The Telangana Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage to Property) Act, 2008.

THE TELANGANA MEDICARE SERVICE PERSONS AND 
MEDICARE SERVICE INSTITUTIONS (PREVENTION OF 
VIOLENCE AND DAMAGE TO PROPERTY) ACT, 2008. 
(ACT NO.11 OF 2008) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent 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. Act not in derogation of any other law. 
8. Repeal of Ordinance. 
 
THE TELANGANA MEDICARE SERVICE PERSONS AND 
MEDICARE SERVICE INSTITUTIONS (PREVENTION OF 
VIOLENCE AND DAMAGE TO PROPERTY) ACT, 2008.1 
 
Act No.11 OF 2008. 
 
1. (1) This Act may be called the 2Telangana Medicare  
Service Persons and Medicare Service Institutions 
(Prevention of Violence and Damage to Property) Act, 2008. 
 
 (2) It extends to the whole of the State of 2Telangana. 
 
 (3) It shall be deemed to have come into force with 
effect from the 18th December, 2007. 
 
2. In this Act, unless the context otherwise requires,- 
 
 (1) ‘Medicare Service Institutions ’ means all institution s 
providing medicare 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 woman are usually received and acco modated 
for the purpose of confinement and ante-natal and post-natal 
care in connection with child birth or anything connected 
therewith; and any private nursing home used or intended to 
be used, for the reception and accomodation of persons 
suffering any sickness, injury or infirmity whether of body or 
                                                           
1. The Andhra Pradesh Medicare Service Persons and Medicare Service 
Institutions (Prevention of Violence and Damage to Property) Act, 2008 
received the assent of the Governor on 20.04.2008. 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, is sued 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.  
Short title, extent 
and 
Commencement. 
Definitions. 
2  [Act No. 11 of 2008] 
mind and providing of treatment for nursing or both of them 
and includes a maternity home or convalescent home, etc. 
 
 (2) ‘Medicare Service Persons in relation to a medicare  
service institution’ shall include,- 
 
  (a) Registered Medical Practi tioners, working in 
Medicare Institutions (including those having provisional 
registration); 
 
  (b) Registered Nurses; 
 
  (c) Medical Students; 
 
  (d) Nursing Students;  
 
  (e) Para Medical Workers employed and working in 
Medicare Service Institutions. 
 
 (3) ‘Offender’ means any person who either by himself 
or as  a member or as a leader of a group of persons or 
organization commits or  attempts to com mit or abets or 
incites the commission of violence under this Act. 
 
 (4) ‘Violence’ means activities of causing any harm, 
injury or endangering the life or intimidation, obstruction or 
hindrance to any medicare service person in discharge of 
duty in the medicare service  institution or damage to 
property in medicare service institution. 
 
3. Any act of violence against medicare service persons or 
damage to property in a medicare service institution is 
heereby prohibited. 
 
 
 
Prohibition of 
violence. 
[Act No. 11 of 2008]  3 
4. Any offender who commits any act in contravention  of 
section 3, shall be punished with imprisonment for a  period 
of three years and with fine which may extend to fifty 
thousand rupees. 
 
5. Any of fence committed under section 3  shall be 
cognizable and non-bailable. 
 
6. (1) In addition to the punishment specified in section 4, 
the offender shall be liable to a penalty of twice the amount 
of purchase 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 3the Telangana Revenue Recovery Act, 1864 as 
if it were an arrear of land revenue due from him. 
 
7. 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. 
 
8. The Andhra Pradesh  Medicare Service Persons and 
Medicare Service Institutions (Prevention of Violence an d 
Damage to Property) Ordinance, 2007 is hereby repealed. 
 
* * * 
                                                           
3. Adapted by the Telangana Adaptation of Laws Order,  2016 issued in 
G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Penalty. 
Cognizance of 
offence. 
Recovery of loss 
for the damage 
caused to the 
property. 
 
Act not in 
derogation of any 
other law. 
Repeal of 
Ordinance No.16 
of 2007. 
Act II of 1864. 
 

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