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India Gasps, Demands Oxygen Concentrator to Be Declared as Essential Commodity: Delhi High Court Seeks Centre
They say place on your oxygen mask first before assisting others when the difficulty begins except for this to figure oxygen in not available anymore.
As India gasps and struggles for oxygen availability to save lots of their lives, people making efforts to hoard oxygen cylinders, oxygen concentrators, and medicines are helpless and crammed with anger. Even today, the Delhi supreme court asked the Centre and therefore the Delhi government why a notification under the Essential Commodities Act has not yet been issued to classify concentrators as “essential commodities.”
National Pharmaceutical Pricing Authority (NPPA), which comes under the Ministry of Chemicals and Fertilizers, has the authority to line maximum pricing for drugs and to watch the present prices without setting limits. It also can make rules to regulate prices. But still, no pricing is about for oxygen cylinders and concentrators which are immediately the utmost need for panting India fighting for just a touch amount of air.
The Delhi supreme court issued a notice during a petition to declare medical equipment like oxygen concentrators as an important commodity under the Essential Commodities Act. (Manisha Chauhan vs GNTCD & ors). Response from Central and Delhi governments was sought by a Division Bench of Justices Vipin Sanghi and Rekha Palli.
The petition also appealed for cases of black marketing and hoarding of medical equipment and medicines for the treatment of COVID-19 to be stopped by punishing them. Advocate Sanjeev Sagar mentioned instances where oxygen cylinders were being sold for up to Rs 1 lakh and an oxygen concentrator worth Rs 15-16,000 was sold for Rs 50-60,000. Price has been looked into as there are numerous importers to manage at this stage.
"All such persons who are indulging within the acts of profiteering can't be spared therefore they need to be addressed by an iron hand by awarding severest punishment. The act of the accused persons involved during this conspiracy amongst humanity isn't only criminal but it's also immoral and depreciable as they're actually depriving the patients their access to treatment for Covid," the petition argued.
This petition talks about the essential commodities act, 1955 and in regard to that asks for the addition of “oxygen concentrators” for easily regulating the sale and distribution of it some amount of economic process will play up, if these sorts of regulations come, it might discourage importers once there's competition, prices will come down unless there's a cartel, of it. It is submitted that inaction on part of the respondents in providing no guarantees of medical reimbursement of medical expenses incurred at private semi-private are used for medical treatment. It is submitted that inaction on part of respondents is in gross violation of the rights of the of the effected members under Articles 14, 19 & 21 of Constitution of India." The plea reads.
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