LexThe Telangana Infectious Diseases Act, 1950.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA INFECTIOUS DISEASES ACT, 1950.
(ACT NO.XII OF 1950.)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement.
2. Definitions.
3. Obligations to convey information.
4. Power of entry to take preventive measures.
5. Removal of infected persons to hospital.
6. Prohibition of the exposure of other persons to
infection.
7. Infected persons not to engage in certain trades
and occupations.
8. Destruction of hut or infected materials to prevent
spread of infection.
9. Closure of lodging houses.
10. Infected clothes not to be sent to laundry.
11. Infected person not to use public conveyance.
12. Letting or sub-letting a building occupied by an
infected person.
13. Forbidding work in infected premises.
14. Prohibition of use of public library by infected
persons.
15. Disposal of bodies of persons dying from infectious
disease.
16. Power of Government to confer special powers on
officers to control infectious diseases.
2 [Act No. XII of 1950]
17. Power of Magistrate to prohibit an assembly of fifty
or more persons.
18. Destruction of rats, mice etc.
19. Prevention of infectious diseases transmissible from
animals.
20. Appointment of additional Health Staff.
21. Provision and maintenance of isolation hospitals
and wards.
22. Provision of ambulances etc.
23. Prohibition of the use of water from suspected
source.
24. Occupation of house to prevent the spread of
infection.
25. Penalties for offences.
26. Rules.
27. Inconsistent provisions of law to cease to have
effect.
SCHEDULE I.
SCHEDULE II.
THE TELANGANA INFECTIOUS DISEASES ACT, 1950.1
ACT No.XII OF 1950.
1. (a) This Act may be called 2[the Telangana Infectious
Diseases Act, 1950].
(b) It extends to the whole of the State of Telangana.
(c) It shall come into force from the date of its
publication in the 3[Official Gazette].
2. In this Act unless there is anything repugnant in the
subject or context,–
(1) “Building” includes a house, outhouse, stable,
latrine, godown, shed, urinal, hut and any other such
structure, whether of masonry, wood, bricks, mud, metal or
any other material whatsoever;
(2) “Dwelling House ” means a building constructed,
used or adapted to be used, wholly or principally, for human
habitation or in connection therewith;
(3) “Executive Authority ” means the President or such
other functionary of a local authority as is vested with
general executive powers;
1. The Andhra Pradesh (Telangana Area) Infectious Diseases Act, 1950
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 (No.2) Order, 2016, issued in G.O.Ms.No.46, Law (F)
Department, dated 01.06.2016.
2. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
3. Substituted for “Jarida” by the A.P . Adaptation of Laws Order
(A.P.A.O.), 1957.
Short title, extent
and
commencement.
Definitions.
2 [Act No.XII of 1950]
(4) “Factory” means any prem ises including the
precincts thereof, wherein any industrial, manufacturing or
trade process is carried on with the aid of steam, water, oil,
gas, electrical or any other form of power which is
mechanically transmitted and is not generated by human or
animal agency;
(5) “Food” includes every article consumed or used by
man, for food, drink, or chewing, and all materials used or
admixed in the composition or preparation of such article
and shall also include flavouring and colouring matter and
condiments;
(6) “Health Officer” means the Health Officer employed
by the local authority concerned or if there is no such officer,
the Health Officer of the district;
(7) “Hut” means any building which is constructed
principally of wood, mud, leaves, grass thatch , thatees or
metallic sheets, and includes any temporary structure of
whatever size or any small building of whatever material
made which the local authority may declare to be a hut for
the purposes of this Act;
(8) “Infectious Disease ” means (a) acute influenza
pneumonia, (b) anthrax , (c) cerebro -spinal fever,
(d) chicken-pox, (e) cholera, (f) diphtheria, (g) en teric fever,
(h) leprosy , (i) measles, (j) plague, (k) rabies, (l) re lapsing
fever, (m) scarlet fever, (n) small -pox, (o) tube rculosis, (p)
typhus, (q) yaws, (r) any other disease which the
Government may, from time to time, by notification in the
4[Official Gazette] declare to be an infectious disease either
generally throughout the State or in such part or parts
thereof as may be specified in the notifications;
