LexThe Uttarakhand Medicare Service Persons and Institutions
Uttarakhand · state statute
Open in Lexace · Ask the AI about this actThe Uttarakhand Medicare Service Persons and Institutions
(Prevention of Violence and Damage to Property) Act, 2013
[Uttarakhand Act No. 21 of 2013]
An
Act
to prohibit violence against Medicare Service Persons and damage to Property in Me dicare Service
Institutions.
Enacted by the Uttarakhand State Legislative Assembly in the Sixty-fourth Year of the Republic of
India, as follows :-
Short title,
Extent and
Commencement
1. (1) This Act may be called the Uttarakhand Medicare Service Persons and
Institutions (Prevention of Violence and Damage to Property) Act, 2013.
(2) It extends to the whole of the State of Uttarakhand.
(3) It shall come into force at once.
Definitions 2. In this Act, unless the context otherwise requires :-
(a) 'Medicare Service Institutions' means all institutions providing medicare to
people or through mobile medical unit or by arranging medical camps,
which are under the control of State or Central Government or Local Bodies
etc. including any private hospital having facilit ies for treatment of the sick
and used for their reception or stay, any private maternity home where
women are usually received and accommodated for the purpose of
confinement and ante -natal and post -natal care in connection with child
birth or anything co nnected therewith, and any private nursing home used
or intended to be used for the reception and accommodation of persons
suffering any sickness, injury or infirmity whether of body or mind, and
providing of treatment or nursing or both of them and inclu des a maternity
home or convalescent home, etc. and an ambulance;
(b) 'Medicare Service Persons' in relation to a Medicare Service Institutions,
shall include :-
(i) Registered Medical Practitioner, working in Medicare Institutions
(including those having provisional registration);
(ii) Registered Nurses;
(iii) Auxiliary Nurse Mid-wife and General Nursing Midwife;
(iv) Trained Dai;
(v) Medical Students;
(vi) Nursing Students; and
(vii) Para medical and other auxiliary workers employed and working in
Medicare Service Institutions;
(c) ‘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 commit
or abets or incites the commission of violence under this Act;
(d) ‘Property’ shall include both moveable and immoveable property;
(e) ‘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 patient or
damage to property in the Medicare Service Institution.
Prohibition of
violence
3. Any Act of violence against, Medicare Service Persons or damage to
property in the Medicare Service Institutions is hereby prohibited.
Penalty 4.
(1) Whoever commit or attempts t o commit any violence under section 3, shall
be punishable with imprisonment for a term which may extend to three
years or with fine which may extend to fifty thousand rupees or with both.
(2) Any person in addition to the punishment specified in sub -section (1), shall
be also liable to a penalty of double of the amount of purchase price of
medical equipments damaged and loss caused to the property.
(3) Whoever, having been convicted of an offence under any provision of this
Act is again convicted of an offence un der the same provision, shall be
punish, for the second and for each subsequent offence, with double the
penalty provided for that offence.
(4) If the complaint is frivolous or has been made with malafide intention, the
competent court after trial may proceed against the complainant under the
relevant provisions of the Indian Penal Code, 1860.
(5) If such persons does not pay the penal amount under sub -section (2), the
said sum shall be recoverable as arrears of land revenue.
Cognizance of
offence
5. Any offen ce committed under section 3, shall be cognizable and non -
bailable and shall be triable by the Court of Judicial Magistrate of the First
Class.
Act not in
derogation of
any other law
6. The provisions of this Act shall be in addition to and not in de rogation of
the provisions of any other law, for the time being in force.
Savings 7. Notwithstanding the lapse of the Uttarakhand Medicare Service Persons and
Institutions (Prevention of Violence and Damage to Property) Ordinance,
2011 anything done o r any action taken under the said Ordinance shall be
deemed to have been done or taken under the corresponding provisions of
this Act.
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