[Carriage of Passengers
Suffering from Infectious or Contagious Diseases Rules, 1990][1] [7th
June, 1990] In exercise of the powers
conferred by clauses (e) and (f) of sub-section (2) of Section 60 of the
Railways Act, 1989 (24 of 1989), read with Section 22 of the General Clauses
Act, 1897 (10 of 1897), the Central Government hereby makes the following rules
for carriage of passengers suffering from Infectious or Contagious diseases,
namely. (1) These rules may be called
the Carriage of Passengers Suffering from Infectious or Contagious
Diseases Rules, 1990. (2) They shall come into force
on the date of commencement of the Railways Act, 1989 (24 of 1989). (1) A railway administration
shall not carry, except in accordance with the conditions laid down in these
rules, persons suffering from the following infectious or contagious diseases. (i)
Cerebro-spinal
meningitis. (ii)
Chicken-pox. (iii)
Cholera. (iv)
Diphtheria. (v)
[*
* *][2] (vi)
Measles. (vii)
Mumps. (viii)
[*
* *][3] (ix)
Scarlet
fever. (x)
Typhus
fever. (xi)
Typhoid
fever, and (xii)
Whooping
cough. (2) Nothing in sub-rule (1)
shall apply in the case of closed (non-infective) leprosy patients carrying a
certificate from a Registered Medical Practitioner certifying them to be
non-infective and such a certificate shall be produced on demand inside
railways premises by any railway servant. (3) A person suffering from any
of such diseases, as mentioned in sub-rule (1) of this rule, shall not enter or
remain in any carriage on a railway or travel in a train without the permission
of the Station Master or other railway servant incharge of the place where such
person enters upon the railways. (4) A railway servant giving
such permission may, on the person suffering from the disease, agreeing to pay
the usual number of fares for reserving a compartment, arrange for his
separation from other persons being or travelling upon the railway. When a passenger is
detained at railway station by a Medical Officer, as a measure for prevention
of the spread of infectious or contagious diseases referred to in sub-rule (1)
of Rule 2 and when such a passenger is unable to continue the journey by the
train for which the ticket is issued and the period of its availability in
terms laid down for break of journey en route is exceeded, the Station Master
on the authority of certificate from the Medical Officer, shall make the ticket
available for the further journey by an endorsement on the back of the ticket
as under. “Available by No. ……….
Train …………. (date) from ……. (Station)” and sign his name in full.Carriage of Passengers Suffering from
Infectious or Contagious Diseases Rules, 1990