The RAJASTHAN EPIDEMIC DISEASES ACT, 1957

The Rajasthan Epidemic Diseases Act, 1957 
[Published in Rajasthan Gazette (Raj.-Patra), Extra-ordinary, Part IV-A dated the 22nd November, 1957.] 
 
CONTENTS 
Sction 
1. Short title, extent and commencement 
2. Power to take special measures and prescribe regulations as to dangerous epidemic discases 
3. Penalty 
4. Protection to persons acting under Act. 
5. Repeal 
6. Rajasihan General Clauses Act to apply 
 
THE RAJASTHAN EPIDEMIC DISEASES ACT, 1957 
(Act No. 31 of 1957) 
 
(Received the assent of the Governor on the 17th day of November, 1957)  
An Act to provide for the prevention of the spread of epidemic diseases  
Whereas it is expedient to make provision for the prevention of the outbreak or spread of dangerous 
epidemic diseases in the State of Rajasthan :- 
 
Be it enacted by the Rajasthan State Legislature in the Eighth Yeur of the Republic of India as follows :- 
1. Short title, extent and commencement -(1) This Act may be called the Rajasthan Epidemic Diseases 
Act, 1957. 
(2) It extends to the whole of State of Rajaslban. 
(3) It shall come into force at once. 
 
2. Power to take special measures and prescribe regulations as to dangerous epidemic diseases- 
(1) When, at any time, the State Government is satisfied the State or any part thereof is visited by , or 
threatened with, an outbreak of any dangerous epidemic disease, the State Government, if it thinks that 
the ordinary provisions of the law for the time being in force are insufficient for the purpos e, may take, 
or require or empower any person to take, such meas ures, and by public notice prescribe such 
temporary regulations to be observed by the public or by any person or class of persons, as it shall deem 
necessary, to prevent to outbreak of such disease or the spread thereof, and may determine in what 
manner and by whom any expenses incurred (including compensations, if any) shall be defrayed. 
 
(2) In particular and without prejudice to the generality of the foregoing provision, the State 
Government may take measures and prescribe regulations for the inspection of persons travelling by 
railway or otherwise, and the segregation, in hospital, tempo rary accommodation or otherwise, of 
persons suspected by the inspecting oficer of being infected with any such disease.  
 
(3) The State Government may, by general or special order, empower a Collector to exercise in relati on 
to his district all the powers  under this section exercisable by the State Gove rnment in relation to the 
State othèr than the power to det erimine in what manner and by whom any expenses incurred 
(including compensation, if any) shall be defrayed.  
 
(4) The exercise of powers delegated by the State Government to a Collector under sub -section (3) shall 
be subject to such res trictions, limitation and conditions, if any, as may be specified by the State 
Government and to the control of and to revision by, the State Government.  
 
NOTIFICATION 
[Notification No. F. 3(8) MPH/65/Gr-II, dated 4-12-1965, published 
in Rajasthan Gazette, Part IV-C, Ordinary, dated 17-2-1966.] 
 
In exercise of the powers conferred by sub -section (3) read with sub - section (4) of se ction 2 of the 
Rajasthan Epi demic Disease Act, 1957 (Rajast han Act 31 of 1957), the State Govern ment hereby 
empowers all the Collectors of the Districts to exercise in relation to their respective Districts  all the 
power exerciseable by the State Government under  section 2 of the said Act, oth er than the power to 
determine in what manner and by whom any expenses incurred (including compensation if any), shall be 
defrayed :  
 
Provided that the powers to prescribe regulations under sub-sections (1) and (2) of the said section shall 
be excrcised b y the said Collector in consulation with the Dircctor of Medical and Health Scrvices, 
Rajasthan, Jaipur, and other Medical and Healrh authorities of the District concerned.  
 
3. Penalty-Any person disobeying any regulation or order made under this Act shal l be deemed to have 
committed an offence punishable under scction 188 of the Indian Penal Code (Central Act XLV of 1860). 
 
COMMENTARY 
 
General.-[A case under Orissa Regulations] -Where a person did not get himself inoculated against 
Cholera, nor did he have  in his possession a Certificate from a Medical practitioner showing that he had 
been inoculated against chol era within a period of 6 months, he was guilty of contravening Regulations 
7 and 8 of the Regulations made in exercis e of the powers conferred on t he Stat e Government by 
section 2(1) of the Epidemic Disease Act for the purpose of preventing the spread of cholera.  
 
In such person felt that the Homeopathic method of providing immunity against attack of cholera should 
be put on a par with the allopathi c method of inoculation, it was open to lim to move the appropriate 
authorities and get a suitable exemption clause ins erted in the Regu lations. But in the absence of such 
an exemption clause he must be held to have contravened the provisions of the said R egulations. By 
reason of paragraph 15 of the Regulations the person was guilty under S. 188 Penal Code. -J. Choudhury 
vs. The State, AIR 1963 Orissa 216. 
 
4. Protection to persons acting under Act -No suit or other legal proceeding shall lie against any pers on 
for anything done or in good faith mtended to be done under this Act.  
 
5. Repeal-The Rajasthan Epidemic Diseases Ordinance, 1957 ( Rajasthan Ordinance 3 of 1957) is hereby 
repealed.  
 
6. Rajastlhan General Clauses Act to apply -The provisions of the Rajasthan General Clauses Act, 1955 
(Rajasthan Act 8 of 1955) shall, as far as may be, apply mutatis inutandis to this Act.  

‹ Prev All Rajasthan acts Next ›