Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Epidemic Diseases Act, 1957 31 of 1957 [17 November 1957] CONTENTS 1. Short title, extent and commencement 2. Power to take special measures and prescribe regulations as to dangerous epidemic diseases 3. Penalty 4. Protection to persons acting under Act 5. Repeal 6. Rajasthan General Clauses Act to apply Rajasthan Epidemic Diseases Act, 1957 31 of 1957 [17 November 1957] PREAMBLE 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. Published in Raj. Gaz. (Raj.-Patra), Ex.-ordi., Pt. IV-A, dated 22.11.1957 1. Short title, extent and commencement :- (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. 2. Power to take special measures and prescribe regulations as to dangerous epidemic diseases :- (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. 3. Penalty :- 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). 4. Protection to persons acting under Act :- 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. 5. Repeal :- The Rajasthan Epidemic Diseases Ordinance, 1957 (Rajasthan Ordinance 3 of 1957) is hereby repealed. 6. Rajasthan General Clauses Act to apply :- 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.