LexThe Uttar Pradesh Medicare Service Persons and Medicare Service Institutions (Prevention of Violence And Damage to Property) Act, 2013
Uttar Pradesh · state statute
Open in Lexace · Ask the AI about this actTHE UTTAR PRADESH MEDICARE SERVICE PERSONS AND
MEDICARE SERVICE INSTITUTIONS (PREVENTION OF VIOLENCE
AND DAMAGE TO PROPERTY) ACT, 2013
[U.P. ACT NO. 16 OF 2013]
-----------------
ARRANGEMENT OF SECTIONS
SECTIONS
1- Short title, extent and commencement
2- Definitions
3- Violence against Medicare Service person and damage to property
4- Cognizability of offence
5- Recovery of loss for damage to the property
6- Act not in derogation of any other law
7- Repeal and saving
No. 1032(2)/LXXIX-V-1-13-1(Ka)10-2013
Dated Lucknow, September 26, 2013
IN pursuance of the provisions of clause (3) of Article 348 of the
Constitution, the Governor is pleased to order the publication of the
following English translation of the Uttar Pradesh Chikitsa Paricharya
Seva Karmi Aur Chikitsa Paricharya Sevs Sanstha (Hinsa Aur Sampatti Ki
Dshati Ka Niwaran) Adhninyam, 2013 (Uttar Pradesh Adhiniyam Sankhya
16 of 2013) as passed by the Uttar Pradesh Legislature and assented to by
the Governor on September 24, 2013:-
THE UTTAR PRADESH MEDICARE SERVICE PERSONS AND
MEDICARE SERVICE INSTITUTIONS (PREVENTION OF VIOLENCE
AND DAMAGE TO PROPERTY) ACT, 2013
[U.P. ACT NO. 16 OF 2013]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
to prevent violence against medicare service persons and damage to
property of medicare service institutions and for matters connected
therewith and incidental thereto.
W HEREAS acts of violence causing injury or danger to life of
Medical Service Persons and damage to property of Medicare Service
Institutions are rampant in the State causing unrest in medicare
professionals resulting in serious hindrance in such services in the State,
AND WHEREAS it has become necessary to prevent such violent
activities in the State of Uttar Pradesh by making it as a cognizable and
non-bailable offence.
It is HEREBY enacted in the sixty-fourth year of the Republic of
India as follows:-
Short
title-and
commenc
ement
1. (1) This Act may be called the Uttar Pradesh Medicare
Service Persons and Medicare Service institutions
(Prevention of Violence and Damage to Property) Act,
2013.
(2) It shall be deemed to have come into force on May 20,
2013.
Definitions 2. In this Act, unless the context otherwise requires,-
(a) "Medicare Service" means the act of providing medical
treatment and care including antenatal and postnatal care in
connection with child birth or anything connected therewith, or
nursing care in any form to persons suffering from sickness, injury
or infirmities whether of body or mind ;
(b) "Medicare Service Institutions" means a medical college, a
hospital, a Community Health Centre, Primary Health Centre, Health
Centre by whatever name called or such other institutions providing
Medicare Service to the people, which is established and managed
by, or under the control of, the State Government or the Central
Government or any local authority or any private
Hospital/Nursing Home, Clinic and Maternity Centre registered
with Uttar Pradesh Medical and Health Department;
(c) "Medicare Service person" in relation to a Medicare Service
Institution means a registered Medical Practitioner including
provisional registration holder, a registered Nurse, a Medical
Student, a Nursing Student and a Para-medical worker and includes
any person employed and working in such institution;
(d) "Violence" means such activities as are causing any harm,
injury or endangering the life or intimidation, obstruction or
hindrance to any Medicare Service person in discharge of duty
in or outside a Medicare Service Institution;
(e) "Property" means any property, movable or immovable or
medical equipment or medical machinery owned by or in
possession of, or under the control of any Medicare Service
person or Medicare Service Institution;
(f) "Emergency Medical Transport Service" means all mobile
medical units or medical ambulances equipped with medical
equipment, used for providing Medicare Services.
Violence
against
Medicare
Service
person and
damage to
property
3. Whoever,-
(a) commits an act of violence against a Medicare Service
person; or
(b) causes any damage to the property of any Medicare Service
Institution;
shall be punished with imprisonment for a term which may
extend to three years or with fine which may extend to fifty
thousand rupees or with both.
Cognizability
of offence
Recovery of
loss for
damage to
the property
4. An offence punishable under section 3 shall be cognizable
and non-bail able.
5. (1) In addition to the punishment provided under section 3, the
court shall, when passing judgment, order that the accused
person shall be liable to a penalty of twice the amount of
purchase price of medical equipment damaged and loss caused
to the property of the Medicare Service Institution.
(2) Where the order of compensation made under sub-section
(1) is not paid, the same shall be recovered under the provisions
of the U.P. Land Revenue Act, 1950 from the accused person
as if it were an arrear of land revenue .
Act not in
derogation of
any other
law
U.P. Ordinance
no. 6 of 2013
6. 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.
7. (1) The Uttar Pradesh Medicare Service Persons and
Medicare Service Institutions (Prevention of Violence and
Repeal and
saving
Damage to Property) Ordinance, 2013 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action
taken under the Ordinance referred to in sub-section (1) shall
be deemed to have been done or taken under this Act as if
the provisions of this Act were in force at all material times.
STATEMENT OF OBJECTS AND REASONS
It had been brought to the notice of the State Government that acts
of violence causing injury or danger to the life of Medical Service
persons and damage to the property of Medicare Service Institutions are
rampant in the State causing unrest in Medicare professionals resulting in
serious hindrance on such services in the State. With a view to preventing
such violent activities in the State of Uttar Pradesh it was decided to
make a law to provide that the acts of violence against a registered
medical practitioner working in a Medicare Service Institution including
provisional registration holder, a registered Nurse, a Medical Student, a
Nursing Student, a Para-medical Worker and any person employed and
working in such Institution causing any damage to the property of any
Medicare Service Institution shall be cognizable and non-bail able offence
and the guilty person shall be liable to be punished with imprisonment
for a term which may extend to three years or with fine which may
extend to fifty thousand rupees or with both and that the accused person
shall be liable to pay a penalty of twice the amount of purchase-price of
medical equipment damaged and loss caused to the property of the
Medicare Service Institution in addition to the said punishment.
Since the State Legislature was not in session and immediate
legislative action was necessary to implement the aforesaid decision the
Uttar Pradesh Medicare Service Persons and Medicare Service Institution
(Prevention of Violence and Damage to Property) Ordinance, 2013 (U.P.
Ordinance no. 6 of 2013) was promulgated by the Governor on May 20,
2013.
This Bill is introduced to replace the aforesaid Ordinance.
By order,
S.K. PANDEY,
Pramukh Sachiv.
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