4. Substituted for “Jarida” by the A.P.A.O. 1957.
[Act No.XII of 1950] 3
(9) “Local Area ” means the area within the jurisdiction
of a local authority;
(10) “Local Authority” means-
(i) in a municipality, the Municipal Committee;
(ii) in a town not being a municipality, the Town
Committee;
(iii) in a cantonment, the Cantonment Board;
(iv) in an area under the control of a District Board,
that Board;
(11) “Lodging House” means a hotel, boarding house,
choultry, dharmasala or rest -house not maintained by the
Government or a local authority, or any place where casual
visitors are received and provided with sleeping
accommodation with or without food, on payment, but does
not include,-
(a) a students ‟ hostel under public or recognized
control, or
(b) a house used for the accommodation of visitors to
a fair or festival, or
(c) retiring rooms provided in railway premises for the
use of passengers or railway servants;
(12) “Medical Practitioner ” means any person
practising medicine including a practitioner of an indigenous
system of medicine;
(13) “occupier” means any person in actual possession
of any land or building or part thereof, and includes an
4 [Act No.XII of 1950]
owner in actual possession, and a tenant or licensee,
whether such tenant or licensee is liable to pay rent or not;
(14) “Owner” includes the person for the time being
receiving or entitled to receive, whether on his own account
or as agent, trustee, guardian, manager or receiver for
another person or estate or for any religious or charitable
purposes, the rent or profits of the property in connection
with which the word is used;
(15) “Work place ” means any premises including the
precincts thereof, (not being a factory or a workshop)
wherein is carried on any industrial, manufacturing or trade
process, at which not less than five persons are employed
for wages or any other remuneration;
(16) “Workshop” means any premises including the
precincts thereof (not being a factory), wherein any article or
part of an article is made, repaired, altered, ornamented ,
finished or otherwise adapted for use on a commercial basis
and not less than five persons are employed for that
purpose for wages or any other remuneration.
3. (a) Every medical practitioner who in the course of his
practice becomes cognizant of the existence of any
infectious diseases in any private or public dwelling other
than a public hospital, or of any mortality among rats, cats
squirrels, monkeys or other animals in circumstances
suggesting that the mortality is attributable to an infectious
disease transmissible to man, and
(b) every person in c harge (in the capacity of manager
of a factory, head of an institution, head of a family, owner or
occupier, or in any other capacity whatsoever) of any
premises who knows or has reason to believe that in such
premises any person is suffering from, or has died as the
result of, an infectious disease or that there has been in
Obligations to
convey
information.
[Act No.XII of 1950] 5
such premises any mor tality among rats, cats squirrels,
monkeys or other animals in circumstances suggesting that
the mortality is attributable to an infectious disease
transmissible to man,
shall, if the case has not already been reported, convey
information of the same with the least possible delay,-
(1) (a) in a Municipal area, to the Executive Authority,
or Health Officer, or to a Health or Sanitary Inspector;
(b) in any other area, to the Health Officer or to a
Health or Sanitary Inspector, or to the village Headman; and
(2) to such authority, if any, as Government may by
notification in the 5[Official Gazette] specify in this behalf.
4. (1) The Health Officer or any person authorised by him
in this behalf may,-
(a) at all reasonable hours, inspec t with or without
assistants any place in which any infectious disease is
reported or suspected to exist, without notice in the case of
factories, workshops, workplaces, offices, business places
and the like and after giving such notice as may appear to
him reasonable in other cases, inc luding dwelling houses,
and
(b) take such measures as he may consider necessary
to prevent the spread of such disease beyond such place.
(2) The powers conferred by sub -section (1) on the
Health Officer, may, in municipal areas, be exercised also by
the Executive Authority or any person authorised by such
authority.
5. Substituted for “Jarida” by the A.P.A.O. 1957.
Power of entry to
take preventive
measures.
