ASSAM ACT X OF 1949.
THE ASSAM KALA-AZAR TREATMENT ACT, 1949. (Passed by the Assemhly)
(Received the assent of the Governor on the 17th May, 1949.)
[Published in the Assam Gazette of the 25th May, 1949.) An
Act to provide for prevention of treatment of Kata-azar patients in Assam by unauthorised persons.
Preamble. WHEREAS it is expedient to prevent treatment of Kala- azar patients by unauthorised p€rsons.
It is hereby enacted as follows:-
Short title, I. (1) This Act may be called the Assam Ka!a-azar extent and Treatment Act 1949.
commence. '
ment. (2) It extends to the who!€ of Assam.
(3) It shall come into force on such date as the Provincial Government may, by notification, appoint. Definititons, 2. In this Act, unless there is anything repugnant in the subject or con,text,-
Treatment
(a) "Kala-azar patient" means a patient who has been diagnosed as such by a registered medical practi- tioner, or a medical practitioner possessing a special certifi - cate of Government for diagnosis and treatment of Kala- azar cases ;
(b) "registered medical practitioner" means any person registered under the provisions of the Assam Medical Act, 1916. .
3. No person shall treat or inject a Kala-azar patient Kala-a;:,ar unless- of Kala-azar , patient. ior Penalties.
(i) he is a registered medical practitioner, or
(ii) he is a medical practitioner possessing a special certificate of Government for diagnosis and treatment of Kala-azar cases:
Provided that such a Kala-azar patient may be treated or injected for Kala-azar by an unregistered practitioner under the supervision of a registered medical practitioner or a medical practitioner possessing a special certificate of Government for diagnosis and treatment of Kala-a;:;,ar.
4. Whoever treats or injects a Kala-aear patient in con- tr~vention of the provisions of section 3 shall be punishable with imprisonment of either description for a term which may extend to six months or a fine which may extend to five hundred rupees or with both.
Price 1 anna or 1 d.
Ass am
Act I of
1916.
1
Arrest aod trial.
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5. (a) If a person commits an offence mentioned m section 4 he may be arrested without warrant by any police officer not below the rank of a Sub-Ins- pector.
(b)
delay, be
try him.
A person so arrested shall, with the least possible taken before a Magistrate having authority to . Jurisdiction. b. No Court inferior to that of a Magistrate of the second class shall try any offence under this Act. Powers to 7. The Provincial Government may make rules · for make rules. carrying out the purposes of this Act. A.G.P. (Leg.), Nu.21/49-1005-5·8·194.9 .
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