The Gujarat Public Safety (Measures) Enforcement Act, 2022.

IV Ex.-7  7-1
Extra No. 7  
© 
The Gujarat Government Gazette 
EXTRAORDINARY 
PUBLISHED BY AUTHORITY 
Vol. LXIII ]    THURSDAY,  A PRIL  7,  2022 / CHAITRA  17,  1944 
Separate paging is given to this Part in order that it may be filed as a Separate Compilation. 
 
PART IV 
 
Acts of Gujarat Legislature and Ordinances promulgated and Regulations 
made by the Governor. 
 
 T h e  f o l l o w i n g  A c t  o f  t h e  G u j a r at Legislature, having been asse nted to by the 
Governor on the 1st April, 2022 is hereby published for general information. 
 
K. M. LALA, 
Secretary to the Government of Gujarat, 
Legislative and Parliamentary Affairs Department. 
 
GUJARAT ACT NO. 6 OF 2022. 
 (First published, after having received the assent of the Gove rnor, in the "Gujarat 
Government Gazette", on the 7th April, 2022). 
AN ACT 
to provide for the Public Safety Measures at the Establishments in the State of Gujarat. 
WHEREAS it is expedient to provide for the Public Safety Measur es at the Establishments in 
the State of Gujarat and for matters connected therewith or incidental thereto. 
 It is hereby enacted in the Sev enty-third Year of the Republic of India as follows:- 
1.  (1)  This Act may be called the Gujarat Public Safety (Measures) Enforcement Act, 2022. 
(2)  It extends to such areas as may be identified and notified  by the Government in the 
Official Gazette from time to time. 
(3)   It shall come into force in such areas as notified under sub-section (2) above from 
such date or dates as the State Government may, by notification  i n  t h e  Official 
Gazette, appoint. 
Short title, 
extent and 
commencement. 
7-2 GUJARAT GOVERNMENT GAZETTE, EX. 07-04-2022 [ PART  IV  
2.   In this Act, unless the context otherwise requires,- 
(a)  “District Magistrate” sha ll include Additional District Magistrate; 
(b)  “Government” means the State Government of Gujarat; 
(c)  “Notification” means a notification published by the Gover nment in the Official 
Gazette and the word “notified” shall be construed accordingly; 
(d)  “prescribed” means prescr ibed by rules under this Act; 
(e)  “Public Safety Measures” m eans Access Controls or Closed C ircuit Television 
(CCTV) Camera Systems at entry and exit points of the establishments and their 
designated parking areas by installing,- 
(i)   Access Controls through phy sical or technical means or both; 
(ii)  Closed Circuit Television (CCTV) Camera Systems with a pr ovision for 
storage of video footage for thirty days; 
(iii)   The technical equipment, as per the specifications as may be prescribed. 
(f) “Public Safety Committee” m eans the Committee constituted b y the State 
Government under sub-section (1) of section 4.  
3.  (1)  Every owner or manager or the persons running an establish ment frequented by such 
number of people or having such number of average footfalls per day or likelihood of 
gathering of such number of people at a time as the Government may by notification 
declare, shall provide and maintain public safety measures for the safety and security 
of the people visiting such establishments. 
(2)  Every owner or manager or the persons running such establi shment shall save and 
store video footage properly for a period of thirty days and sh all provide the same as 
and when required by an authority as may be notified by the Government. 
4. (1)  The State Government shall constitute the Public Safety Co mmittee for one or more 
areas for the purposes of this Act. 
(2)  The Public Safety Committee shall consist of such number o f representatives with 
such designations and such other persons as may be prescribed. 
(3)  The Public Safety Committee sha ll identify establishments under  the Act, maintain 
the records of the establishments, may visit the establishments  for threat assessment, 
issue instructions to the establishments regarding the public s afety measures and 
carry out such other functions as may be prescribed. 
(4)  The Public Safety Committee may constitute such number of Public Safety Sub-
Committees under it to assist the Public Safety Committee in th e effective 
implementation of public safety measures. 