6 [Act No.XII of 1950]
(3) Whoever obstructs the exercise of the powers
conferred by sub -section (1) or sub -section (2), shall be
punishable with imprisonment which may extend to three
months or with fine not e xceeding one hundred rupees or
with both.
5. (1) If it appears to the Health Officer that any person is
suffering from an infectious disease, and that such person,-
(a) (i) is without proper lodging or accommodation, or
(ii) is lodged in a place occupied by more than one
family, or
(iii) is without medical supervision directed to the
prevention of the spread of the disease, or
(iv) is in a place where his presence is a danger to
the people in the neighbourhood; and
(b) should be removed to a hospital or other place at
which patients suffering from such diseases are received for
treatment the Health Officer may remove such person or
cause him to be removed to such hospital or place.
(2) If any women who, according to custom, does not
appear in public, is removed to any such hospital or place:-
(i) the removal shall be effected in such a way as to
preserve her privacy; and
(ii) special accommodation shall be provided for her
in such hospital or place.
(3) No person shall leave, or be taken away from any
hospital or other place referred to in sub -section (1) without
Removal of
infected persons
to hospital.
[Act No.XII of 1950] 7
the permission of the medical Officer -in-charge or of the
Health Officer.
(4) Whoever,-
(a) obstructs the remo val of any person to any
hospital or other place under sub-section (1), or
(b) leaves or takes away any person from, any such
hospital or place in contravention of sub -section (3) shall be
punished with imprisonment which may extend to, three
months, or with fine not exceeding hundred rupees or with
both.
6. No person who knows that he is suffering from an
infectious disease shall expose other persons to the risk of
infection by his presence or conduct in,–
(a) any street or public place,
(b) any market, theatre or other place of entertainment
or assembly, or
(c) any school, college, play ground or other similar
place, or
(d) any hotel, hostel, boarding house, choultry rest -
house or club, or
(e) any factory or shop.
Explanation:- A person shall be deemed to know that
he is suffering from an infectious disease within the meaning
of this section if he has been informed by the Health Officer
or any other officer of the Public Health Department of the
Government not below the rank of a Health Inspector, or by
a medical practitioner that he is so suffering.
Prohibition of the
exposure of other
persons to
infection.
8 [Act No.XII of 1950]
7. No person shall, while suffering from, or in
circumstances in which he is likely to spread, any infectious
disease;
(a) make, carry or offer for sale, or take any part in the
business of making, carrying or offering for sale, any article
of food for human consumption;
(b) engage in any other occupation without a special
permit from the Health Officer of the local authority
concerned or otherwise than in accordance with the
conditions specified therein.
8. (1) If it appears to the Health officer that the destruction
of any hut or shed or of any bedding or other article likely to
retain infection is necessary to prevent the spread of any
infectious disease, he may, after giving to the owner such
previous notice of his intention as may in the circumstances
of the case appear to him reasonable, take measures for
having such hut or shed and all the materials thereof or as
the case may be such bedding or other article destroyed.
(2) Such compensation as the local authority may
consider reasonable, shall be paid to any person who in its
opinion sustains loss by the destruction of any hut, shed,
bedding, or other article under the powers conferred by
sub-section (1) but save as provided in this sub -section, no
claim for compensation shall lie f or any loss or damage
caused by any exercise of the powers aforesaid.
9. If, on the application of the Health Officer, the executive
authority is satisfied that it is necessary in the interests of
public health that a lodging house or any place where
articles of food are sold, prepared, stored, exposed for sale,
or distributed, should be closed on account of the existence
or recent occurrence in such lodging house, or place of a
case of infectious disease, the executive author ity may by
Infected persons
not to engage in
certain trades and
occupations.
Destruction of hut
or infected
materials to
prevent spread of
infection.
Closure of lodging
houses.
[Act No.XII of 1950] 9
order, direct it to be closed until the expiry of such period as
may be specified in the order or until it is certified by the
Health Officer to be free from infection.
