The Telangana Medical Act, 1312 Fasli.

THE TELANGANA MEDICAL ACT, 1312 F. 
(ACT NO. I OF 1312 F.) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and commencement. 
2. Definitions. 
3. Medical practitioner not to claim remuneration, 
unless he is registered. 
4. Medical practitioners who may have their names 
registered. 
5. Determination of scale of fee. 
6. Punishment for administering medicine to patient 
which may be injurious or unfit for use. 
7. Licence for sale of medicines shall be granted. 
8. Power to make rules. 
9. Punishment for violation of rules. 
10. Permission for institution of cases and court to try 
cases. 
 Schedule. 
 
THE TELANGANA MEDICAL ACT, 1312 F.1 
 
ACT No. I of 1312 F. 
 
1. This Act may be called, 2[The Telangana Medical Act, 
1312 F] and it shall come into force in the City of Hyderabad 
on the 1st day of Azur, l313 F. and in other  places, on the 
date which the Government may, by notification, appoint at 
the instance of local officers. 
 
2. In this Act, unless there is anything repugnant in the  
subject or context,- 
 
 “Medical Practitioner” shall include Doctors, Vaids and 
Jarrahs (native operators) and also other persons who, by 
any system, treat general or particular diseases; 
 
 “Druggist” shall mean any person who generally sells 
medicines; 
 
 “Medical Council” shall mean the Council appointed by 
the Government for the purposes of this Act, and it shall 
consist of eleven members, two of whom shall be medical 
practitioners; 
 
 “Government Department” shall mean the Secretary to 
Government in the Medical Department; 
 
 “Register” shall mean the register maintained in the 
Government Department, in the  form contained in the 
                                                           
1. The Andhra Pradesh (Telangana Area) Medical Act, 1312F. 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 Tela ngana 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.  
Short title, extent 
and 
commencement. 
Definitions. 
2  [Act No.I of 1312 F.] 
Schedule wherein names of medical practi tioners may be 
registered. 
 
3. No medical practitioner shall, unless he has caused his 
name to be registered, claim from any person, any 
remuneration for treating him. 
 
 
 
4. Every person who has obtained either a certificate in 
the Allopathic system of medicine, from any Indian or British 
University or College or a certificate in Yunani or Allopathic 
system of medicine from any school established by the 
Government, or a pass certificate from such school as may 
be recognized by the Government; or who, by reason of his 
reputation of learning and experience has been granted a 
certificate by the Medical Council, may have his name 
registered. 
 
5. A medical practitioner may settle in writing with any 
person the amount of the remuneration. But in no case shall 
the remuneration exceeding one thousand rupe es be 
allowed. If no definite se ttlement is made, the medical 
practitioner shall not be entitled to receive, for visiting  the 
patient's residence, a fee exceedi ng the scale prescribed by 
the Government and the Government shall prescribe a 
reasonable scale of fee. 
 
6. Any medical practitioner who administers any medicine 
to any pat ient as if it was some other medicine, or who 
administers medicine which he knows or has reason to 
believe would be injurious, or has become spoiled, shall be 
punished w ith imprisonment which may extend t o three 
months, or with fine which may extend to two hundred 
rupees, or with both. 
 
Medical 
practitioner not to 
claim 
remuneration, 
unless he is 
registered. 
Medical 
practitioners who 
may have their 
names registered. 
Determination of 
scale of fee. 
Punishment for 
administering 
medicine to 
patient which may 
be injurious or 
unfit for use. 
[Act No.I of 1312 F.]  3 
7. The Medical Council shall, subject to the rules which 
may be made by the Government by notification grant 
licence to suitable persons to sell medicines as druggists. 
 
8. The Government shall make rules, by notification, in 
regard to the following matters:— 
 
 (a) the procedure for the Medical Council; 
 
 (b) the procedure for the registration of Medical 
Practitioner and the amount of fees therefor; 
 
 (c) the procedure for the grant and renewal of licence 
to druggists, and the amount of fee chargeable for the grant 
or renewal. 
 
 The Medical Council s hall, with the sanction of the 
Government, make r ules by notification for keeping and 
selling of medicines by druggists and for the control thereof. 
 
9. Any person, who violates any rule made under this Act, 
shall be liable to fine which may extend to fifty rupees and in 
case he is a Medical Practitioner, his name may be removed 
from the register; and if he is a druggist, his licence may be 
cancelled. 
 
10. No case under this Act shall be instituted against any 
person without the sanction of the Medical Council; and no 
Magistrate below the rank of a Magistrate of the First Class 
shall try any case. 
  
Licence for sale of 
medicines shall 
be granted. 
Power to make 
rules. 
Punishment for 
violation of rules. 
Permission for 
institution of 
cases and court 
to try cases. 
4  [Act No.I of 1312 F.] 
SCHEDULE. 
(See Section 2.) 
 
REGISTER OF MEDICAL PRACTITIONERS. 
 
 
Sl.No. 
Name 
with 
Father’s 
name and 
residence. 
Date of 
registration 
Qualifications Remarks. 
1 2 3 4 5 
 
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