The KARNATAKA PROHIBITION OF VIOLENCE AGAINST MEDICARE SERVICE PERSONNEL AND DAMAGE TO PROPERTY IN MEDICARE SERVICE INSTITUTIONS ACT , 2009

KARNATAKA ACT No. 1 OF 2009 
(First Published in the Karnataka Gazette Extra-ordinary on the Second  day of March, 2009) 
THE KARNATAKA PROHIBITION OF VIOLENCE AGAINST MEDICARE SERVICE PERSONNEL  AND 
DAMAGE TO PROPERTY IN MEDICARE SERVICE INSTITUTIONS ACT , 2009 
Arrangement of Sections 
STATEMENT OF OBJECTS AND REASONS: 
Sections: 
1. Short Title and Commencement 
2. Definitions 
3. Prohibition of violence 
4. Penalty 
5. Cognizance of offence 
6. Recovery of loss for the damage caused to the property 
7. The provisions of this Act shall be in addition to other laws 
 
STATEMENT OF OBJECTS AND REASONS 
 
 In order to prevent violence against Medicare Service personnel and damage to 
property in medicare service, institutions, it is considered necessary to enact a law. 
 
 Hence the Bill. 
(LA Bill No. 3  of 2009, File No.DPAL 21 Shasana 2008) 
(Entry 1 and 6 of List II of the Seventh Schedule to the Constitution of India.) 
 
 
 
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KARNATAKA ACT No. 1 OF 2009 
(First Published in the Karnataka Gazette Extra-ordinary on the Second  day of March, 2009) 
THE KARNATAKA PROHIBITION OF VIOLENCE AGAINST MEDICARE SERVICE PERSONNEL  AND 
DAMAGE TO PROPERTY IN MEDICARE SERVICE INSTITUTIONS ACT , 2009 
(Received the assent of the Governor on the twenty-sixth day of February, 2009) 
  An Act to prohibit violence against medicare  service personnel and damage to property in 
medicare service institutions and for matters connected therewith and incidental thereto.   
  Whereas it is expedient to prohibit violence against medicare service personnel and damage to 
property in medicare service institutions and for matters connected therewith and incidental thereto;  
  Be it enacted by the Karnataka State Legislature in the Fifty-ninth year of the Republic of India, 
as follows:- 
 1. Short Title and Commencement.-  (1) This Act may be called the Karnataka Prohibition of 
violence against medicare service personnel and damage to property in medicare service institutions 
Act, 2009. 
 (2) It shall come into force at once. 
 2. Definitions.- In this Act, unless the context otherwise requires,- 
 (a) “Medicare Service Institutions” means all inst itutions, providing medicare services to people, 
which are under the control of State or Central Government or Local Bodies etc., including any 
private hospital having facilities for treatment of  the sick and used for their reception or stay, 
any private maternity home where women are usually received and accommodated for the 
purpose of confinement and ante-n atal and post-natal care in connection with child birth or 
anything connected therewith; and any private nu rsing home used or intended to be used for 
the reception and accommodation of persons suffe ring from any sickness, injury or infirmity 
whether of body or mind, and providing of treatment for nursing or both of them and includes a 
maternity home or canvalescent home, etc., 
 (b) “Medicare service personnel in relation to a medicare service institution” shall include,- 
(i) Registered Medical Practitioners, working in Medicare Institutions (including those having 
provisional registration); 
(ii) Registered nurses; 
(iii) Medical students; 
(iv) Nursing students; 
(v) Para medical workers employed and working in Medicare Service Institutions; 
 (c) ‘Offender’ means any person who either by himsel f or as a member or as a leader of a group of 
persons or organization commits or attempts to  commit or abets or incites the commission of 
violence under this Act; 
 (d) ‘Violence’ means activities of causing any harm, injury or endangering the life or intimidation, 
obstruction or hindrance to any medicare service personnel in discharge of duty in the medicare 
service institution or damage to property in medicare service institution; 
 3. Prohibition of violence.-  Any violence against medicare service personnel or damage to 
property in a medicare service institution is  prohibited.  
 4. Penalty.- Any person who commits any act in contrave ntion of section 3, shall be punished 
with imprisonment for a period of three years with fine which may extend to fifty thousand rupees. 
 5. Cognizance of offence.-  Any offence committed under section 3 shall be cognizable and  
non-bailable.  
 6. Recovery of loss for the damage caused to the property.-  (1) In addition to the punishment 
specified in section 4, the offender shall also be liable to a penalty of twice the amount of purchase 
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price of medical equipment damaged and loss caused to the property as determined by the Court trying 
the offender. 
 (2) If the offender has not paid the penal amount under sub-section (1), the said sum shall be 
recovered under the provisions of the Karnataka Land Revenue Act, 1964 (Karnataka Act 12 of 1964) 
as if it were to be an arrears of land revenue. 
 7. The provisions of this Act shall be in addition to other laws.- 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.  
  The above translation of the  PÀ£ÁðlPÀ ªÉÊzÉÆåÃ¥ÀZÁgÀ ¹§âA¢AiÀÄ ªÉÄÃ¯É »A¸ÁZÁgÀªÀ£ÀÄß ªÀÄvÀÄÛ 
ªÉÊzÉÆåÃ¥ÀZÁgÀ ¸ÀA¸ÉÜUÀ¼À D¹ÛUÉ ºÁ¤ ªÀiÁqÀĪÀÅzÀ£ÀÄß ¤µÉâs¸ÀĪÀ C¢s¤AiÀĪÀÄ, 2009   be published in the official 
Gazette under clause (3) of Article 348 of the Constitution of India. 
 
 RAMESHWAR THAKUR 
GOVERNOR OF KARNATAKA 
 
By order and in the name of the Governor of Karnataka, 
 
G.K. BOREGOWDA 
Secretary to Government 
Department of Parliamentary Affairs and Legislation. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
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