Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CARRIAGE OF PASSENGERS SUFFERING FROM INFECTIOUS OR CONTAGIOUS DISEASES RULES, 1990 CONTENTS 1. Short title 2. Persons suffering from any infectious or contagious discases 3 . Detention of passengers attacked with any infectious or contagious diseases CARRIAGE OF PASSENGERS SUFFERING FROM INFECTIOUS OR CONTAGIOUS DISEASES RULES, 1990 G.S.R. 556 (E), dated 7th June, 19901.-In exercise of powers conferred by CIs. (e) and (f) to sub-section (2) of Sec. 60 of the Railways Act, 1989 (24 of 1989), read with S.22 of the General Clauses Act, 1897, the Central Government hereby makes the following rules for carriage of passengers suffering from infectious or contagious diseases, namely: 1. Short title :- (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). 2. Persons suffering from any infectious or contagious discases :- (1) A rail- way 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) Leprosy, (vi) Measles, (vii) Mumps, (viii) AIDS (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 [rain 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. 3. Detention of passengers attacked with any infectious or contagious diseases :- 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 ana 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 endoresement on the back of the ticket as under : "Available by No._____Train__________(date) from _____________ (Station)" and sign his name in full.