LexThe KARNATAKA EPIDEMIC DISEASES ACT, 2020.
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KARNATAKA ACT NO. 26 OF 2020
THE KARNATAKA EPIDEMIC DISEASES ACT, 2020.
Arrangement of Sections
Sections:
1. Short title, extent and commencement
2. Definitions
3. Power of Government to notify epidemic disease
4. Power to take special measures and specify regulations as to
epidemic disease
5. Prohibition of Contravention or obstruction of Public Servant
6. Prohibition for causing damage to public or private property
7. Recovery of loss for damage caused to the public or private
property
8. Abetment of offences
9. Cognizance, investigation and trial of offences
10. Composition of certain offences
11. Act not in derogation of any other law
12. Certain persons to be public servants
13. Protection of action taken in good faith
14. Offences by Companies
15. Power to remove difficulties
16. Power to make rules and regulations
17. Repeal and saving
18. Transitory Provisions
I
STATEMENT OF OBJECTS AND REASONS
ACT 26 OF 2020. - It is considered necessary to unify and consolidate
the laws relating to the regulation and prevention of epidemic diseases,
prohibition of obstruction of public servant and causing act of violence against
them and prohibition of causing damag e to public and private property
recovery of loss thereof in the State of Karnataka and for matters connected
therewith or incidental thereto;
As the matter was urgent and both Houses of the State Legislature were
not in session, the Karnataka Epidemic Diseases Ordinance, 2020 (Karnataka
Ordinance No. 07 of 2020) was promulgated to achieve the above object.
This Bill seeks to replace the said Ordinance.
Hence the Bill.
[L.A. Bill No. 44 of 2020, File No. Samvyashae 58 Shasana 2020]
[Entry 6 of List II of the Seventh Schedule to the Constitution of India.]
II
ACT 02 OF 2021. - It is considered necessary to amend the Karnataka
Epidemic Diseases Act, 2020 (Karnataka Act 26 of 2020) to make provisions for
imposition of penalty for contravention of rules and regulations made under
the Act and for compounding of such offences.
Hence, the Bill.
[L.A. Bill No. 03 of 2021, File No. Samvyashae 85 Shasana 2020]
[Entry 6 of List II of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra -ordinary No. 190 in part -IVA dated:
18.02.2021]
KARNATAKA ACT 26 OF 2020
(First Published in the Karnataka Gazette Extra-ordinary on the 19 th day of October, 2020)
THE KARNATAKA EPIDEMIC DISEASES ACT, 2020.
(Received the assent of the Governor on the 16th day of October, 2020)
(As Amended by Act 02 of 2021)
An Act to unify and consolidate the laws relating to the regulation and
prevention of epidemic diseases in the State of Karnataka.
Whereas, it is expedient in the public interest to unify and consolidate
the laws relating to the regulation and prevention of epidemic diseases and for
matters connected therewith or incidental thereto;
Be it enacted by the Karnataka State Legislature in the seventy first year
of the Republic of India, as follows:-
1. Short title, extent and commencement .- (1) This Act may be called
the Karnataka Epidemic Diseases Act, 2020.
(2) It shall extend to the whole of State of Karnataka.
(3) Clause (a) of section 2, sub -section (3), (4), and (5) of section 5,
section 9 and section 10 shall come into force at once and the remaining
provisions shall be deemed to have come into force with effect from the 22 nd
day of April, 2020.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) “act of violence” includes any of the following acts committed by any
person against a public servant serving during an epidemic, which causes or
may cause,-
(i) harassment impacting the living or working conditions of such public
servant and preventing him from discharging his duties;
(ii) harm, injury, hurt, intimidation or danger to the life of such public
servant, either within the premises of a clinical establishment or
otherwise;
(iii) obstruction or hindrance to such public servant in the discharge of
his duties, either within the premises of a clinical establishment or
otherwise; or
(iv) loss or damage to any property or documents in the custody of, or in
relation to, such public servant;
(b) “epidemic disease” means any disease declared as epidemic disease
by notification published in the official Gazette, by the Government;
(c) “Government” means the Government of Karnataka;
(d) “pr escribed” means prescribed by rules or regulations made under
this Act;
(e) “regulations” means the regulations made under this Act; and
(f) “State” means the State of Karnataka.
3. Power of Government to notify epidemic disease .- Government
may by notification in the official Gazette notify any disease as epidemic
disease, for the purposes of this Act, either throughout the State or in such
part or parts thereof as may be specified in the notification.