10. No person shall,-
(1) send or take to any laundry or public wash -house
or any public water -course, tank or well, for the purpose of
being washed, or to any place for the purpose of being
cleaned, any clothing, bedding or other article which he
knows to have been exposed to infe ction from an infectious
disease, unless such article has been disinfected by, or to
the satisfaction of the Health Officer or unless under
instructions from him, it is sent with proper precautions to a
laundry for the purpose of disinfection with notice t hat it has
been exposed to infection;
(2) place or cause or permit to be placed in any
dustbin or other receptacle for the deposit of refuse any
matter which he knows to have been exposed to infection
from any infectious disease and which has not been
disinfected.
11. (1) No person who knows that he is suffering from an
infectious disease shall,-
(a) enter any public conveyance used for the
conveyance of passengers at separate fares, or
(b) enter any other public conveyan ce, without
previously notifying the owner, driver or conductor thereof
that he is so suffering.
(2) No person having the care of a person whom he
knows to be suffering from an infectious disease shall permit
that person to be carried,-
Infected clothes
not to be sent to
laundry.
Infected person
not to use public
conveyance.
10 [Act No.XII of 1950]
(a) in any public conveyance used for the
conveyance of passengers at separate fares,
(b) in any other public conveyance, without
previously notifying the owner, driver or co nductor thereof
that the person is so suffering.
(3) The owner, drive r or conductor of a public
conveyance used for the conveyance of passengers at
separate fares shall not convey therein a person whom he
knows to be suffering from an infectious disease, at any time
when a passenger not suffering from such di sease is being
conveyed therein:
Provided that a person suffering from an infectious
disease may be conveyed in the public conveyance
aforesaid, in such cases of emergency and subject to such
restrictions and safeguards as may be notified by
Government.
(4) The owner or driver of any other public conveyance
may refuse to convey therein any person suffering from an
infectious disease until he has been paid a sum sufficient to
cover any loss and expense which will be incurred by
reason of the provisions of the next succeeding sub-section.
(5) If a person suffering from an infectious disease is
conveyed in a public conveyance, the person in charge
thereof shall as soon as practicable give notice to the Health
Officer of the local area in which the conveyance is usually
kept and before permitting any other person to enter the
conveyance shall cause it to be disinfected.
(6) The Health Officer when so requested by the
person in charge of a public conveyance in which a person
suffering from an infectious disease has been conveyed
shall provide for its disinfection.
[Act No.XII of 1950] 11
12. No person, shall without a special permit from the
Health Officer, let or sub -let or permit or suffer any
prospective tenant to enter, a b uilding in which he knows or
has reason to believe that a person has been suffering from
an infectious disease within the three months immediately
preceding.
13. (1) If there occurs on any premises,-
(a) a case of infectious disease, or
(b) any mortality among rats, cats, squirrels, monkeys
or other animals in such circumstances as are referred to in
section 3,
the Health Officer may, whether in the case referred to in
clause (a) the person suffering from the disease has been
removed from the premises or not, make an order
forbidding any work to which this section applies to be given
out to any person living or working on these premises or in
such part thereof as may be specified in the order, and any
order so made may be served on the occupier of the factory
from which the work is given out or on any contractor
employed by such occupier,
(2) An order under this section may be expressed to be
operative for a specified time or until the premises or any
part thereof specified in the order have been disinfected to
the satisfaction of the Health Officer, or may be expressed to
be inoperative so long as any other reasonable precautions
specified in the order are taken.
(3) Thi s section applies to the making, cleaning,
washing, altering, ornamenting, finishing or repairing of
wearing apparel and any work incidental thereto, and to
such other classes of work as may, from time to time be
notified by the Director of Public Health.
Letting or sub-
letting a building
occupied by an
infected person.
Forbidding work
in infected
premises.
12 [Act No.XII of 1950]
14. No person who knows that he is suffering from any
infectious disease shall take any book, or cause any book to
be taken for his use, or use any book taken from any public
or circulating library.
15. (1) No person having the charge or control of the body
of any person who has died while suffering from an
infectious disease shall permit or suffer persons to come
unnecessarily into contact with, or proximity to the body.
(2) No person shall, without the sanction in writing of
the Health Officer or of a person authorised by him in this
behalf, retain in any premises (elsewhere than in a public
mortuary) for more than twelve hours the body of any
person who has die d while suffering from an infectious
disease.
