Telangana act 011 of 2008 : The Telangana Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage to Property) Act, 2008.

Section 1.Short title, extent and commencement.

(1) This Act may be called the ¹Telangana Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage to Property) Act, 2008.

(2) It extends to the whole of the State of ¹Telangana.

(3) It shall be deemed to have come into force with effect from the 18th December, 2007.

1. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

Section 2.Definitions.

In this Act, unless the context otherwise requires,-

(1) ‘Medicare Service Institutions’ means all institutions providing medicare to people which are under the control of State or Central Government or Local Bodies etc., including any private hospital having facilities for treatment of the sick and used for their reception or stay; any private maternity home where woman are usually received and accomodated for the purpose of confinement and ante-natal and post-natal care in connection with child birth or anything connected therewith; and any private nursing home used or intended to be used, for the reception and accomodation of persons suffering any sickness, injury or infirmity whether of body or mind and providing of treatment for nursing or both of them and includes a maternity home or convalescent home, etc.

(2) ‘Medicare Service Persons in relation to a medicare service institution’ shall include,-

(a) Registered Medical Practitioners, working in Medicare Institutions (including those having provisional registration);

(b) Registered Nurses;

(d) Nursing Students;

(e) Para Medical Workers employed and working in Medicare Service Institutions.

(3) ‘Offender’ means any person who either by himself or as a member or as a leader of a group of persons or organization commits or attempts to commit or abets or incites the commission of violence under this Act.

(4) ‘Violence’ means activities of causing any harm, injury or endangering the life or intimidation, obstruction or hindrance to any medicare service person in discharge of duty in the medicare service institution or damage to property in medicare service institution.

Section 3.Prohibition of violence.

Any act of violence against medicare service persons or damage to property in a medicare service institution is heereby prohibited.

Section 4.Penalty.

Any offender who commits any act in contravention of section 3, shall be punished with imprisonment for a period of three years and with fine which may extend to fifty thousand rupees.

Section 5.Cognizance of offence.

Any offence committed under section 3 shall be cognizable and non-bailable.

Section 6.Recovery of loss for the damage caused to the property.

(1) In addition to the punishment specified in section 4, the offender shall be liable to a penalty of twice the amount of purchase price of medical equipment damaged and loss caused to the property as determined by the Court trying the offender.

(2) If the offender has not paid the penal amount under sub-section (1), the said sum shall be recovered under the provisions of ¹the Telangana Revenue Recovery Act, 1864 as if it were an arrear of land revenue due from him.

1. Adapted by the Telangana Adaptation of Laws Order, 2016 issued in G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

Section 7.Act not in derogation of any other law.

The provisions of this Act shall be in addition to and not in derogation of the provisions of any other law, for the time being in force.

Section 8.Repeal of Ordinance.

The Andhra Pradesh Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage to Property) Ordinance, 2007 is hereby repealed.