4. Power to take special me asures and specify regulations as to
epidemic disease.- (1) When at any time the Government is satisfied that the
State or any part thereof is visited by or threatened with an outbreak of any
epidemic disease, the Government may take such measures, as it d eems
necessary for the purpose, by notification in the Official Gazette specify such
temporary regulations or orders to be observed by the public or by any person
or class of persons so as to prevent the outbreak of such disease or the spread
thereof and r equire or empower Deputy Commissioner and/or Municipal
Commissioners to exercise such powers and duties as may be specified in the
said regulations or orders.
(2) In particular and without prejudice to the generality of the foregoing
provisions, the Government may take measures and specify regulations, -
(a) to prohibit any usage or act which the Government considers
sufficient to spread or transmit epidemic diseases from person to person in any
gathering, celebration, worship or other such activities within the State;
(b) to inspect the persons entering the State by air, rail, road, sea or any
other means or in quarantine or in isolation, in hospital, temporary
accommodation, home or otherwise of persons suspected of being infected with
any such disease by the officers authorized in the regulation or orders;
(c) to seal State or district borders for such period as may be deemed
necessary;
(d) to impose restrictions on the operation of public and private
transport;
(e) to prescribe social distancing norms;
(f) to restrict or prohibit congregation of persons in public places and
religious institutions;
(g) to regulate or restrict the functioning of offices, Government and
Private and educational institutions in the State;
(h) to impose prohibition or restri ctions on the functioning of shops and
commercial establishments, factories, workshops and godowns;
(i) to restrict duration of services in essential or emergency services such
as banks, media, health care, food supply, electricity, water, fuel, etc.,;
(j) to restrict social, political, sports, entertainment, academic, cultural or
religious functions or gatherings; and
(k) such other measures as may be necessary for the regulation and
prevention of epidemic diseases as decided by the Government.
5. Prohib ition of Contravention or obstruction of Public Servant .-
(1) No person, institution or company shall contravene or disobey any of the
provisions of section 4, rules, regulation or order made under this Act.
(2) No person shall obstruct any officer or any public servant while acting
or purporting to act or discharging any duty in pursuance to any provisions of
this Act, rules, regulations or orders made there under.
(3) No person shall indulge in any act of violence against a public servant
or cause any damage or loss to any public or private property during an
epidemic.
1[(3A) whoever contravenes the provisions of sub -section (1) shall be
punished with such fine as may be prescribed in rules or in re gulations, which
may extend to fifty thousand rupees or with imprisonment for a term which
may extend up to three months or with both.]1
1. Inserted by Act 02 of 2021 w.e.f. 18.02.2021
(4) Whoever contravenes any of the provisions of sub -section 1[(X)]1, (2) or
(3) shall on conviction be punished with imprisonment for a term which shall
not be less than three months, but which may extend to five years and with
fine, which shall not be less than fifty thousand rupees, but which may extend
to two lakh rupees.
1. Omitted by Act 02 of 2021 w.e.f. 18.02.2021
(5) Whoever, while committing an act of violence against a public
servant, causes grievous hurt as defined in section 320 of Indian Penal Code,
1860 (Central Act 45 of 1860) to such person, shall be punished with
imprisonment for a term which shall not be less than six months, but which
may extend to seven years and with fine, which shall not be less than one lakh
rupees, but which may extend to five lakh rupees.
6. Prohibition for causing damage to public or private property. – (1)
No person shall commit or attempt to commit or instigate, incite or otherwise
abet the commission of offence to cause loss or damage to any public or private
property in any area when restrictions and regulations are in force to contain
any epidemic disease.
(2) Whoever contravenes the provision of sub -section (1) shall be
punished with imprisonment for a term which shall not be less than three
months, but which may extend to five years and with a fine which shall not be
less than fifty thousand rupees, but which may extend to two lakh rupees.
7. Recovery of loss for damage caused to the public or private
property.-(1) In addition to the punishment specified in section 5 or section 6,
the offender shall a lso be liable to pay, by way of compensation, such amount,
as may be determined by the court for causing hurt or grievous hurt to any
public servant.
(2) Notwithstanding the composition of an offence under section 10, in
case of damage to any public or pri vate property and loss caused, the
compensation payable shal1 be twice the amount of fair market value of the
damaged property and the loss caused, to be determined by the Court.
(3) Upon failure to pay the compensation awarded under sub -sections (l)
and (2), such amount shall be recovered as an arrear of the land revenue under
the Karnataka Land Revenue Act, 1964 (Karnataka Act 12 of 1964).
(4) In furtherance of such recovery the Deputy Commissioner may by
notification make provisional attachment of his pr operty available and direct
seizure and forfeiture of property towards such dues subject to making it
absolute by the competent Court.
