act 026 of 1868 : Municipal Lock-Hospitals Act, 1868 [Repealed]

Municipal Lock-Hospitals Act, 1868 [Repealed]

ACTNO. 26 OF 1868
10 March, 1869
Repealed by Act 9 of 1888
Passed by the Governor General of India in Council.

(Received the assent of the Governor General on the 15th October 1868).

An Act to enable Municipalities to provide for Lock-Hospitals.

PREAMBLE

Whereas it is expedient to enable all Municipalities in British India provide out of the municipal funds for the maintenance of Lock-Hospitals and generally for the prevention of contagions venereal disease; It is hereby enacted as follows:

Section 1. Power to Municipal Committees to devote funds to maintaining Lock-Hospitals, & c

Notwithstanding anything contained in any Act of the Governor General of India in Council, of the Governor of Madras in Council, of the Governor of Bombay in Council, of the Lieutenant Governor of Bengal in Council, or in any other law for the time being in force.

it shall be lawful for every Municipal Corporation, Municipal Committee, or other body of persons duly appointed to conduct the affairs of a municipality in British India to pay, with the previous sanction of the Local Government, out of the funds at their disposal

towards the maintenance of the hospital provided under section twelve of Act No. XIV of 1868 (for the prevention of certain contagious diseases) within the limits of the place for which they are so appointed

and towards defraying the cost of the medical treatment, lodging, clothing and food of the women detained in such hospital, and of the allowance provided under section nineteen of the same Act for the subsistence of prostitutes residing within the limits aforesaid,

such part as may from time to time be agreed on by and between the Corporation, Committee or Body and the Local Government of the total cost of the said maintenance, treatment, lodging, clothing, food, and allowance as annually estimated by such Government.

SECTIONS