In exercise of the powers
conferred under sections 2, 3 & 4 of the Epidemic Disease Act, 1897, The
Governor of Haryana is pleased to issue following regulations regarding
COVID-19 (Corona Virus Disease 2019): These regulations may be called
'The Haryana Epidemic Disease, COVID-19 Regulations, 2020'. "Epidemic
Disease" in these regulations means COVID-19 (Corona Virus Disease 2019). Authorized persons under this Act
are Director Health Services, Director Medical Education and Research at State
Level and Deputy Commissioner, Civil Surgeon, SDM and Senior Medical Officer in
the Districts and officers as authorized by Department of Health Services. All hospitals (Government &
Private) should have Flu corners for screening of suspected cases of COVID-19. All hospitals (Government &
Private) during screening of such cases shall record the history of travel of
the person if he/she travelled to any country or area where COVID-19 has been
reported. In addition the history of coming in contact with a suspected or
confirmed case of Covid-19 shall be recorded. i.
In case the person has any such history in last 14 days and the
person is asymptomatic then the person must be kept in home quarantine for 14
days from the day of exposure. ii.
In case the person has any such history in last 14 days and the
person is symptomatic as per case definition of COVID-19, person must be isolated
in a hospital as per protocol and will be tested for COVID-19 as per protocol. iii. Information
of all such case should be given to office of Civil Surgeon of the district
immediately. No
person/Institution/Organization will use any print or electronic media for
information regarding COVID-19 without prior permission of Health Department,
Haryana. This is to avoid spread of any rumour or unauthenticated information
regarding COVID-19. In case, any person/Institution/Organization is found indulging
in such activity, it will be treated as a punishable offence under these
regulations. No private Laboratories have been
authorized to take or test samples for COVID-19 in the State of Haryana. All
such samples will be collected as per Guidelines of Govt. of India and these
will be sent to designated labs by the District Nodal Officer appointed by
Health Department, Haryana. Any person with a history of
travel in last 14 days to a country or area from where COVID-19 has been
reported, must report to nearest Government Hospital or call at toll free
helpline number 108 so that necessary measures if required may be intimated by
Health Department. All person with a history of
travel to a country or area from where COVID-19 has been reported in last 14
days, but who do not have any symptoms of cough, fever, difficulty in
breathing, should isolate themselves at home and cover their mouth and nose
with a mask. Such persons must take precautions to avoid contact with any
person including family members for 14 days from the date of arrival from such
areas. Authorized persons as per section
3 of these regulations are authorized under this Act to admit a person and
isolate the person if required in case he/she has a history of visit to an area
where COVID-19 is endemic and the concerned person is symptomatic. If a
suspected case of COVID-19 refuses admission or isolation, the officers
authorized in section 3 of these regulations will have powers to forcefully
admit and isolate such case for a period of 14 days from the onset of symptoms
or till the reports of Lab tests are received, or such period as may be
necessary. If case of COVID-19 are reported
from a defined geographic area such as village, town, ward, colony, settlement,
the District Administration of the concerned district shall have the right to
implement following containment measures, but not limited to these, in order to
prevent spread of the disease. i.
Sealing of the geographical area. ii.
Barring entry and exit of population from the containment area. iii. Closure
of schools, offices and banning public gatherings. iv. Banning
vehicular movement in the area. v.
Initiating active and passive surveillance of COVID-19 cases. vi. Hospital
isolation of all suspected cases. vii. Designating
any Government/Building as containment unit for isolation of the cases. viii. Staff of
all Government Departments will be at disposal of district administration of
the concerned area for discharging the duty of containment measures. ix. Any other
measure as directed by Health Department Haryana. District
Disaster Management Committee headed by Deputy Commissioner is authorized for
planning strategy regarding containment measures for COVID-19 in their
respective Districts. The Deputy Commissioner may co-opt more officers from
different departments for District Disaster Management Committee for this
activity under these regulations. Any
person/institution/organization found violating any provision of these
regulations shall be deemed to have committed an offence punishable under
section 188 of Indian Penal Code (45 of 1860). Additional Chief Secretary
Health or Deputy Commissioner of a district may penalize any
person/institution/organization if found violating provisions of these
regulations or any further orders issued by Government under these regulations. No suit or legal proceedings
shall lie against any person for anything done or intended to be done in good
faith under this Act unless proved otherwise. These regulations shall come into
force immediately and shall remain valid for a period of one year from the date
of publication of this notification. HARYANA EPIDEMIC DISEASE, COVID-19
REGULATIONS, 2020
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