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As our country is facing a very serious problem due to novel coronavirus or Covid-19 there are still some people who are not taking this situation seriously.Lockdown had been imposed by many states across the country to prevent the novel coronavirus from spreading but many people are still not taking the lockdown seriously as tweeted by Prime Minister Narendra Modi on monday morning.On 24th March at 8:00 PM, Prime Minister Narendra Modi had imposed a lockdown for 21 days form 24th march across the whole country and requested every people of the country to remain safe by staying at home.He assure that during the lockdown essential services related to health,food,water supply and power supply will continue and twenty five per cent of the DTC buses will run to transport people associated with essential services.State government of some state had assured that the things related to food will be supplied to each and every house so that people can stop stepping out of their houses to purchase these things.There are few sectors which will remain open like banks,hospitals etc.Central government asked every state to strictly enforce the lockdown in various cities and to take legal action against those who are found violating the lockdown orders.Anyone found violating the lockdown order would be punished under sections 51 to 60 of Disaster Management Act 2005 and the section 188 of the Indian Penal Code.The government had also issued the orders for punishement and fine for various activities like "false warning" or "misappropriation of money and materials,false claim for relief,failure of an officer to perform the duty imposed on him under the act without due permission or lawful excuse etc.Section 188 of Indian Penal Code involves a imprisonment fot a term of six months and a fine.To halt the virus from spreding and effecting more people the government had decided to punish each and every person who tries to violate the lockdown orders.The central government had also asked the states to take stringent action against violators so that social distancing can be maintained.If any perosn found circulating the fake news that can create panic iin country that person shall be punished for a term of one year of imprisonment or fine. If any person by any obstruction or refusal to comply by directions given by the centre or the respective state government results in loss of lives or imminent danger thereof than the person shall on conviction be punishable with imprisonment for a term which may extend to two years.
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