(3) (a) If any such body (not being a body kept in a
mortuary) remains undisposed of for more than twelve
hours without the sanction referred to in sub-section (2), or
if the dead body of any person is reta ined in any
building so as to endanger the health of the inmates of such
building, or of any adjoining or neighbouring building,
any Magistrate may, on the application of any Health
Officer or of a person authorized by him in this behalf order
the body t o be removed and disposed of within a specified
time.
(b) A Magistrate may, in the case of the body of a
person who has died while suffering from an infectious
disease or in any other case in which he considers the
immediate disposal of the dead body ne cessary, direct the
body to be so disposed of, unless the friends or the relatives
of the deceased undertake the disposal of the body within a
time specified in the order.
Prohibition of use
of public library by
infected persons.
Disposal of
bodies of persons
dying from
infectious disease.
[Act No.XII of 1950] 13
(c) The expenses of the removal and disposal of any
body under clause (a) or claus e (b) shall be borne by the
local authority, but such expense may be recovered, as if it
were a tax due to it, by the local authority from any person
who would have been legally liable therefor but for such
removal and disposal unless in the opinion of the local
authority he is too poor to admit of the recovery of such
expense.
(4) (a) If any person dies in a hospital or a place of
temporary accommodation for the sick while suffering from
an infectious disease and the Health Officer certifies that in
his opinion it is desirable, in order to prevent the spread of
infection, that the body should not be removed from such
hospital or place except for the purpose of being taken
direct to burial or burning ground or a crematorium for being
forthwith buried or cr emated, no person shall remove the
body from the hospital or place except for such a purpose.
(b) When the body is removed for the purpose
aforesaid it shall forthwith be taken direct to a burial or
burning-ground or a crematorium, and there buried or
cremated with the least practicable delay.
(5) Without the permission of the Health Officer no
person shall cause or permit to be carried in a public
conveyance the dead body of any person who had died
while suffering from an infectious disease.
16. (1) In the event of the prevalence or threatened
outbreak of an infectious disease in any local area, the
Government may, by notification,-
(a) declare that such loc al area is visited or
threatened with an outbreak of an infectious disease, and
Power of
Government to
confer special
powers on officers
to control
infectious
diseases.
14 [Act No.XII of 1950]
(b) confer on the Health Officer or any other officer of
the local authority concerned, or any officer of the
Government all or any of the powers specified in sub -
section (2).
(2) The powers which may be conferred under sub -
section (1) are,-
(a) power to order the evacuation of infected houses
and houses adjoining them or in their neighbourhood, or
generally of all houses in an infected locality;
(b) power to make vac cination and preventive
inoculations compulsory subject to the provisions of sub -
section (3);
(c) power to direct,-
(i) that persons arriving from place outside the local
area, or residing in any building adjacent to, or in the
neighbourhood of, an infected building, shall be examined
by any specified medical officer or by anyone of a specified
class of medical officers;
(ii) that the clothing, bedding or other articles
belonging to such persons shall be disinfected, if there is
reason to suspect that they have been exposed to infection;
and
(iii) that any such person shall give his address and
present himself daily for medical examination at a specified
time and place, for a period not exceeding ten days;
(d) power to take such measures a s may be
necessary,-
[Act No.XII of 1950] 15
(i) in respect of, or in relation to, persons exposed
to infection from any infectious disease, or likely to infect
other persons with any such disease, and
(ii) in respect of, or in relation to, articles exposed to
infection from any infectious disease, or likely to infect
persons with any such disease,
including in case (i) the placing of restrictions on the
movements of such persons, and in case, (ii) the destruction
of such articles and the placing of restriction on their export
from, import into, or transport within, the local area;
(e) power to direct that at any place within or outside
the local area, any consignment of grain exported from or
imported into, such area by rail, road or otherwise, shall be
examined, and if necessary, unloaded and disinfected in
any specified manner; and
(f) power to close all or any existing markets and to
appoint special places where markets may be held.
