The Telangana Prevention of Couching Act, 1964.

THE TELANGANA PREVENTION OF COUCHING ACT, 1964. 
(ACT NO.4 OF 1964) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and commencement. 
2. Definitions. 
3. Penalty for unlawful couching. 
4. Offence to be cognizable and bailable. 
5. Cognizance of offences. 
6. Repeal. 
 
THE TELANGANA PREVENTION OF COUCHING  
ACT, 1964.1 
 
ACT No.4 OF 1964. 
 
1. (1) This Act may be called the 2Telangana Prevention of 
Couching Act, 1964. 
 
 (2) It extends to the whole of the 2State of Telangana. 
 
2. In this Act, unless the context otherwise requires,- 
 
 (i) ‘couching’ means the operative displacement by the 
use of a needle or other instrument, of the opaque 
crystalline lens of the eye until the lens no longe r intercepts 
the line of vision; 
 
 (ii) ‘registered practitioner ’ means a person registered 
under the 3Andhra Pradesh  (Andhra Area) Medical 
Registration Act, 1914 or any other law similar thereto for the 
time being in force in 2the State of Telangana. 
 
3. Whoever, not being a registered  practitioner or not 
possessing a qualification entitling him to be registered 
under the relevant la w relating to the registration o f medicaI 
practitioners referred to in cIause (ii) of section 2, performs 
or attempts to perform couching on a person with o r without 
his consent, shall be punishable with imprisonment for a 
                                                           
1. The Andhra Pradesh Prevention of Couching Act, 1964 r eceived the 
assent of the President on the 25th January, 1964. The said Act in force 
in the combined State as on 02.06.2014, has been adapted to the State 
of Telangana, under section 101 of the Andhra Pradesh Reorganisation 
Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws 
Order, 2016, issued in  G.O.Ms.No.45, Law (F) Department, dated 
01.06.2016. 
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.  
3. Please see now the Telangana Medical Practitioners Registratio n Act, 
1968 (Act No.23 of 1968), in which the 1914 Act was repealed. 
Short title, extent 
and 
commencement. 
Definitions. 
Penalty for 
unlawful 
couching. 
Act IV of 1914. 
2  [Act No. 4 of 1964] 
term which may extend to six months or with fine which may 
extend to one thousand rupees or with both. 
 
4. Notwithstanding anything in 4the Code of  Criminal 
Procedure, 1898, an offence under this Act shall be 
cognizable and bailable. 
 
5. (1) No Magistrate inferior to a M agistrate of the Second 
Class shall try any offence under this Act. 
 
 (2) No Magistrate shall take cognizance of any offence 
under this Act except,- 
 
  (i) upon a complaint in writing made by the person on 
whom couching was performed or an attempt to perform 
couching was made;or 
 
  (ii) upon a report of a police officer not below the rank 
of a Sub-Inspector; or 
 
  (iii) upon a report of any person or class of persons 
authorised by the State Government in this behalf. 
 
 (3) No Magistrate shall take cognizance of any offence 
under this Act, unless the prosecution is instituted within six 
months from the date on which the offence is alleged to 
have been committed. 
 
6. The Andhra Pradesh (Andhra Area) Prevention of 
Couching Act, 1945 is hereby repealed. 
 
* * * 
                                                           
4. Please see now the Code of Criminal Procedure, 1973 (Central Act 
No. 2 of 1974).  
Offence to be 
cognizable and 
bailable. 
Cognizance of 
offences. 
Repeal. 

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