Lepers (Amendment) Act, 19201
| [Act No. 22 of 1920] | [31st August, 1920] |
| [Repealed by Act 1 of 1938, S. 2 and Schedule] | [31st August, 1920] |
Passed by the Indian Legislative Council.
An Act further to amend the Lepers Act, 1898.
Whereas it is expedient further to amend the Lepers Act, 1898 (3 of 1898); It is hereby enacted as follows:-
1 Received the assent of the Governor General on the 31st August, 1920.
1. Short title.- This Act may be called the Lepers (Amendment) Act, 1920.
2. Amendment of section 1, Act III of 1898.- In sub-section (4) of section 1 of the Lepers Act, 1898 (III of 1898) (hereinafter referred to as the said Act), the words "and may in like manner amend or cancel any such notification" shall be omitted.
3. Amendment of section 2, Act III of 1898.- In clause (1) of section 2 of the said Act, the words "in whom the process of ulceration has commenced" shall be omitted.
4. Substitution of new section for section 3, Act III of 1898.- For section 3 of the said Act, the following section shall be substituted, namely:-
"3. Appointment of leper asylums by Local Government.- The Local Government may, by notification in the official Gazette, appoint any place to be a leper asylum if it is satisfied that adequate arrangements have been made or will be made for the accommodation and medical treatment of lepers therein, and may, by a like notification, specify the local areas from which lepers may be sent to such asylum."
5. Amendment of section 6, Act III of 1898.- In section 6 of the said Act-
(a) in sub-section (1) after the words "any police officer" the words "or any other person specially empowered by the Local Government by order in writing in this behalf" shall be inserted; and
(b) in sub-section (2) after the words "such police officer" the words "or other person" shall be inserted.
6. Amendment of section 12, Act III of 1898.- In section 12 of the said Act, for the words "by any police officer without a warrant," the words "without a warrant by any police officer or by any other person especially empowered by the Local Government by order in writing in this behalf" shall be substituted.