(3) (a) If any person, or a chi ld in the care of any
person is sought to be vaccinated or inoculated in
pursuance of the power referred to in c lause (b) of sub -
section (2) and such person declares before a Magistrate
specially empowered by the Government in this behalf that
as a result of a careful inquiry into the subject, he believes
that such vaccination or inoculation will be injurious to his
health or the health of the child, as the case may be, the
Magistrate may, after giving notice to the Health Officer and
hearing any representa tions made by him or on his behalf,
exempt such person or child from vaccination or inoculation,
on condition of the person aforesaid undertaking to subject
himself and the members of his family to isolation of such
description and for such period and to such further
restriction, if any, as may be directed by the Magistrate:
16 [Act No.XII of 1950]
Provided that any exemption granted under this clause
shall cease to have effect after a conviction under clause (b)
and no exemption shall be granted to any person or to a
child in the case of any person who has been so convicted.
(b) Any person who commits a breach of any
undertaking given by him under clause (a) shall be
punished with imprisonment which may extend to three
months, or with fine, or with both.
(4) Any officer on whom powers are conferred by a
notification un der sub -section (1) shall, subject to such
limitations, restrictions and conditions, if any, as the
Government may in the same or in any subsequent
notification impose, exercise every power so conferred on
him until it is withdrawn by notification.
(5) T he local authority may in its discretion give
compensation to any person who in its opinion has
sustained substantial loss by the destruction of any property
under the powers conferred by this section; but save as
provided in this sub -section, no claim for compensation
shall lie for any loss or damage caused by any exercise of
the powers aforesaid.
17. In the event of the prevalence of an infectious disease
in any local area, any magistrate, having local jurisdiction
shall on the application of the Healt h Officer, have power to
prohibit either generally, or by special order in any individual
case, assemblages consisting of any number of persons
exceeding fifty in any place whether public or private, or in
any circumstances, or for any purpose, if in his opinion such
assemblages in such place, in such circumstances, or for
such purpose, would be likely to become a means of
spreading the disease or of rendering it more virulent.
Power of
Magistrate to
prohibit an
assembly of fifty
or more persons.
[Act No.XII of 1950] 17
18. (1) The occupier of every premises, or if the premises
are unoccupied, the owner thereof, shall take such steps as
may be reasonably practicable for the destruction of rats,
mice and other animals susceptible to plague in fecting such
premises.
(2) Where the Health Officer is of opinion that the
occupier or owner of any premises has failed to fulfil the
obligation laid on him by sub-section (1) he may either,-
(a) serve a notice on such occupier or owner,
requiring him to take such steps and within such time as
may be specified in the notice, or
(b) enter upon such premises and take such steps as
may be necessary for the purpose of destroying the rats,
mice and other animals susceptible to plague infecting the
same, after giving not less than twenty -four hours previous
notice to such occupier or owner.
(3) Any expenses incurred under clause (b) of sub -
section (2) may be recovered by the local authority
concerned from the occupier or owner, as the case may be,
as if it were a tax due from him to the local authority.
19. If, in any local area, any infectious disease
transmissible to man breaks out or is, in the opinion of the
Health Officer, likely to br eak out, amongst cattle or other
animals, it shall be the duty of the Health Officer to
recommend to the local authority the adoption of such
measures as he may deem necessary for suppressing or
mitigating the disease or for preventing the outbreak or
threatened outbreak thereof and the local authority shall
consider such recommendations and take such action
thereon as to it may seem suitable.
Destruction of
rats, mice etc.
Prevention of
infectious
diseases
transmissible from
animals.
18 [Act No.XII of 1950]
20. (1) In the event of the prevalence or threatened
outbreak of any in fectious disease in any local area, or of
any unusual mortality therein, the local authority concerned
shall provide such additional staff, medicines, appliances,
equipment and other things as may, in the opinion of the
Director of Public Health be necessa ry for the treatment of
such infectious disease and preventing it from spreading, or
for investigating the cause of such mortality and preventing
it, as the case may be.