(5) It shall be obligatory for the establishments to deploy suc h public safety measures as 
are ascertained and recommended in writing by the Public Safety  Committee, within 
six months.  
5.  (1)  Any officer of the Government duly authorized by the Pub lic Safety Committee or 
Public Safety Sub-Committee of the area concerned may, at reaso nable hours of the 
day and after giving notice of at least two days, enter into an y premises of any 
establishment for inspection of the installation and submit a r eport to the Public 
Safety Committee in case of any default or violation. The Publi c Safety Committee 
may issue necessary instructions in writing to the establishment and the same shall be 
complied within a period of one month. 
(2)  In case of failure of any establishment in complying with the inspection report, the 
Public Safety Committee may levy a  penalty to the owner or mana ger or persons 
running such establishments – 
(i)  for the first month of default – Rs.10,000; 
(ii)  for the subsequent months of default–  Rs.25,000 per mont h. 
6. (1) Any person or establishment aggrieved by the recommendation  of the Public Safety 
Committee under sub-section (3) of section 4 or the order of th e Public Safety 
Committee imposing penalty under sub-section (2) of section 5 w ithin thirty days 
from the date of concerned order may prefer appeal to the District Magistrate.  
Definitions.  
Liability to
provide Public
Safety Measures.
Appeal. 
Constitution 
and functions of 
Public Safety 
Committee.  
Powers of Public
Safety Committee
or Public Safety
Sub-Committee to
inspect the
premises.
Government Central Press, Gandhinagar.
 PART  IV ] GUJARAT GOVERNMENT GAZETTE, EX. 07-04-2022 7-3 
(2)  The District Magistrate may, after giving an opportunity o f hearing to the appellant 
pass such order as he may deem fit. 
(3)   The establishment shall comply with the orders of the Dis trict Magistrate and pay the 
penalty within thirty days from the date of issue of such orders. 
(4)   In case any establishment makes default in payment of pen alty, the same shall be 
recovered as an arrear of land revenue.   
7.  The provisions of this Act shall be in addition to and not in  derogation of the provisions of 
any other law for the time being in force.  
8.  No suit or legal proceedings s hall lie against the members of  the Public Safety Committee 
o r  t h e  P u b l i c  S a f e t y  S u b - C o m m i t t e e  o r  a n y  m e m b e r  o f  s u c h  C o m m i ttee or the District 
Magistrate in respect of anything which is done or intended to be done in good faith under 
this Act or any rules made thereunder.  
9.  (1)  The State Government may, by notification, make rules fo r carrying out the purposes 
of this Act. 
(2)  In particular and without prejudice to the generality of t he foregoing power, such 
rules may be made to provide for all or any of the matters expr essly required or 
allowed by this Act to be prescribed by rules. 
(3)   All rules made under this section shall be laid for not l ess thirty days before the State 
Legislature as soon as may be af ter they are made and shall be subject to rescission 
by the State Legislature or to such modification as the State L egislature may make 
during the session in which they are so laid or the session immediately following. 
(4)  Any rescission or modification so made by the State Legisl ature shall be published in 
the Official Gazette, and shall thereupon take effect. 
10. (1) If any difficulty arises in giving effect to the provision s  o f  t h i s  A c t ,  t h e  S t a t e  
Government may, by an Order published in the Official Gazette , make such 
provisions, not inconsistent with the provisions of this Act, a s appear to it to be 
necessary or expedient for removing the difficulty: 
Provided that no such order shall be made under this section after the expiry of 
three years from the commencement of this Act. 
(2) Every order made under this section shall be laid as soon a s possible, after it is made, 
before the State Legislature. 
------------- 
Protection of 
action taken in 
good faith. 
Power to make 
rules. 
Power to 
remove 
difficulties. 
Saving.

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