8. Abetment of offences. - Whoever, abets any offence under this Act
and if the act abetted is committed in consequence of the abetment, shall be
punished as of the offence committed.
9. Cognizance, investigation and trial of offences. - Notwithstanding
anything contained in the Code of Criminal Procedure, 1973 ( Central Act 2 of
1974),-
(i) an offence punishable under section 5 or section 6 shall be cognizable
and non-bailable;
(ii) any case registered under section 5 or section 6 shall be investigated
by a police officer not below the rank of Inspector;
(iii) investigation of a case under section 5 or section 6 shall be
completed within a period of thirty days from the date of registration of the
First Information Report;
(iv) in every inquiry or trial of a case under section 5 or section 6, the
proceedings shall be held as expe ditiously as possible, and in particular, when
the examination of witnesses has once begun, the same shall be continued
from day to day until all the witnesses in attendance have been examined,
unless the Court finds the adjournment of the same beyond the following day
to be necessary for reasons to be recorded, and an endeavour shall be made to
ensure that the inquiry or trial is concluded within a period of one year:
Provided that, where the trial is not concluded within the said period, the
Judge shall record the reasons for not having done so:
Provided further that, the said period may be extended by such further
period, for reasons to be recorded in writing, but not exceeding six months at a
time.
1[10. Composition of certain offences. - (1) Any offence punishable
under the provisions of sub-section (3A) of section 5 committed before or after
commencement of the Karnataka Epidemic Diseases (Amendment) Act, 2020
may either before or after institution of prosecution be compounded by such
officer authorised by the Government, on payment of such amount as may be
notified by the Government. On such compounding, an offender, if in custody
shall be discharged and no further proceedings shall be taken against him in
respect of such offence.
(2) Any offence punishable under sub -section (4) of section 5, committed
before or after the commencement of the Karnataka Epidemic Diseases
(Amendment) Act, 2020 may be compounded with permission of the court, by a
person against whom such act of violence is committed.]1
1. Substituted by Act 02 of 2021 w.e.f. 18.02.2021
11. Act not in derogation of any other law. - 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.
12. Certain persons to be public servants. - All officers, servants and
other persons shall be deemed, when acting or purporting to act in pursuance
of any of the provisions of this Act, to be public servants within the meaning of
section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860).
13. Protection of action taken in good faith. - No suit, prosecution or
other legal proceedings shall lie against any person for anything which is done
in good faith or intended to be done by or under this Act.
14. Offences by Companies. - (1) Where an offence under this Act has
been committed by a Company, every person who, at the time the offence was
committed was in charge of, and was responsible to, the company for the
conduct of the business of the Company, a s well as the company shall be
deemed to be guilty of the offence and shall be liable to be proceeded against
and punished accordingly:
Provided that, nothing contained in this sub -section shall render any
such person liable to any punishment, if he prove s that the offence was
committed without his knowledge or that he exercised all due diligence to
prevent the commission of such offence.
(2) Notwithstanding anything contained in sub -section (1), where an
offence under this Act has been committed by a com pany and it is proved that
the offence has been committed with the consent or connivance of or is
attributable to any neglect on the part of any director, manager, secretary, or
other officer to the company, such director, manager, secretary or other offic er
of the company shall also be deemed to be guilty of that offence and shall be
liable to be proceeded against and punished accordingly.
Explanation.- For the purpose of this section.-
(a) “company” means anybody corporate and includes a firm or other
association of individuals; and
(b) “director” in relation to a firm, means a partner in the firm.
15. Power to remove difficulties. - If any difficulty arises in giving
effect to the pr ovisions of this Act, the Government may, by order published in
the Gazette, make provisions not inconsistent with the provisions of this Act
which appear to it to be necessary or expedient, for removing the difficulty;
Provided that, no such order shall be made after the expiry of a period of
two years from the date of commencement of this Act.
16. Power to make rules and regulations. - (1) The Government may,
by notification in the Gazette, make rules either prospectively or retrospectively
for the purpose of carrying into effect the provisions of this Act.
(2) Every rule and regulation made under this Act shall be laid, as soon
as may be after it is made, before each house of the State Legislature while it is
in session for a total period of thirty da ys which may be comprised in one
session or two more successive sessions and if before expiry of the session in
which it is laid or the session immediately following; both houses agree in
making any modification in the rule or regulations or decides that t he rule
and/or regulation should not be made, the rule or regulation shall thereafter
have effect only in such modified form or be of no effect, as the case may be, so
however, that any such modification or annulment shall be without prejudice
to the validity of anything previously done under that rule or regulation.