(2) In the event aforesaid, if the Director of Public
Health considers that immediat e action is necessary in the
interest of public health, he may with the previous sanction
of Government, notwithstanding anything contained in sub -
section (1), appoint such additional staff and obtain such
medicines, appliances, equipment and other things as may
be necessary and the expenses incurred in respect thereof
shall be met from the funds of the local authority.
(3) Every appointment made under sub -section (2)
shall be reported forthwith to the executive authority and by
such authority to the local authority concerned at its next
meeting.
21. (1) (a) The local authority may, and if so required by
Government, shall, provide or cause to be provided,
hospitals, wards or other places for the reception and
treatment of persons suffering from infectious disease;
(b) for the purpose of the reception and treatment of
such persons a local authority may,-
(i) itself build such hospitals, w ards or places of
reception, or
(ii) contract for the use of any such hospital or part
of a hospital or place of reception,
Appointment of
additional Health
Staff.
Provision and
maintenance of
isolation hospitals
and wards.
[Act No.XII of 1950] 19
(iii) enter into an agreement with any person having
the management of any such hospital, for the reception and
treatment therein, of per sons suffering from infectiou s
diseases;
(c) f or the purpose aforesaid, two or more local
authorities may in combination provide a common hospital
or place of reception.
(2) A local authori ty shall not be deemed to have
discharged its obligation under sub -section (1) unless the
hospitals, wards or places of reception in question are
maintained in accordance with such general or special
orders as may from time to time be issued by the Director of
Public Health.
22. A local authority may, and if so required by the Director
of Public Health, shall,–
(a) provide and maintain suitable conveyances, with
sufficient attendants and other requisites, for the free
carriage of persons suffering from any infectious disease;
and
(b) provide proper places and apparatus and
establishment, for the disinfection of conveyances, clothing,
bedding or other articles which have been exposed to
infection and when any conveyance, clothing, bedding or
articles are brought to any such place for disinfection, may
cause them, at its discretion, to be disinfected, either free of
charge, or on payment of such fee as it may fix.
23. (1) If it appears to the Health Officer that the water in
any tank, well or other place, if used for drinking or any
other domestic purpose, is likely to endanger or cause the
spread of any infectious disease he may by public notice,
Provision of
ambulances etc.
Prohibition of the
use of water from
suspected source.
20 [Act No.XII of 1950]
prohibit the removal or use of the said water generally or for
any specified domestic purpose.
(2) No person shall remove or use any water in respect
of which any such notice has been issued in contravention
of the terms thereof.
24. (1) The Health Officer may, in case of emergency, with
the sanction of the 6[Collector,] enter upon, occupy and use,
or depute any person to enter upon, occupy and use any
building or place which in the opinion of the Health Officer,
is required, and is suitable for any purpose connected with
the prevention or control of infection from an infectious
disease:
Provided that, if the building or place is occupied,
notice shall be given in writing to the occupant, or be
conspicuously affixed on such building or place, not less
than thirty-six hours before it is entered upon.
(2) The owner or lessee of such building or place shall
be entitled to compensation for any damage or expenses
incurred and to a reasonable rent for the period during
which it has been occupied or used, for any of the purposes
referred to i n sub-section (1). Such compensation and rent
shall be fixed by the 6[Collector].
(3) The Health Officer shall, when any such building or
place ceases to be occupied or used for any of the
purposes aforesaid, cause it to be thoroughly disinfected
and cleansed.
6. Substituted for “Awal Talukdar” (First Talukdar) by the A.P.A.O. 1957.
Occupation of
house to prevent
the spread of
infection.
[Act No.XII of 1950] 21
25. (1) Whoever-
(a) contravenes any of the provisions of this Act
specified in the first and second columns of Schedule I, or
(b) contravenes any rule or order made under any of
the provisions so specified, or
(c) fails to comply with any direction lawfully given to
him, or any requisition lawfully made upon him, under or in
pursuance of any of the said provisions,
shall be punished with fine which may extend to the amount
mentioned in that behalf in the fourth column of the said
Schedule.
