
(a) "Kala-azar patient" means a patient who has 
been diagnosed as such by a registered medical practi­
tioner, or a medical practitioner possessing a special certifi ­
cate of Government for diagnosis and treatment of Kala­
azar cases ; 
(b) "registered medical practitioner" means any 
person registered under the provisions of the Assam Medical 
Act, 1916. . 
3. No person shall treat or inject a Kala-azar patient 
Kala-a;:,ar unless-of Kala-azar , 
patient. ior 
Penalties. 
(i) he is a registered medical practitioner, or 
(ii) he is a medical practitioner possessing a special 
certificate of Government for diagnosis and treatment of 
Kala-azar cases: 
Provided that such a Kala-azar patient may be treated 
or injected for Kala-azar by an unregistered practitioner 
under the supervision of a registered medical practitioner or 
a medical practitioner possessing a special certificate of 
Government for diagnosis and treatment of Kala-a;:;,ar. 
4. Whoever treats or injects a Kala-aear patient in con-
tr~vention of the provisions of section 3 shall be punishable 
with imprisonment of either description for a term which 
may extend to six months or a fine which may extend 
to five hundred rupees or with both. 
Price 1 anna or 1 d. 
Ass am 
Act I of 
1916. 
Arrest aod 
trial. 
2 
5. (a) If a person commits an offence mentioned m 
section 4 he may be arrested without warrant by 
any police officer not below the rank of a Sub-Ins ­
pector. 
(b) 
delay, be 
try him. 
A person so arrested shall, with the least possible 
taken before a Magistrate having authority to . 
Jurisdiction. b. No Court inferior to that of a Magistrate of the 
second class shall try any offence under this Act. 
Powers to 7. The Provincial Government may make rules · for 
make rules. carrying out the purpose s of this Act. 
A.G.P. (Leg.), Nu.21/49-1005-5·8·194.9 . 

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