17. Repeal and saving. - (1) The Epidemic Diseases Act, 1897 (Mysore
Act II of 1897) and the Hyderabad Infectious Diseases Act, 1950 (Hyderabad
Act XII of 1950) and the Karnataka Epidemic Disea ses Ordinance, 2020
(Karnataka Ordinance No.07 of 2020) are hereby repealed.
(2) From the date of commencement of this Act, the provisions of
Epidemic Diseases Act, 1897 (Central Act 3 of 1897) shall have no application
to the State of Karnataka.
(3) Notwithstanding such repeal, anything done or deemed to have been
done or any action taken or deemed to have been taken under the Epidemic
Diseases Act, 1897 (Mysore Act II of 1897) and the Hyderabad Infectious
Diseases Act, 1950 (Hyderabad Act XII of 1950) and the Epidemic Diseases Act,
1897 (Central Act 3 of 1897) and the Karnataka Epidemic Diseases Ordinance,
2020 (Karnataka Ordinance No. 07 of 2020) shall be deemed to have been done
under this Act.
18. Transitory Provisions. - Notwithstanding such repeal any rule,
regulation, notification or order made under the repealed Acts and Ordinance
shall be deemed to have done under this Act and they shall continue till new
rules are made, amended or altered under this Act for the purpose of carrying
out the provisions of this Act.
The above translation of Karnataka Sankramika Rogagalu Adhiniyama,
2020 (Karnataka Act 26 of 2020) shall be authoritative text in the English
language under by clause (3) of Article 348 of the Constitution of India.
VAJUBHAI VALA
GOVERNOR OF KARNATAKA
By Order and in the name of
the Governor of Karnataka,
(K. DWARAKANATH BABU)
Secretary to Government
Department of Parliamentary Affairs
and Legislation
KARNATAKA ACT NO 02 OF 2021
(First published in the Karnataka Gazette Extra -ordinary on the 18 th day of February, 2021)
THE KARNATAKA EPIDEMIC DISEASES (AMENDMENT) ACT, 2020
(Received the assent of the Governor on the 17 th day of February, 2021)
An Act to amend the Karnataka Epidemic Diseases Act, 2020.
Whereas it is expedient to amend the Karnataka Epidemic Diseases Act,
2020 (Karnataka Act 26 of 2020) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the seventy first year
of the Republic of India, as follows:-
1. Short title and commencement. - (1) This Act may be called the
Karnataka Epidemic Diseases (Amendment) Act, 2020.
(2) It shall come into force at once.
2. Amendment of section 5. - In the Karnataka Epidemic Diseases Act,
2020 (Karnataka Act 26 of 2020) (hereinafter referred to as the Principal Act),
in section 5,-
(i) after sub-section (3), the following shall be inserted, namely: -
“(3A) whoever contravenes the provisions of sub -section (1) shall be
punished with such fine as may be prescribed in rules or in regulations, which
may extend to fifty thousand rupees or wi th imprisonment for a term which
may extend up to three months or with both.”
(ii) in sub-section (4), the figure and brackets “(1)” shall be omitted.
3. Substitution of section 10. - For section 10 of the Principal Act, the
following shall be substituted, namely:-
“10. Composition of certain offences. - (1) Any offence punishable
under the provisions of sub-section (3A) of section 5 committed before or after
commencement of the Karnataka Epidemic Diseases (Amendment) Act, 2020
may either before or after i nstitution of prosecution be compounded by such
officer authorised by the Government, on payment of such amount as may be
notified by the Government. On such compounding, an offender, if in custody
shall be discharged and no further proceedings shall be ta ken against him in
respect of such offence.
(2) Any offence punishable under sub -section (4) of section 5, committed
before or after the commencement of the Karnataka Epidemic Diseases
(Amendment) Act, 2020 may be compounded with permission of the court, by a
person against whom such act of violence is committed.”
The above translation of ಕರ್ನಾಟಕ ಸಾಂಕ್ರ ಾ ಮಿಕ ರೋಗಗಳು (ತಿದ್ದು ಪಡಿ)
ಅಧಿನಿಯಮ, 2020 (2021ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ ಸಂಖ್ಯೆ 02) shall be authoritative text
in English language under by clause (3) of Article 348 of the Constitution of
India.
VAJUBHAI VALA
GOVERNOR OF KARNATAKA
By Order and in the name of
the Governor of Karnataka,
(K. DWARAKANATH BABU)
Secretary to Government
Department of Parliamentary Affairs
and Legislation