(2) Whoever after having been convicted of,-
(a) contravening any of the provisions of this Act
specified in the first and second columns of Schedule II, or
(b) contravening any rule or order made under any of
the provisions so specified, or
(c) failing to comply with any direction lawfully given
to him or any requisition lawfully made upon him, under or
in pursuance of any of the said provisions,
continues to contravene the said provision or the said rule
or order, or continues to fail to comply with the said
direction or requisition, shall be punished for each day after
the previous date of conviction during which he continues
so to offend, with fine which may extend to the amount
mentioned in that behalf in the fourth column of the said
Schedule.
Penalties for
offences.
22 [Act No.XII of 1950]
Explanation:- The entries in the third column of
Schedules I and II headed „Subject‟ are not intended as
definitions of the offences described in the provisions
specified in the first and second columns thereof, or even as
abstracts of those provisions, but are inserted merely as
references to the subject dealt with therein.
26. Government may by notification in the 7[Official
Gazette] make rules consistent with this Act for the carrying
out of the purposes thereof.
27. Any provision of law in force immediately before the
commencement of this Act which is inconsistent with this
Act shall, to the extent of the in consistency, cease to have
effect save as respects things done or omitted to be done
before the commencement of this Act.
7. Substituted for “Jarida” by the A.P.A.O. 1957.
Rules.
Inconsistent
provisions of law
to cease to have
effect.
[Act No.XII of 1950] 23
SCHEDULE I
ORDINARY PENALTIES
[See section 25 (1)]
Section Sub-
section
or
clause
subject Fine which
may be
imposed
3 .. Failure to give information
of infectious disease or
mortality among rats, etc.
Fifty
rupees
6 .. Exposing other persons to
infection.
Twenty-five
rupees
7 (a) Infected persons carrying
on trade in articles of food.
Fifty
rupees
(b) Infected persons engaging
in other occupations
without permits.
Fifty
rupees
9 .. Failure to close lodging
houses, etc.
One
hundred
rupees
10 .. Sending infected clothes to
a laundry or depositing
infected articles in a
receptacle for refuse
matter.
Fifty
rupees
11 (1), (2)
(3) & (5)
Using or permitting use of
public conveyance by an
infected person.
Fifty
rupees
12 .. Letting or sub -letting of
infected building without a
permit.
Fifty
rupees
24 [Act No.XII of 1950]
SCHEDULE I – (contd.)
ORDINARY PENALTIES
[See section 25 (1)]
Section Sub-
section
or
clause
subject Fine which
may be
imposed
13 (1) Failure to comply with
notice for bidding work in
infected premises
Fifty
rupees
14 .. Use of books from public
libraries by infected
persons, etc.
Fifty
rupees
15 (1), (2),
(4) & (5)
Delay in disposing of dead
body of an infected person
or allowing others
unnecessarily to come into
contact with it, etc., etc.
Fifty
rupees
17 .. Failure to comply with
order prohibiting
assemblages of 50 or more
persons.
One
hundred
rupees
18 (1) Failure to take steps for the
destruction of rats, mice,
etc.
Twenty
rupees
(2) Failure to comply with
notice for destruction of
rats, mice, etc.
Fifty
rupees
24 .. Failure to comply with
notice prohibiting the use
of unwholesome water.
One
hundred
rupees.
[Act No.XII of 1950] 25
SCHEDULE II
PENALTIES FOR CONTINUING BREACHES.
[See Section 25 (2)]
Section Sub-
section
or
clause
Subject Fine which
may be
imposed
6 .. Exposing other persons to
infection.
Ten rupees
7 (a) Infected persons engaging
in other occupation s
without permit
do
(b) Infected persons carrying
on trade in articles of food.
do
9 .. Failure to close lodging
houses, etc.
Twenty
rupees.
13 (1) Failure to comply with
notice forbidding work in
infected premises.
Ten
rupees.
19 (1) Failure to take steps for the
destruction of rats, mice,
etc.
Five
rupees.
(2) Failure to comply with
notice for the destruction
of rats, mice, etc.
do
24 Failure to comply with
notice prohibiting the use
of unwholesome water.
Twenty
rupees.
* * *