CHHATTISGARH MEDICARE SERVICE PERSONS AND MEDICARE SERVICE
INSTITUTIONS (PREVENTION OF VIOLENCE AND DAMAGE OR LOSS TO PROPERTY)
(AMENDMENT) ACT, 2016 THE CHHATTISGARH MEDICARE SERVICE PERSONS AND MEDICARE SERVICE
INSTITUTIONS (PREVENTION OF VIOLENCE AND DAMAGE OR LOSS TO PROPERTY)
(AMENDMENT) ACT, 2016 [Act No. 30 of 2016] An Act to amend the
Chhattisgarh Medicare Service Persons and Medicare Service Institutions
(Prevention of Violence and Damage or Loss to Property) Act, 2010 (No. 11 of
2010). Be
it enacted by the Chhattisgarh Legislature in the Sixty-seventh Year of the
Republic of India, as follows:-- (1) This Act may be called the "Chhattisgarh
Medicare Service Persons and Medicare Service Institutions (Prevention of
Violence and Damage or Loss to Property) (Amendment) Act, 2016". (2) It shall extend to the whole State of Chhattisgarh. (3) It shall come into force from the date of its
publication in the Official Gazette. For
Section 3 of the Chhattisgarh Medicare Service Persons and Medicare Service
Institutions (Prevention of Violence and Damage or Loss to Property) Act, 2010
(No. 11 of 2010) (hereinafter referred to as the Principal Act), the following
shall be substituted, namely:-- "3.
Penalty.-- (1) Whoever, endangers the life of or causes any harm,
injury, intimidation, obstruction or hinderance to any medicare service person
in the discharge of duty or damage in excess of Rs. 1,000/- to any property in
medicare service institution, commits an act of violence which shall be an
offence under this Act. (2) Whoever, either by himself or as a member or as a
leader of group of persons or organization commits or attempts to commit or
abets or incites the commission of offence, shall be punished with imprisonment
for a term which may extend to three years and shall also be liable to penalty
of actual amount of purchase price of medical equipment damaged and loss caused
to any property as may be determined by the Competent Court." Section
4 of the Principal Act shall be omitted. In
Section 5 of the Principal Act, for the word "bailable", the word
"non-bailable" shall be substituted.
Preamble - CHHATTISGARH MEDICARE
SERVICE PERSONS AND MEDICARE SERVICE INSTITUTIONS (PREVENTION OF VIOLENCE AND
DAMAGE OR LOSS TO PROPERTY) (AMENDMENT) ACT, 2016PREAMBLE