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MADRAS SUPPRESSION OF DISTURBANCES ACT, 1948 (3 OF 1948)
MADRAS SUPPRESSION OF DISTURBANCES ACT, 1948
3 OF 1948
An Act to make better provision for the suppression of disorder in the Province of Madras. WHEREAS it is expedient to make better provision for the suppression of disorder in the Province of Madras; It is hereby enacted as follows:-Preamble.- whereas it is expedient to provide for the better prevention of the spread of dangerous epidemic disease; It is hereby enacted as follows:-
SECTION 1: Short title, extent and commencement
This Regulation may be called "The Epidemic Diseases Regulation of 1073", and shall come into force at once.
SECTION 2: Definitions
(1) Our Government may, on being satisfied that any part of Travancore is visited by, or threatened with, an outbreak of any dangerous epidemic disease, or that there is risk of any such disease being imported into any part of Travancore, and that the ordinary provisions of the law for the time being in force are insufficient for the purpose, take such measures and, by public notice, prescribe such temporary Rules to be observed by the public or by any person or class of persons, as may be deemed necessary, to prevent the outbreak or the spread of such disease or the importation thereof, and may determine in what manner and by whom any expenses incurred (including compensation if any) shall be defrayed. (2) In particular and without prejudice to the generality of the foregoing provisions, Our Government may take measures and prescribe Rules for- (a) the inspection of any ship or vessel leaving, or arriving at, any port in Travancore, and such detention thereof, or of any person intending to sail therein, or arriving thereby as may be necessary; and (b) the inspection of persons travelling by land or water and the segregation in hospital, temporary accommodation or otherwise, of persons suspected by the inspecting officer of being infected with any such disease.
SECTION 3: Power to declare areas to be disturbed areas
Any person disobeying any Rule or order made under this Regulation shall be deemed to have committed an offence punishable under Section 188 of the Penal Code.
SECTION 4: Protection to persons acting under Regulation
No suit or other legal proceeding shall lie against any person anything done or in good faith intended to be done under this Regulation.
SECTION 5: Power to fire upon persons contravening certain orders in disturbed areas
Any Magistrate, and any Police Officer not below the rank of Sub-Inspector, may, if in his opinion it is necessary so to do for restoring or maintaining public order, after giving such warning, if any, as he may consider necessary, fire upon, order fire to be opened or otherwise use force, even to the causing of death, against any person who in a disturbed area is acting in contravention of any law or order for the time being in force in such area, prohibiting the assembly of five or more persons or the carrying of weapons or of things capable of being used as weapons.
