RAJASTHAN EPIDEMIC DISEASES ACT, 1957 [1] [THE
RAJASTHAN EPIDEMIC DISEASES ACT, 1957] [Act No. 31 of 1957] [17th November, 1957] An Act to provide for the prevention of the spread of epidemic
diseases Whereas it is expedient to
make provision for the prevention of the outbreak or spread of dangerous
epidemic diseases in the State of Rajasthan- Be it enacted by the
Rajasthan State Legislature in the Eighth Year of the Republic of India as
follows- (1)
This Act may be called the Rajasthan Epidemic Diseases Act, 1957 (2)
It extends to the whole of State of Rajasthan. (3)
It shall come into force at once. (1)
When, at any time, the State Government is satisfied the State or
any part thereof is visited by, or threatened with, an outbreak of any
dangerous epidemic disease, the State Government, if it thinks that the
ordinary provisions of the law for the time being in force are insufficient for
the purpose, may take, or require or empower any person to take, such measures,
and by public notice prescribe such temporary regulations to be observed by the
public or by any person or class of persons, as it shall deem necessary, to prevent to outbreak of
such disease or the spread thereof, and may determine in what manner and by
whom any expenses incurred (including compensations, if any) shall be defrayed. (2)
In particular and without prejudice to the generality of the
foregoing provision, the State Government may take measures and prescribe
regulations for the inspection of persons traveling by railway or otherwise,
and the segregation, in hospital, temporary accommodation or otherwise, of
persons suspected by the inspecting officer of being infected with any such
disease. (3)
The State Government may, by general or special order, empower a Collector to
exercise in relation to his district all the powers under this section exercisable by the State Government in relation to the State other
then the power to determine in what manner and by whom any expenses incurred (including compensation, if any) shall
be defrayed. (4)
The exercise of powers delegated by the State Government to a Collector
under sub-section (3) shall be subject to such restrictions, limitation and conditions, if any, as may be
specified by the
State Government and to the control of and to revision by, the State Government. Any person disobeying any
regulation or order made under this Act shall be deemed to have committed an
offence punishable under section 188 of the Indian Penal Code (Central Act XLV
of 1860). No suit or other legal
proceeding shall lie against any person for anything done or in good faith
intended to be done under this Act. The Rajasthan Epidemic
Diseases Ordinance, 1957 (Rajasthan Ordinance 3 of 1957) is hereby repealed. The provisions of the
Rajasthan General Clauses Act, 1955 (Rajasthan Act 8 of 1955) shall, as far as
may be, apply mutates mutants to this Act.
Preamble - THE RAJASTHAN EPIDEMIC DISEASES ACT, 1957PREAMBLE